K SUKUMARI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This petition has been filed for reopening the investigation in Crime No.61 of 2012 and transfer the same to the filed of the CBCID.

(2.) The petitioner's husband was a history sheeter and was involved in several offences. He went missing from 18.01.2012 onwards and thereafter he was not traceable and therefore, a complaint was registered in Crime No.61 of 2012 under ?man-missing? case.

(3.) The learned Counsel for the petitioner would submit that the third respondent did not take steps to investigate the case and a final report came to be filed on 30.07.2014 before the Judicial Magistrate, Sivakasi on the ground that the case is closed as ?undetected?. The learned Counsel would submit that the respondent Police cannot deal with a ?man-missing? case in such a manner. Therefore, the learned Counsel would submit that the closure report is non est in the eye of law. The matter has to be re- investigated.