Mrs.Shamim Ara Seikh vs The State Rep. By on 13 January, 2015

[Cites 1, Cited by 0]

Madras High Court

Mrs.Shamim Ara Seikh vs The State Rep. By on 13 January, 2015

Bench: R.S.Ramanathan

       

  

   

 
 
 IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED:  13.01.2015

CORAM:

THE HONOURABLE MR.JUSTICE R.S.RAMANATHAN

Crl.O.P. No.8313 of 2014

Mrs.Shamim Ara Seikh				...  Petitioner

			 			     	   	vs.
The State rep. by
1.The Commissioner of Police,
   The Greater Chennai City Range,
   Egmore, Chennai  8.

2.The Central Bureau of Investigation,
   New Delhi.                                                            ... Respondents

PRAYER :   Criminal Original Petition filed under Section 482 of the Code of Criminal Procedure praying to pass an order for direction to transfer the investigation to the second respondent CBI to take appropriate action and to register an FIR on the complaint dated 23.02.2010 and investigate the case.
         	For Petitioner          : No appearance
	For 1st Respondent  : Mr. M. Maharaja, 
                                                        Additional Public  Prosecutor
	For 2nd Respondent  : Mr.K.Srinivasan,
                                                        Special Public Prosecutor for 
                                                        CBI Cases

O R D E R

This case is posted under the caption For Dismissal as there was no representation for the petitioner on 09.01.2015. Today also, there is no representation for the petitioner. Hence, the petition is dismissed for non-prosecution.

13.01.2015 Index:Yes/No Internet:Yes/No asvm To

1.The Commissioner of Police, The Greater Chennai City Range, Egmore, Chennai 8.

2.The Central Bureau of Investigation, New Delhi.

3.The Public Prosecutor, High Court, Madras.

R.S.RAMANATHAN, J.

asvm CRL.O.P. No.8313 of 2014 13.01.2015

Unlock Advanced Research with PRISMAI

Madras High Court