Madras High Court
Senthil Kumar vs The Superintendent Of Police on 20 August, 2018
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 20.08.2018 CORAM THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH Crl.O.P.(MD)Nos.12513 of 2018 & 12514 of 2018 Crl.O.P.(MD)No.12513 of 2018 Senthil Kumar : Petitioner Vs. 1.The Superintendent of Police, Tirunelveli District, Tirunelveli. 2.The Inspector of Police, Pathamadai Police Station, Tirunelveli District. (Crime No.88 of 2018) 3.The Inspector of Police, C.B.C.I.D. Wing, Tirunelveli District. 4.Stephen Jones : Respondents PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C to transfer the investigation of the case in Crime No.88 of 2018 on the file of the second respondent to the file of the third respondent Police for proceedings with the investigation and to file the final report. Crl.O.P.(MD)No.12514 of 2018 Senthil Kumar : Petitioner Vs. 1.The Superintendent of Police, Tirunelveli District, Tirunelveli. 2.The Inspector of Police, Cheranmahadevi Police Station, Tirunelveli District. (Crime No.88 of 2018) 3.The Inspector of Police, C.B.C.I.D. Wing, Tirunelveli District. 4.Stephen Jones : Respondents PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C to transfer the investigation of the case in Crime No.127 of 2018 from the file of the second respondent to the file of the third respondent Police for proceedings with the investigation and to file the final report. !For Petitioner : Mr.P.Saravanan For Respondents 1 to 3 : Mrs.S.Bharathi Government Advocate :COMMON ORDER
These Criminal Original Petitions have been filed to transfer the investigation in Crime Nos.88 & 127 of 2018 from the file of second respondent Police in each of the petitions.
2.It is brought to the notice of this Court that insofar as the Crime No.88 of 2018 is concerned, a final report has already been filed by the second respondent Police for the offence under Section 341, 294(b), 506(ii) IPC before the learned Judicial Magistrate, Cheranmahadevi. Insofar as the Crime No.127 of 2018 is concerned, final report has already been filed by the second respondent Police before the learned Judicial Magistrate, Cheranmahadevi..
3.In view of the subsequent development, no further adjudication is required in these Criminal Original Petitions. Accordingly, these Criminal Original Petitions are closed.
To
1.The Superintendent of Police, Tirunelveli District, Tirunelveli.
2.The Inspector of Police, Pathamadai Police Station, Tirunelveli District.
3.The Inspector of Police, C.B.C.I.D. Wing, Tirunelveli District.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
.