Madras High Court
Santhakumari vs State Rep. By on 7 July, 2020
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.O.P.No.31756 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 07.07.2020
CORAM
THE HONOURABLE Mr.JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.No.31756 of 2019
Santhakumari, f/55 years,
Wife of Natarajan,
No.1/237, Bajanaikoil Street,
Navaloor, Chennai 600 130 ... Petitioner
Vs
State rep. by
The Inspector of Police,
E9, Thazhambur Police Station,
Kancheepuram District.
(Crime NO.644 of 2018) ... Respondent
Prayer:Criminal Original Petition filed under Section 482 Cr.P.C. to direct
the respondent to transfer the case in Crime No.644 of 2018 on the file of
the Inspector of Police,E9, Thazhambur Police Station, Kancheepuram
District, to some other competent agency.
For Petitioner : Mr. G. Vinodh Kumar
For Respondent : Mr. S. Karthikeyan
Additional Public Prosecutor.
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http://www.judis.nic.in
Crl.O.P.No.31756 of 2019
ORDER
This Criminal Original Petition has been filed seeking a direction directing the respondent for transferring of the investigation in Crime No.644 of 2018 on the file of the respondent police to another investigation agency.
2. The learned counsel for the petitioner would submit that the petitioner was attacked by the accused persons and they poured acid on the petitioner's face . The respondent police has registered a case in Crime No.644 of 2018 only for the offence under Section 324 IPC instead of Section 307 IPC. He would further submit that though the case was registered against 3 accused persons, no one was arrested till date pertaining to the crime committed by them. Instead of that, the respondent police has registered a case against the petitioner for the offence under Section 506(ii) IPC for the false complaint foisted against him.
3. The learned Additional Public Prosecutor would submit that on the complaint lodged by the petitioner, a case was registered in Crime No.644 of 2018 for the offences under Section 324 IPC and Section 4 of Women Harassment Act as against 3 accused persons. Investigation is yet to be completed.
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4. Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondent.
5. Considering the above submission made by the learned Additional Public Prosecutor, the respondent is directed to complete the investigation in Crime No.644 of 2018 pending on his file and file a final report within a period of 3 weeks from the date of receipt of a copy of this order. If any material is available for the offence under Section 307 IPC while interrogation, the respondent is directed to alter the First Information Report accordingly and complete the investigation and file a final report before the concerned Magistrate Court.
6. This Criminal Original Petition is disposed of accordingly.
07.07.2020 Internet:Yes Index:Yes/no mrp To
1. The Inspector of Police, Hosur Town Police Station, Hosur, Krishnagiri District.
2. The Additional Public Prosecutor, High Court, Madras.
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