Madras High Court
Christina Catharine vs The Director General Of Police on 25 April, 2022
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.O.P.(MD) No.5185 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 25.04.2022
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.(MD) No.5185 of 2021
Christina Catharine ...Petitioner
Vs.
1.The Director General of Police,
Dr.Radhakrishnan Salai,
Mylapore, Chennai - 600 004.
2.The Additional Director General of Police,
C.B.C.I.D Wing,
SIDCO Electronic Comples,
Block No.3, 1st and 3rd Floor,
Guindy Industrial Estate,
Chennai - 600 032.
3.The Inspector General of Police,
South Zone, Race Course Road,
Madurai-2.
4.The Deputy Inspector General of Police,
Tirunelveli Range,
Tirunelveli.
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Crl.O.P.(MD) No.5185 of 2021
5.The Superintendent of Police,
Thenkasi District,
Thenkasi.
6.The Deputy Superintendent of Police,
Thenkasi District,
Thenkasi.
7.The Inspector of Police,
C.B.C.I.D.Wing,
Thenkasi,
Thenkasi District.
8.The Inspector of Police,
District Crime Branch Police Station,
Tirunelveli, Tirunelveli District.
(Cr.No.3/2021)
9.P.Gandhi
10.P.Sasi Chitra
11.Poomani
12.Pothigai Kattapomman ...Respondents
PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C. praying
this Court to withdraw the investigation of the case registered in Cr.No.
3/2021, dated 01.02.2021, pending on the file of the eighth respondent police
and transfer the same to the seventh respondent investigating agency for the
purpose of taking appropriate effective and to unearth real truth.
For Petitioner : Mr.A.Saravanan
For R1 to R8 : Mr.R.M.Anbunithi
Additional Public Prosecutor
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Crl.O.P.(MD) No.5185 of 2021
ORDER
The criminal original petition has been filed seeking to withdraw the investigation of the case registered in Cr.No.3/2021, dated 01.02.2021, pending on the file of the eighth respondent police and transfer the same to the seventh respondent.
2.When the matter is taken up for hearing, the learned Additional Public Prosecutor stated that the eighth respondent, after completion of investigation in Crime No.3 of 2021 filed the final report and the same has been taken cognizance in C.C.No.441 of 2021 on the file of the learned Judicial Magistrate No.I, Tirunelveli and it is pending for trial.
3.Therefore, no investigation is pending on the file of the eighth respondent. Accordingly, the criminal original petition is dismissed as infructuous.
25.04.2022 (2/3) Internet:Yes Index:Yes/No lr 3/5 https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.5185 of 2021 Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To
1.The Director General of Police, Dr.Radhakrishnan Salai, Mylapore, Chennai - 600 004.
2.The Additional Director General of Police, C.B.C.I.D Wing, SIDCO Electronic Comples, Block No.3, 1st and 3rd Floor, Guindy Industrial Estate, Chennai - 600 032.
3.The Inspector General of Police, South Zone, Race Course Road, Madurai-2.
4.The Deputy Inspector General of Police, Tirunelveli Range, Tirunelveli.
5.The Superintendent of Police, Thenkasi District, Thenkasi.
6.The Deputy Superintendent of Police, Thenkasi District, Thenkasi.
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7.The Inspector of Police, C.B.C.I.D.Wing, Thenkasi, Thenkasi District.
8.The Inspector of Police, District Crime Branch Police Station, Tirunelveli, Tirunelveli District.
9. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
Crl.O.P.(MD) No.5185 of 202125.04.2022 (2/3) 5/5 https://www.mhc.tn.gov.in/judis