KUPPAL Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner has filed the above Criminal Original Petition to direct the respondents to reinvestigate the Crime No. 729 of 2006 on the file of Inspector of Police, Vellakovil, Erode District.

(2.) THE petitioner has filed an Affidavit supporting her petition stating that her husband, Raman was elected as President of Muthur Panchayat, under the reserved seat category. He hails from a socially oppressed, scheduled caste community. The same was a point of friction for some of the other community people. They had enmity with her deceased husband, who had not taken kindly to his growth in public and in public life. Further, her husband was on several occasions threatened by some party activists and other community people, who wanted to project themselves as leaders of the respective communities. They has openly stated that her husband should not contest in the Panchayat Elections. There were admonition from the prominent persons, that if he contests any panchayat elections, he would face dire consequences and be done away. These threats were made by a group headed by Muthukumar, Tangavelu and Palanisamy for which the petitioner's husband sent complaints to the higher Police officials to safeguard his life.

(3.) ON 02. 09. 2006, the petitioner's husband had gone to attend to his party's meeting, where he was threatened by (1) Marimuthu (2) Muthukumar (3) Thangavelu (4) Palanisamy (5) Shanmugharaj (6)Thangavelu (7) Subbu. There was a wordily quarrel in the melly at the meeting. After that, while he was returning from the meeting to his home, he was murdered, but the petitioner was informed that her husband died in a road accident. Hence, the 2nd respondent, registered a case in crime No. 729 of 2006, under sections 279 and 304 (a) of IPC.