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[Cites 1, Cited by 0]

Madras High Court

Bro.Yesudass vs The Superintendent Of Police on 17 April, 2026

                                                                           Crl.O.P.(MD)No.8395 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 17.04.2026

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE P.DHANABAL

                                           Crl.O.P.(MD)No.8395 of 2023

                     Bro. Yesudass                                               .. Petitioner

                                                          Vs.

                     1.The Superintendent of Police
                     Kanyakumari district
                     Kanyakumari

                     2.The Inspector of Police
                     Kottar Police station
                     Nagercoil

                     3.The Inspector of Police
                     District Crime Branch
                     Nagercoil

                     4.R.Antony Prabu
                     5.V.Ranjithkumar
                     6.Remila Palsi
                     7.Kalaivani                                         .. Respondents

                     PRAYER : Criminal Original Petition filed under Section 482 of Cr.P.C.,
                     to direct the first respondent to transfer the investigation in Crime No. 770
                     of 2021 pending on the file of the 2nd respondent to the 3rd respondent or
                     to any other investigation agency.
                                  For Petitioner       : Mr.J.William Christopher



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https://www.mhc.tn.gov.in/judis
                                                                                Crl.O.P.(MD)No.8395 of 2023


                                        For R1 to R3        : Mr.B.Nambiselvan
                                                              Additional Public Prosecutor
                                                           ORDER

This Criminal Original Petition has been filed to direct the first respondent to transfer the investigation in Crime No. 770 of 2021 pending on the file of the 2nd respondent to the 3rd respondent or to any other investigation agency.

2. When the matter is taken up for hearing today, the learned Additional Public Prosecutor would submit that already the matter has been investigated and final report has been filed as 'Mistake of Fact' and RCS notice also served on the petitioner.

3. In view of the same, the Criminal Original Petition stands closed with liberty to take action inaccordance with law, if the petitioner is aggrieved in respect of closure report.





                                                                                    17.04.2026

                     NCC      : Yes/No
                     Index    : Yes / No
                     Internet : Yes / No
                     aav

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https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.8395 of 2023 To

1.The Superintendent of Police Kanyakumari district Kanyakumari

2.The Inspector of Police Kottar Police station Nagercoil

3.The Inspector of Police District Crime Branch Nagercoil

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.8395 of 2023 P.DHANABAL,J.

aav Crl.O.P.(MD)No.8395 of 2023 17.04.2026 4/4 https://www.mhc.tn.gov.in/judis