SONGU MANEIAH Vs. PRINCIPAL SECRETARY HOME DEPT

JUDGEMENT

(1.) Heard the counsel for the petitioner and the G.P. for Home.

(2.) This writ petition is filed for a direction to make over P.R.C.No.27/2001 on the file of the Judicial Magistrate of First Class, Huzurnagar in Crime No.64/2001 of Nareduherla Police Station dated 6-6-2001 to Crime Branch, Central Intelligence Department (CB-CID) 4th respondent herein for further investigation under Sec.173 (8) of Cr.P.C. on correct lines and also appoint a Special Public Prosecutor to prosecute the case.

(3.) The brief facts are that the writ petitioner is the father of the deceased. The deceased was married to the accused about seven years prior to her death. There were differences between the deceased and her accused husband (A-7) on various grounds. It is urged that many a time conciliations were also conducted, but in spite of which, the accused who is A-7 and his brother A-8, did not mend themselves and subsequently it appears that the deceased died under suspicious circumstances.