S. KASTHURI SUNDARARAJAN Vs. CHIEF SECRETARY

JUDGEMENT

(1.) The petitioner's husband namely Sundararajan died on 12.06.2017. Initially, the petitioner and her family members were under the impression that the cause of her husband's death was natural.

(2.) Subsequently, the petitioner was appraised of certain facts by which she felt that the death of her husband could have been caused due to the threat and harassment made by two persons namely Selvalakshmi and Dhanalakshmi and hence she gave a complaint to the 5th respondent on 13.07.2017. Since no action was initiated by the respondent police, the petitioner had filed C.M.P.No.5861 of 2017, under section 156 (3) of Cr.P.C , 1973and by an order dated 15.09.2017, the learned Judicial Magistrate, Avinashi, directed the respondent police to register the complaint. Consequently, F.I.R. in Crime No.589 of 2017 came to be registered for the offences under Sections 306, 384, 448 and 506 (1) of I.P.C. Though, the petitioner had brought to the notice of the respondent police about the involvement of the persons namely Selvalakshmi and Dhanalakshi and submitted that the death was only due to the threat and harassment made by these two persons, no much progress was happening in the said case.

(3.) Incidentally, the petitioner also found an empty bottle of pesticide and a tumbler under the bed of the deceased, which she claims to have been handed over to the respondent police. According to the petitioner, the death could have been caused due to the consuming of poison.