Madras High Court
K.Lingam vs The Superintendent Of Police on 26 September, 2019
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.O.P.(MD)No.13601 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 26.09.2019
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.(MD)No.13601 of 2019
K.Lingam ... Petitioner
Vs
1. The Superintendent of Police
Madurai District
2. The Inspector of Police
District Crime Branch Police Station
Madurai District ... Respondent
Prayer:Criminal Original Petition filed under Section 482 Cr.P.C. to issue
order or direction to the 1st Respondent directing him to pass appropriate
order to transfer the Investigation of the Cr.No.13 of 2018 dated
05.07.2018 on the file of the 2nd respondent to some other investigation
officer and further direct them to complete the investigation within a
stipulated time.
For Petitioner : Mr.N.Karthik Kanna
For Respondents : Mr.K.Suyambulinga Bharathi
Government Advocate (Crl. side)
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Crl.O.P.(MD)No.13601 of 2019
ORDER
This Criminal Original Petition has been filed seeking a direction to direct the first respondent to pass appropriate order to transfer the Investigation of the Cr.No.13 of 2018 dated 05.07.2018 on the file of the 2nd respondent to some other investigation officer and further direct them to complete the investigation
2. It is also seen that the petitioner approached this Court in Crl.O.P(MD) No.399 of 2019 to expedite the investigation in Crime No.13 of 2018 and this Court by an order dated 18.01.2019, directed the second respondent to complete the investigation and fine the final report before the concerned Court within a period of six months from the date of receipt of a copy of this order. Even today, the second respondent did not complete the investigation and filed final report . Therefore the learned counsel for the petitioner seeks transfer of investigation from second respondent to any other investigating Officer.
3. The learned Government Advocate(Crl.Side) would submit that the second respondent is yet to complete the investigation and since the 2/5 http://www.judis.nic.in Crl.O.P.(MD)No.13601 of 2019 crime has been registered for the offences under Sections 406 and 420 of IPC(job racketing)
4. Considering the above facts and circumstances of the case the second respondent is directed to complete the investigation and file a final report before the concerned Court within a period of four weeks from the date of receipt of a copy of this order. Further, the first respondent is directed to monitor the investigation done by the second respondent and ensure that the second respondent shall complete the investigation within the time stipulated by this Court.
5. With the above observation and direction, the Criminal Original Petition stands disposed of.
26.09.2019 Internet:Yes/No Index:Yes/No Speaking/Non speaking order aav 3/5 http://www.judis.nic.in Crl.O.P.(MD)No.13601 of 2019 To
1. The Superintendent of Police Madurai District
2. The Inspector of Police District Crime Branch Police Station Madurai District
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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