G MOHAN DOSS Vs. COMMISSIONER OF POLICE VEPERY

JUDGEMENT

(1.) This Criminal Original Petition has been preferred seeking to direct the first respondent to further investigate the matter by entrusting the investigation in Cr. No.508 of 2014 on the file of the Inspector of Police, R3, Ashok Nagar Police Station, Chennai, to some other Investigating Officer.

(2.) At the outset, it is worth pointing out that this is the second application filed by the petitioner for the same relief, after the dismissal of the first application in Crl.O.P. No.8953 of 2015 on 11.08.2016. Instead of reproducing the facts, it would suffice if the relevant portion of the order dated 11.08.2016 in Crl.O.P. No.8953 of 2015 is extracted verbatim:

(3.) Mr. Sankara Subbu, learned counsel for the petitioner, submitted that the deceased Divya, the petitioner's daughter, had left a suicide note implicating her husband Vajravel, the third respondent herein, and ignoring that, the investigation has been done in a partisan manner by the second respondent police in order to protect Vajravel, who is a Police Constable. He also contended that there are sufficient materials to show that the handwriting in the suicide note is not that of Divya's and the police had failed to collect her admitted writings from the petitioner.