Madras High Court
N.Raja @ Sezing Raja vs The Deputy Superintendent Of Police on 20 March, 2019
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED:20.03.2019
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.No.11432 of 2015
N.Raja @ Sezing Raja ...Petitioner
Vs.
The Deputy Superintendent of Police
(C.B.C.I.D. - THIRUVALLUR)
C.B.C.I.D. METRO WING
CHENNAI 600 008 ...Respondent
PRAYER:Criminal Original Petition is filed under Section 482
of Cr.P.C., to call for the records pertaining to the Crime No.1 of
2015 by Deputy Superintendent of Police, CBCID, Tiruvallur in which
a petitioner accused being third accused to be transferred from the
investigation of CBCID to CBI.
For Petitioner : Mr.S.M.Thamizhl Selvam
For Respondent : Mr.M.Mohamed Riyaz
Additional Public Prosecutor
ORDER
The Criminal Original Petition has been filed by the petitioner under Section 482 of Cr.P.C., to to call for the records pertaining to http://www.judis.nic.in 2 the Crime No.1 of 2015 by Deputy Superintendent of Police, CBCID, Tiruvallur in which a petitioner accused being third accused to be transferred from the investigation of CBCID to CBI.
2.The learned Additional Public Prosecutor would submit that P.R.C.No.10/15 has been assigned on the file of the learned Judicial Magistrate, Thiruvallur.
3.In view of the above submissions made by the learned Additional Public Prosecutor, the prayer sought for in this petition has become infructuous.
4.Accordingly, this Criminal Original Petition stands dismissed as infructuous.
20.03.2019 kas Index : Yes / No Internet : Yes / No Speaking Order / Non Speaking Order http://www.judis.nic.in 3 To.
1.The Deputy Superintendent of Police (C.B.C.I.D. - THIRUVALLUR) C.B.C.I.D. METRO WING CHENNAI 600 008
2.The Public Prosecutor High Court of Madras http://www.judis.nic.in 4 G.K.ILANTHIRAIYAN, J.
kas Crl.O.P.No.11432 of 2015 20.03.2019 http://www.judis.nic.in