N.Lakshmi Priya vs State By: The Commissioner Of Police on 13 February, 2025

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Madras High Court

N.Lakshmi Priya vs State By: The Commissioner Of Police on 13 February, 2025

Bench: G.K.Ilanthiraiyan

                                                                                        Crl.O.P.No. 27249 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 13.02.2025

                                                         CORAM:

                            THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                             Crl.O.P.No.27249 of 2024

                     N.Lakshmi Priya                                                        ... Petitioner
                                                              Vs.

                     1.State by: The Commissioner of Police,
                       Tambaram Commissioner Office,
                       Tambaram,
                       Chennai 600 045.

                     2.State by: The Assistant Commissioner of Police,
                       Selaiyur,
                       Chennai 600 073.

                     3.State by:
                       The Inspector of Police,
                       T-17, Perumbakkam Police Station,
                       Chennai 600 100.                                                ..Respondents


                     PRAYER: Criminal Original Petition is filed under Section 528 of the

                     Bharatiya Nagarik Suraksha Sanhita, 2023 to transfer the investigation in

                     Crime No.332 of 2024 pending on the file of the third respondent to

                     some other agency like CBCID.



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https://www.mhc.tn.gov.in/judis              ( Uploaded on: 10/03/2025 02:47:19 pm )
                                                                                             Crl.O.P.No. 27249 of 2024




                                        For Petitioner         : Mr.A.P.Sathya Murthy

                                        For Respondents        : Mr.S.Vinoth Kumar,
                                                                Government Advocate (crl.side)

                                                              ORDER

This Criminal Original Petition has been filed to transfer the investigation in Crime No. 332 of 2024 pending on the file of the third respondent to CBCID.

2. The learned Government Advocate (criminal side) submits that this is a case of kidnapping and based on the complaint lodged by the de facto complainant, an enquiry has been conducted in Crime No. 332 of 2024. The investigation is completed and the final report is ready to be filed.

3. Considering the fact that the investigation is almost completed, this Court finds that transferring the investigation at this stage would adversely affect the work already done by the third respondent.

Accordingly, the Criminal Original petition stands disposed of with a Page 2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2025 02:47:19 pm ) Crl.O.P.No. 27249 of 2024 direction to the third respondent to complete the investigation and file the final report within a period of twelve weeks from the date of receipt of a copy of this order.

13.02.2025 Neutral citation : Yes/No Speaking/non-speaking order shk To

1.The Commissioner of Police, Tambaram Commissioner Office, Tambaram, Chennai 600 045.

2.The Assistant Commissioner of Police, Selaiyur, Chennai 600 073.

3. The Inspector of Police, T-17, Perumbakkam Police Station, Chennai 600 100.

4. The Public Prosecutor, High Court, Madras.

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2025 02:47:19 pm ) Crl.O.P.No. 27249 of 2024 G.K.ILANTHIRAIYAN, J.

shk Crl.O.P.No.27249 of 2024 13.02.2025 Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/03/2025 02:47:19 pm )

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