C T RAJENDRAN Vs. STATE OF TAMIL NADU THROUGH THE SUPERINTENDENT OF POLICE AND THE SUB-INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed by the petitioner, who is the de facto complainant, seeking a direction against the first respondent to have the investigation in Crime No. 306 of 2007 on the file of the second respondent to be done by some other Police Officer other than the second respondent and to file final report within a time to be fixed by this Court.

(2.) The gist of the case submitted by the petitioner are as follows:

(3.) When the petitioner approached various authorities by the way of petition dated 09.01.2008 firstly to the Assistant Superintendent of Police seeking for reinvestigation of the case regarding the offence under Section 325 I.P.C., it was informed that the reinvestigation by the police can be done after a long process only.