Madras High Court
S.Santhosam vs The State Rep. By on 5 October, 2015
Author: P.N.Prakash
Bench: P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 05.10.2015
CORAM
THE HONOURABLE MR.JUSTICE P.N.PRAKASH
CRL.OP.No.24390 of 2015
S.Santhosam .. Petitioner
Vs.
1.The State rep. By
The Director General of Police,
Kamarajar Road,
Chennai 600 004.
2.The State rep. By
The Superintendent of Police,
District Collectorate office Building,
Kancheepuram District.
3.The State Rep. By
The Inspector of Police,
All Women Police Station,
Kancheepuram District. ...Respondents
Criminal Original Petition filed under Section 482 of the Code of Criminal Procedure praying to direct the 1st respondent to transfer the investigation which is pending on the file of the 3rd respondent police in Cr.No.9 of 2015 to Crime Branch Crime Investigation Department (CB CID) for investigation.
For Petitioner : Mr.R.Thirumoorthy
For respondent : Mr.C.Emalias
Additional Public Prosecutor
O R D E R
This criminal original petition has been filed to direct the 1st respondent to transfer the investigation which is pending on the file of the 3rd respondent police in Cr.No.9 of 2015 to Crime Branch Crime Investigation Department (CB CID) for investigation. P.N.PRAKASH, J.
sms
2. Heard the learned counsel appearing for the petitioner and the learned Additional Public prosecutor appearing for the respondents.
3. It is seen that the defacto-complainant is in the family way and after the child's birth only DNA test can be performed. Hence, this petition is closed with liberty to the petitioner to approach this Court after the child is delivered. 05.10.2015 sms To
1.The State rep. By The Director General of Police, Kamarajar Road, Chennai 600 004.
2.The State rep. By The Superintendent of Police, District Collectorate office Building, Kancheepuram District.
3.The State Rep. By The Inspector of Police, All Women Police Station, Kancheepuram District.
4.The Public Prosecutor, High Court, Madras.
CRL.OP.No.24390 of 2015