ARUMUGAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE above petition has been filed by the petitioner for direction to transfer the investigation of the case in Crime No.141 of 2007 on the file of the respondent to the CB-CID police.

(2.) THE respondent police have registered a case on a complaint given by the complainant, Mohana in Cr.No.141 of 2007 under Section 174 of Cr.P.C.

(3.) THE petitioner contends that after registering the case, no investigation was conducted by the 1st respondent and the matter was also not referred to the Revenue Divisional Office for further investigation. THE petitioner also submits that this is not a case of suicide but a case of murder and that he strongly suspects the said Sundararajan to have committed the murder, on the following grounds.