G MUTHU Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner has filed the above Criminal Original Petition to issue direction to transfer the case in Crime No. 1179/2004 from the 2nd respondent cbcid, Kancheepuram to the independent agency, namely, CBI and direct to reinvestigate the matter along with the petitioner's complaint dated 05. 08. 2004 and file the final report within a stipulated period.

(2.) THE petitioner has filed an Affidavit in support of his case stating that his sister, one M. Jaya was living peacefully with her husband till 04. 08. 2004. The petitioner's sister's husband G. Muthu, had money transaction with Krishta, wife of Babu, who is living at Tirupanthiyur Village, Thiruvallur Taluk. In the said transaction, there was dispute between them. In the said transaction, one jayaraman assisted the said Muthu. All of them proceeded to Kancheepuram to discuss regarding the money transaction. They booked a room in a Hotel at kancheepuram on 04. 08. 2004 at 12. 00 Noon. On the very same day, the 1st respondent informed Muthu's relatives that Muthu died and that his body was at the hospital.

(3.) THE 1st respondent registered a case on the complainant given by the Lodge owner under Section 174 of Cr. P. C. On noticing the dead body, it was found that there are serious injuries all over the body. The petitioner, then, lodged a complaint with the respondent police against Mrs. Krishta and Jayaraman. There were knife cut injuries also on the dead body. So, it was a murder. Further, muthu's brother received an anonymous letter on 06. 12. 2004 and the said letter revealed that Muthu was murdered. The letter was also produced to the respondent for investigation. In order to protect the said Krishta and Jayaraman, the respondent has not proceeded further with the case. The petitioner further states that it was a pre-planned murder of the said Muthu.