Madras High Court
V.Vathan Chettiar vs Chief Secretary To Government on 29 November, 2021
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.Nos.17265 & 17266 of 2004 &
WP.No.32860 of 2007
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.11.2021
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.Nos.17265 & 17266 of 2004 and
WP.No.32860 of 2007 and
W.M.P.Nos.20504 & 20505 of 2004
WP.Nos.17265 & 17266 of 2004
V.Vathan Chettiar ...Petitioner in WP.17265/2004
V.Rathanam ...Petitioner in WP.17266/2004
Vs
1.Chief Secretary to Government,
Fort St. George, Chennai-9.
2.Secretary to Government (Home),
Fort St. George, Chennai-9.
3.District Collector and Executive Magistrate,
Collectorate Buildings, Sampath Nagar, Erode.
4.The Deputy Director,
Central Bureau of Investigation,
Shastri Bhavan, Chennai. ... Respondents in
WP.17265 & 17266/2004
PRAYER in WP.No.17265 of 2004 : Writ Petition filed Under Article 226
of the Constitution of India, to issue a Writ of Mandamus, directing that the
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W.P.Nos.17265 & 17266 of 2004 &
WP.No.32860 of 2007
series of inter-related, inextricably interwoven and inseparable proceedings
namely the,
(a) unnumbered complaint under Explosive Substances Act & Arms
Act 1959 in SR No.1081/02 of CJM Court & CC 189/02 of JM3 Court,
Erode.
(b) complaint under the Arms Act 1959, extortion & attempt to
murder in Crime Nos.81/03, 312/01, 123/01 & 178/02 of Erode North
Police Station.
(c) the unnumbered complaint under the Explosive Substances Act &
Arms Act 1959 in SR.No.889/02, D.No.2548/02 & CC.No.30/02 of CJM
Court, Erode & its consequential complaint in Cr.No.457/03 of Erode Town
PS.
(CC.No.432/03 of JM 3 Court, Erode) (Complaint
No.673/ABC/HS/04 on file of 2nd respondent.)
be transferred to the Fourth Respondent for a Comprehensive time-bound
investigation in the light of the above facts.
(Prayer amended as per order of this Court on 28.06.2004 in
WPMP.No.21410 of 2004)
PRAYER in WP.No.17266 of 2004 : Writ Petition filed Under Article 226
of the Constitution of India, to issue a Writ of Mandamus, directing that the
case & Counter-cases under the Arms Act 1959 & abduction cum extortion
cases in Crime numbers 312/01, 123/01 & 102/01 of Erode North Police
Station be transferred to the Fourth Respondent for a Comprehensive time-
bound investigation in the light of the above facts.
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W.P.Nos.17265 & 17266 of 2004 &
WP.No.32860 of 2007
AND
WP.No.32860 of 2007
V.Vathan Chhettiar ...Petitioner
Vs
1.State of Tamil Nadu
rep. by its, Home Secretary,
Fort St. George, Chennai-9.
2.Sonal Mishra,
Superintendent of Police, District Police Office,
Erode.
3.Krishnamurthy
Former DySP, District Crime Branch, Erode.
4.E.Rajan,
DySP, District Crime Branch, Erode.
5.Union of India,
rep. by, The Deputy Superintendent of Police,
Central Bureau of Investigation,
Besant Nagar, Chennai. ... Respondents
PRAYER: Writ Petition filed Under Article 226 of the Constitution of India,
to issue a Writ of Declaration, by directly following the decision of the
Supreme Court in the Ramesh Kumari case (2006 (2) SCC 677), and
declare the Non-Despatch of the report contemplated by Section 157(1)
Cr.PC to the Judicial Magistrate No.1, Erode by respondent Nos.2 to 4 (on
his complaint dated 23.11.06) as an offence punishable under sections 166
& 167 IPC, apart from declaring the practice of CP/CSR as ultra vires
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W.P.Nos.17265 & 17266 of 2004 &
WP.No.32860 of 2007
Sections 154, 155 & 157 Cr.PC besides being violative of Articles 14 & 21
of the Constitution, and consequently direct the CBI to prosecute
respondents 2 to 4 for the offences under section 166 & 167 IPC, besides
investigating his complaint dated 23.11.06, and to file a report before this
Court within 6 weeks.
For Petitioner : No Appearance
(In all WPs)
For Respondents : Mr.C.Jayapraksh
Government Advocate
(for R1 to R3 in WP.17265 &
17266/2004)
(for R1 in WP.32860 of 2007)
Not ready notice
(for R4 in WP.17265 & 17266/2004)
(for R2 to R5 in WP.32860/2007)
COMMON ORDER
When the matters were listed for hearing on 17.11.2021, none appeared on behalf of the petitioners. Thus, this Court passed an order, directing the Registry to list these matters on 19.11.2021 under the caption “For Dismissal”.
2. Even today, i.e. 29.11.2021, when the matters are taken up for hearing, none appeared for the petitioners. Thus, it is evident that the petitioners are not interested in pursuing the matters. Accordingly, the Writ 4/6 https://www.mhc.tn.gov.in/judis W.P.Nos.17265 & 17266 of 2004 & WP.No.32860 of 2007 Petitions stand dismissed for non-prosecution. No costs. Consequently, connected Writ Miscellaneous Petitions are closed.
29.11.2021 Internet:Yes Index : Yes Speaking order /Non-speaking order vs To
1.Chief Secretary to Government, Fort St. George, Chennai-9.
2.Secretary to Government (Home), Fort St. George, Chennai-9.
3.District Collector and Executive Magistrate, Collectorate Buildings, Sampath Nagar, Erode.
4.The Deputy Director, Central Bureau of Investigation, Shastri Bhavan, Chennai.
5.State of Tamil Nadu rep. by its, Home Secretary, Fort St. George, Chennai-9.
6.Union of India, rep. by, The Deputy Superintendent of Police, Central Bureau of Investigation, Besant Nagar, Chennai.
5/6https://www.mhc.tn.gov.in/judis W.P.Nos.17265 & 17266 of 2004 & WP.No.32860 of 2007 S.M.SUBRAMANIAM, J.
vs W.P.Nos.17265 & 17266 of 2004 and WP.No.32860 of 2007 and W.M.P.Nos.20504 & 20505 of 2004 29.11.2021 6/6 https://www.mhc.tn.gov.in/judis