MANIMEGALAI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the daughter of the victim, seeking transfer of investigation in respect of Crime No.278 of 2015 from the file of the second respondent police to the third respondent police [CBCID]. The case in Crime No.278 of 2015 was registered under Section 174 Cr.P.C., and according to the petitioner, it is a retaliation and the relatives of the victim in Crime No.272 of 2015 has committed the murder of her mother and therefore, she is before this Court with the aforesaid prayer.

(2.) When the Criminal Original Petition was taken up for hearing on 19.03.2019, this Court has passed the following order: 2. When the criminal original petition came up for admission on 08.03.2016, this Court has directed the respondent police to file their status report and accordingly, they have filed a report by referring to the postmortem report as well as the preliminary investigation done by them. But, it appears that the investigation is still pending.

(3.) Mr.G.Asaithambi, Head Constable attached to the second respondent police, who is present before this Court today, is not in a position to instruct the learned Additional Public Prosecutor on the present status of the investigation. According to the respondent police, they are awaiting for the Viscera report.