MADHU Vs. INSPECTOR GENERAL OF POLICE CBCID CHENNAI

JUDGEMENT

(1.) THE petitioner prays for the issue of a writ of mandamus directing the CBI or CBCID to investigate into the Crime No. 30 of 1997 on the file of the second respondent and proceed as per law.

(2.) THIS Court on 27.11.1997 called upon the Public Prosecutor to take notice and to get instructions. The Public Prosecutor also had entered appearance on behalf of respondents and a counter affidavit has also been filed by the second respondent on 5.12.1997. The writ petition itself was taken up for final disposal with the consent of counsel appearing for either side.

(3.) THE petitioner also states that the deceased interfered at the time and told them that her husband Perumal was making false allegations due to personal vengeance, that for such disclosure by the deceased, the said Perumal attempted to chop her with Koduval and fearing for her life, the deceased ran away and was working at Hotel Kamatchi Karumbuthidal, Mettur, and that however, later on, Perumal with the assistance of one Kuppusamy approached the deceased and cajoled to return to the village on 1.2.1997.