R. SOLAIRAJ Vs. SUPERINTENDENT OF POLICE, VIRUDHUNAGAR DISTRICT

JUDGEMENT

(1.) The petitioner in both these Petitions seeks to direct the 2nd and 3rd respondents to make further investigation of the case in Crime No.984 of 2011 dated 17.06.2011, which was registered by the 4th respondent and file a final report before the concerned Court.

(2.) For the sake of convenience, the parties will be referred to by their name.

(3.) Solariraj/De facto Complainant (LW1) is the son of Solaiammal/LW2. The deceased Azhaguraja is the younger brother of Solairaj (LW1) and the son of Solaiammal (LW2). On 17.06.2011 around 5.45pm, the deceased Azhaguraja came to the shop of his brother Solairaj and at that time, Solaiammal was also in the shop. After talking to his brother, Azhaguraja left the shop by cycle. At that time, Solairaj saw Periyasamy (A1), Solaiappan (A2), Ravichandran (A3), Velraja (A4) and Madhan Kumar @ Madhan Raj (A5) following Azhaguraja and suspecting that something would happen, since there was some enmity between the two, Solairaj and his mother Solaiammal went behind them. Soon they saw Azhaguraja being intercepted by the above said five persons and he was attacked indiscriminately with deadly weapons. After attacking, they fled and when Solairaj and Solaiammal went near the fallen Azhaguraja, they found him dead.