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Madras High Court

K.Govindarasu vs Union Of India on 29 March, 2019

Author: G.K.Ilanthiraiyan

Bench: G.K.Ilanthiraiyan

                                                                1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 29.03.2019

                                                           CORAM:

                                THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                                 W.P.No. 27323 of 2016
                                              and WMP. Nos. 23521 of 2016

                      K.Govindarasu                                               ...Petitioner

                                                             -Vs-

                      1. Union of India, rep. by
                         Director General of Police,
                         Police Department, Puducherry.

                      2. Jayaraman,
                         Circle Inspector of Police,
                         Bahour Circle, Bahour,
                         Puducherry.

                      3. Station House Officer,
                         Kirumampakkam Police Station,
                         Puducherry.

                      4. Superintendent of Police,
                         Central Prison, Kalapet,
                         Puducherry.

                      5. Superintendent of Police,
                         CBCID, Police Department, Dumas Street,
                         Puducherry.                                              ...Respondents



                      Prayer: Writ petition filed under Article 226 of the Constitution of India for
                      issuance of a Writ of Mandamus, directing the 1st respondent to transfer the
                      investigation of the case in Crime No. 80/2016 on the file of the 3rd
                      respondent to an independent investigation agency namely CBCID, Dumas
                      Street, Puducherry.


http://www.judis.nic.in
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                                    For Petitioner          : M/s. M.Gnanasekar

                                     For Respondents        : Mr.V.Balamurugane
                                                              Additional Public Prosecutor(Pondy)


                                                             ORDER

The writ petition has been filed to direct the 1st respondent to transfer the investigation of the case in Crime No. 80/2016 on the file of the 3rd respondent to an independent investigation agency namely CBCID, Dumas Street, Puducherry.

2. Heard both sides and perused the materials available on record.

3. It is submitted by the learned Additional Public Prosecutor (Pondy) that the enquriy has been conducted by the respondent police on the crime No. 80/2016 and filed a report before the learned Judicial Magistrate, Puducherry in F.A. No. 57 of 2017 on 06.11.2017.

4. However, on considering the fact that the case of the petitioner is pending from the year 2017, the learned Judicial Magistrate, Puducherry is directed to complete the process within a period of four weeks from the date of receipt of a copy of this order.

http://www.judis.nic.in 3

5. With the above directions, this Writ Petition stands disposed of. No costs. Consequently, connected Miscellaneous Petition is closed.

29.03.2019 Internet: Yes Index : Yes/No Speaking/Non Speaking order ak To

1. The Director General of Police, Police Department, Puducherry.

2. Jayaraman, Circle Inspector of Police, Bahour Circle, Bahour, Puducherry.

3. Station House Officer, Kirumampakkam Police Station, Puducherry.

4. Superintendent of Police, Central Prison, Kalapet, Puducherry.

5. Superintendent of Police, CBCID, Police Department, Dumas Street, Puducherry.

6. The Public Prosecutor, High Court, Madras.

http://www.judis.nic.in 4 G.K.ILANTHIRAIYAN, J ak W.P.No.27323 of 2016 and MP. Nos. 23521 of 2016 29.03.2019 http://www.judis.nic.in