N SELVARAJ Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking for transfer of investigation in Crime No.249 of 2014 from the file of the second respondent to the CBCID Tanjore to conduct the investigation in the manner known to law.

(2.) The case of the petitioner is that his daughter, namely Tharani has married to one Balasubramaniam in the year 2009. The marital relationship became strained as there were repeated demands for dowry by the husband and also his parents. Fifteen days prior to the date of occurrence, the husband had sent the petitioner's daughter to her parents house along with the children to get money for purchasing property. On 05.06.2014, the petitioner's daughter was sent back to the matrimonial home and the husband was informed that money will be arranged and it will be paid within a few months. On 06.06.2014 at about 03.00 pm, the petitioner was informed that his daughter died by committing suicide.

(3.) The petitioner suspecting the death of his daughter, lodged a complaint, which resulted the registration of First Information Report in Crime No.249 of 2014 by the second respondent Police for the offence under Section 306 IPC. After investigation, final report has been laid against the said Balasubramaniam for the offence under Section 306 IPC. The petitioner was not aware of the investigation, which was conducted by the second respondent Police and hence, he was able to get copies of the entire materials filed along with the final report, only after the filing of the final report.