Mottaiyandi vs The State Represented By on 18 September, 2018

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Madras High Court

Mottaiyandi vs The State Represented By on 18 September, 2018

Bench: N.Anand Venkatesh

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 18.09.2018  

CORAM   

THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH              

Crl.O.P.(MD).No.23933 of 2016 


Mottaiyandi                             ...Petitioner

Vs.


The State represented by
1.The Superintendent of Police,
    Dindigul district, Dindigul.

2.The Inspector of police,
   Pattiveerampatti police station,
   Dindigul District.

3.The Sub Inspector of Police
   Pattiveerampatti police station
   Dindigul District.                   ... Respondents


PRAYER: Criminal Original Petition filed under Section 482 of the Cr.P.C.,
directing the investigation in connection with the case in Crime No.300 of
2016, on the file of the Inspector of Police, Pattiveerampatti Police
Station,  Dindigul District, to be withdrawn from the second respondent and
subsequently to be transferred to any other competent agency or any other
investigation officer under the 1st respondent police or any other
investigation officer of the some other District forthwith.

!For Petitioner         :Mr.B.Jeyakumar

For Respondents :Mr.Suyambulinga Bharathi         
                         Government Advocate (Crl.side)


:ORDER

This petition has been filed for a direction to transfer the investigation pending in Crime No.300 of 2016, on the file of the Inspector of Police, Pattiveerampatti police station, Dindigul District.

2.The learned Government Advocate would submit that initially the F.I.R. was registered under Section 174 of Cr.P.C, subsequently, after investigation, the same was converted to an offence under Section 302 of I.P.C. and an alteration report has also been submitted before the learned Judicial Magistrate, Nilakottai and the case has been registered against six accused persons.

3.In view of the subsequent development, no further orders are necessary to be passed. Hence, this Criminal Original Petition is dismissed.

1.The Judicial Magistrate, Nilakottai.

2.The Superintendent of Police, Dindigul district, Dindigul.

3.The Inspector of police, Pattiveerampatti police station, Dindigul District.

4.The Sub Inspector of Police Pattiveerampatti police station Dindigul District.

5.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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