BOOMAYIL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Boomayil, the wife of one Muthuramalingam, the accused in a murder case in which one Leelavathy, Municipal Councillor of Madurai was done to death, has filed this petition, probably to ventilate the grievance of her husband Muthuramalingam, for direction from this Court to be issued to the respondents 1 to 4 to handover the case for reinvestigation by C.B.I. and to give a further direction to the C.B.I. to take up the case for reinvestigation.

(2.) The details which are given in the affidavit filed by the petitioner for seeking the said relief, in her own words are given hereunder :-

(3.) Totally there are six respondents. Respondents 1 to 5 did not choose to file any counter. But, the 6th respondent, the General Secretary, C.P.I.(M), Mr. N. Sankaraiah, has filed a counter. The gist of his contention is as follows :-