Madras High Court
K.Ashok Kumar vs The District Collector on 15 February, 2024
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.(MD)No.25759 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 15.02.2024
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.(MD)No.25759 of 2022
K.Ashok Kumar ... Petitioner
Vs
1.The District Collector,
Thenkasi District,
Collector Office Complex,
Thenkasi.
2.The Superintendent of Police,
Thenkasi District,
Supernatant Office,
Thenkasi.
3.The Deputy Superintendent of Police,
Alangulam Division,
Alangulam,
Thenkasi District.
4.The Tahsildar,
Alangulam Taluk,
Taluk Office,
Alangulam, Thenkasi District.
5.The Inspector of Police,
Alangulam Police Station,
Alangulam,
Thenkasi District.
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W.P.(MD)No.25759 of 2022
6.Murugan
7.Abeykumar
8.Ilangovan
9.Subramanian
10.Susilan
11.Antony
12.Sankar
13.Mutharasi @ Devi
14.Ishanth
15.Selvam
16.Muthuraj
17.Muthupandi ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India for issuance of Writ of Mandamus, to transfer of the investigation in
CSR No.1147/2022, dated 02.10.2022, on the file of the Inspector of
Police, Alangulam Police Station, Thenkasi District to CBCID.
For Petitioner : Mr.Sivakumar Rajappan
For R-1 to R-5 : Mr.B.Nambiselvan,
Additional Public Prosecutor
For R-6 to R-17 : No Appearance
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W.P.(MD)No.25759 of 2022
ORDER
This Writ Petition has been filed for issuance of Writ of Mandamus to transfer the investigation in CSR No.1147/2022, dated 02.10.2022, on the file of the Inspector of Police, Alangulam Police Station, Thenkasi District to CBCID.
2. The learned counsel appearing for the petitioner would submit that the petitioner made a complaint before the fifth respondent, however, the fifth respondent did not conduct the enquiry in a proper manner. Aggrieved over the same, the petitioner has filed this petition to transfer the investigation from the fifth respondent to CBCID.
3. The learned Additional Public Prosecutor appearing for the respondent Police would submit that the complaint cannot be transferred.
4. At this juncture, the learned counsel for the petitioner would fairly submit that this Court may grant permission to the petitioner to make a complaint before the appropriate authority.
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6. In view of the above, the Writ Petition stands dismissed.
However, liberty is granted to the petitioner to work out his remedy in the manner known to law. No costs.
15.02.2024 NCC:yes/no Index:yes/no Internet:yes/no TSG To
1.The District Collector, Thenkasi District, Collector Office Complex, Thenkasi.
2.The Superintendent of Police, Thenkasi District, Supernatant Office, Thenkasi.
3.The Deputy Superintendent of Police, Alangulam Division, Alangulam, Thenkasi District.
4.The Tahsildar, Alangulam Taluk, Taluk Office, Alangulam, Thenkasi District.
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5.The Inspector of Police, Alangulam Police Station, Alangulam, Thenkasi District.
6.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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