Chelliah vs The Deputy Inspector General Of Police on 26 October, 2018

[Cites 1, Cited by 1]

Madras High Court

Chelliah vs The Deputy Inspector General Of Police on 26 October, 2018

Bench: G.K.Ilanthiraiyan

                                                          1

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 26.10.2018


                                                        CORAM:

                            THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                          Crl.OP[MD]No.19718 of 2015
                                                      and
                                              M.P.(MD)No.1 of 2015

                      Chelliah                                                ... Petitioner

                                                         Vs.

                      1.The Deputy Inspector General of Police,
                        Tirunelveli.

                      2.The Superintendent of Police,
                        Thoothukudi District,
                        Thoothukudi.

                      3.The Deputy Superintendent of Police,
                        Sattankulam,
                        Thoothukudi District.

                      4.The Inspector of Police,
                        Sattankulam Police Station,
                        Thoothukudi District.
                        (Crime No.300 of 2015)                            ... Respondents


                      PRAYER: Petition is filed under Section 482 of Cr.P.C, to transfer the
                      investigation in Crime No.300 of 2015 from the file of the fourth
                      respondent police to any other competent police.
                                 For Petitioner           : Mr.T.A.Ebenezer

                                 For Respondents          : Mr.A.P.G.Ohm Chairma Prabhu
                                                            Government Advocate (Crl.side)



http://www.judis.nic.in
                                                         2



                                                   ORDER

This petition is filed to transfer the investigation in Crime No.300 of 2015 from the file of the fourth respondent police to any other competent police.

2.The learned Government Advocate (Crl.side) would submit that already investigation in Crime No.300 of 2015 has been conducted and the same was closed as Action Dropped on 21.07.2015.

3.Recording the said submission, since the prayer in this petition has become infructuous, this criminal original petition is dismissed as infructuous. Consequently, connected miscellaneous petition is also dismissed.


                                                                               26.10.2018
                      Index        : Yes/No
                      Internet     : Yes/No
                      rmi

                      To

1.The Deputy Inspector General of Police, Tirunelveli.

2.The Superintendent of Police, Thoothukudi District, Thoothukudi.

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

3.The Deputy Superintendent of Police, Sattankulam, Thoothukudi District.

4.The Inspector of Police, Sattankulam Police Station, Thoothukudi District.

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

http://www.judis.nic.in 4 G.K.ILANTHIRAIYAN, J.

rmi Crl.OP[MD]No.19718 of 2015 and M.P.(MD)No.1 of 2015 26.10.2018 http://www.judis.nic.in

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