M NAGARAJ Vs. SUPRINTENDENT OF POLICE

JUDGEMENT

(1.) This petition has been filed by the de facto complainant in Cr. No. 46 of 2008 on the file of Vennanthur Police Station, Namakkal District for a direction under Section 482 Cr.P.C directing the third respondent to depute a competent officer to take over the investigation of the said case, who shall conduct an impartial investigation and submit a final report within a reasonable time. The Sub-Inspector of Police, Vennanthur police station, who is the present Investigating officer of the above said case has filed a counter affidavit. The Superintendent of Police, Namakkal District, Inspector of Police, Vennanthur Police Station and Inspector General of Police, CB-CID, Government Estate, Anna Salai, Chennai-2, who have been arrayed as respondents 1 to 3 have not filed any counter. However, they are represented by the learned Government Advocate (Crl. Side).

(2.) The submissions made by Mr. P. Vijendran, learned counsel for the petitioner and by Mr. I. Paul Nobel Devakumar, learned Government Advocate (Crl.Side), representing the respondents were heard. The petition, counter affidavit filed by the present Investigating Officer and the documents produced on either side were also perused.

(3.) Pursuant to the unnatural death of his daughter Meenakshi on 25.1.2008, the petitioner herein lodged a complaint on the file of Vennanthur police station informing the police the following facts: About 21/2 years prior to the date of occurrence, Vijayan son of Natarajan residing in Sakkarai Thoppu, Vennanthur eloped with the above said Meenakshi and married her without the consent of the petitioner. As the marriage was solemnised in accordance with the caste custom, the petitioner, thereafter did not raise any objection. The deceased Meenakshi and her husband Vijayan used to pay visits to the house of the petitioner once in six months. On all such occasions, immediately after seeing her parents the said Meenakshi would be asked by her husband to leave that place and go with him. Four days prior to the occurrence, the husband of Meenakshi took her to the house of the petitioner and left after leaving her there. On 24.1.2008 when the petitioner had gone to temple, the husband of Meenakshi took her from the house of the petitioner. The very next day, that is on 25.1.2008, at about 7.00 a.m. he was informed over phone that his daughter Meenakshi's dead body was floating in a well and that at about 9.00 a.m. the petitioner went there and saw the dead body of his daughter Meenakshi floating in the well in Sakkarai Thoppu, Vennanthur.