S.Alagiri vs The Superintendent Of Police on 3 March, 2021

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Madras High Court

S.Alagiri vs The Superintendent Of Police on 3 March, 2021

Bench: N. Anand Venkatesh

                                                                                Crl.O.P.No.2914 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                     DATED : 03.03.2021
                                                          CORAM
                          THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH
                                                 Crl.O.P.No.2914 of 2021

                      S.Alagiri
                                                                                        ...Petitioner
                                                           Versus

                      1. The Superintendent of Police,
                      Nagapattinam District.

                      2. The Deputy Superintendent of Police,
                      Nagapattinam District.

                      3. The Inspector of Police,
                      Keezhvelur Police Station,
                      Nagapattinam District.
                                                                                     ...Respondents

                            This Criminal Original Petition is filed under Section 482 of Criminal
                      Procedure Code praying to direct the first respondent to transfer the
                      investigation in Crime No.495 of 2012 pending on the file of the 3rd
                      respondent to second respondent, to investigate.
                                    For Petitioner            :     Mr.K.M.Subrahmaniam

                                    For Respondents           :     Mr.M.Mohamed Riyaz,
                                                                    Additional Public Prosecutor




                      1


http://www.judis.nic.in
                                                                                 Crl.O.P.No.2914 of 2021

                                                    ORDER

The Criminal Original Petition has been filed seeking for transfer of investigation in Crime No.495 of 2012 pending on the file of the third respondent.

2. The learned Additional Public Prosecutor appearing on behalf of respondents, on instructions, submitted that the investigation has been completed and final report has also been filed before the learned Judicial Magistrate-I, Nagapattinam on 24.11.2019 for the offences under Section 342, 307, 341, 326 & 109 of IPC. The learned counsel further submitted that the final report has not been acted upon by the Court below.

3. Taking into consideration the facts and circumstances of the case, there shall be a direction to the learned Judicial Magistrate-I, Nagapattinam to act upon the final report filed by the third respondent on 24.11.2017 in F.R.No.488 of 2017 within a period of four weeks from the date of receipt of a copy of this order.

4. This Criminal Original Petition is disposed of with the above 2 http://www.judis.nic.in Crl.O.P.No.2914 of 2021 direction.

03.03.2021 Index : Yes/No Speaking Order (or) Non-Speaking Order To

1. The Superintendent of Police, Nagapattinam District.

2. The Deputy Superintendent of Police, Nagapattinam District.

3. The Inspector of Police, Keezhvelur Police Station, Nagapattinam District.

4.The Public Prosecutor, High Court of Madras.

http://www.judis.nic.in Crl.O.P.No.2914 of 2021 N.ANAND VENKATESH, J., rli Crl.O.P.No.2914 of 2021 03.03.2021 4 http://www.judis.nic.in

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