Ramesh Chander Raja vs The Commissioner Of Police on 29 January, 2018

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Madras High Court

Ramesh Chander Raja vs The Commissioner Of Police on 29 January, 2018

Bench: M.S.Ramesh

        

 

IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 29.01.2018
CORAM
THE HONOURABLE Mr.JUSTICE M.S.RAMESH

Crl.OP.No.28412 of 2017


Ramesh Chander Raja						  ..  Petitioner

					          Vs.

1.The Commissioner of Police,
   Chennai City, Veppery,
   Chennai-600 007.

2.The Inspector of police(Crime)
   R4.Soundarapandiyanar-
   Angadi Police Station, Chennai.

3.The Inspector of Police,
   Central Crime Branch,
   Vepery, Chennai-7.						.. Respondents


Prayer:  Criminal Original Petition filed under Section 482 Cr.PC, praying to  transfer the investigation of the above case in Crime No.590 of 2016 from the file of the Inspector of Police, R.4.Soundarapandiyanar Angadi Police Station, Chennai-17 to the file of the Inspector of Police, Central Crime Branch, Vepery, Chennai-600 007.

		For Petitioner      :  Mr.D.N.Dhurga Sha
		For Respondents :  Mr.R.Ravichandran
					  Government Advocate (Crl.side)

O R D E R

The prayer sought for in the present petition is to transfer the investigation of the above case in Crime No.590 of 2016 from the file of the Inspector of Police, R.4.Soundarapandiyanar Angadi Police Station, Chennai-17 to the file of the Inspector of Police, Central Crime Branch, Vepery, Chennai-600 007.

2.The learned Government Advocate (Crl.side) submitted that the investigation is proceeding in the right direction and that the third respondent police has taken earnest efforts to complete the investigation. The learned Government Advocate (Crl.side) relied upon to various minutes of the investigation in this regard. In view of the progress in the investigation, there shall be a direction to the Inspector of Police, Central Crime Branch, Vepery, Chennai to complete the investigation and to file a final report as expeditiously as possible, which shall be monitored by the 1st respondent.

With the above directions, the Criminal Original Petition is ordered accordingly.

29.01.2018 Index : Yes/No Internet : Yes/No nmm To

1.The Commissioner of Police, Chennai City, Veppery, Chennai-600 007.

2.The Inspector of police(Crime) R4.Soundarapandiyanar-

Angadi Police Station, Chennai.

3.The Inspector of Police, Central Crime Branch, Vepery, Chennai-7.

4. The Government Advocate (Crl.Side) High Court, Madras.

M.S.RAMESH, J., nmm Crl.OP.No.28412 of 2017 29.01.2018

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