P KALAI KATHIRAVAN Vs. RAMAIAH

JUDGEMENT

(1.) This petition has been filed by A-6 in SCNo.402 of 2015 to quash the proceedings initiated by the respondents.

(2.) The brief facts of the case are that an incident took place in the residence of the complainant involving murder of his wife Poomari. An FIR came to be registered in Kallikudi Police Station in Crime No.122 of 2009 for the offence under Section 380, 302 and 109 of IPC. This petitioner took up the investigation in the said case and proceeded further with the investigation by examining the witnesses and also sending the finger prints obtained from the scene of occurrence to the finger printing expert. One Keeri surrendered before the VAO and gave a confession statement and properties were recovered based on the confession. A-1 and A-2 were arrested in the said case. When the finger print report came, it was found that the same tallied with that of one Sangaiyah alias Keeri, who is none other than the step brother of the respondent herein. In the meantime the petitioner was transferred from that Police Station and the further investigation was conducted by a different Officer.

(3.) The respondent filed a writ petition before this Court in WP(MD)No.7111 if 2009 seeking for transfer of the investigation. This court after considering the matter in detail found that the doubt expressed by the respondent is not substantiated and there is not basis for the allegation made by the respondent that the petitioner was responsible for roping in Sangaiyah as an accused person. This directed the Inspector of Police, Mr.S.Raja to complete the investigation and submit a final report within a period of six weeks.