P R KAVITHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE present Application for Review is filed at the instance of the writ petitioner who prays for of review the order dated 30.4.2008 made in W.P.No,28763 of 2005.

(2.) IN W.P.No.28763 of 2005, the petitioner herein prayed for the issuance of a writ of mandamus directing the 6th Respondent therein namely the Central Bureau of INvestigation to conduct a comprehensive investigation into the grave allegations levelled therein besides a de novo investigation of the cases in Crime Nos.482/1997, 1435/1999, 70/2005, 100/2005 registered by Karumalaikudal Police Station, Crime Nos.1059/2001, 552/2002 and 317/2003 registered by Meheri Police Station, Crime No123/2000 registered by Mettur Police Station and Crime No,713/2005 registered by Hasthampatti Police Station, Salem District, respectively.

(3.) A counter affidavit has been filed on behalf of the State submitting among other things that the petitioner's sister namely Amudha was given in marriage to one Anbuselvam. Against Thiru.Anbuselvam, 17 cases have been registered out of which 5 cases are murder cases. Since due to the threat at the instance of Anbuselvam, the prosecution was not able to secure/sustain enough evidence to get him convicted. It is the specific case of the Respondents that Anbuselvam is a history sheeted Rowdy. The petitioner under the guise of order of police protection misused the same and threatening the witnesses. It is further submitted that the petitioner is also misusing her position as Advocate and threatening the police officers.