LAWS(MAD)-2019-7-483

D.SUBRAMANIAN Vs. INSPECTOR OF POLICE

Decided On July 22, 2019
D.Subramanian Appellant
V/S
INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking for transfer of the case in SC No.134 of 2016 Fast Track Court, Tirupattur, Vellore District in Crime No.453 of 2014 on the file of Ambur Taluka Police Station, Vellore District for further investigation or reinvestigation to the CBCID, Vellore District.

(2.) This is a pathetic case, where a social activist who was fighting to evict the encroachers from a water body, was brutally killed and this petition has been filed by the brother of the deceased seeking for transfer of investigation on the ground that the investigation has not been conducted properly and there is a conscious attempt to shield some of the accused persons.

(3.) The deceased named Thanikachalam was a Social activist, who was concerned about preserving water bodies. He found that some persons have encroached upon two branch channels in Survey Nos.265 and 266, which measures nearly 9 acres and initiated a suit in the year 2009 against all the encroachers. He also filed WP No.23238 of 2009, seeking for a direction to remove the encroachments in both the side channels. This Court by an order dated 13.11.2009, disposed of the writ petition by directing the authorities to remove the encroachments. A similar order was passed in WP No.8214 of 2011 on 31.03.2011.