V.K.Amalraj vs The Superintendent Of Police on 3 October, 2018

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Madras High Court

V.K.Amalraj vs The Superintendent Of Police on 3 October, 2018

Bench: N.Anand Venkatesh

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 03.10.2018  

CORAM   

THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH              

Crl.O.P.(MD).No.17622 of 2018 
and 
Crl.M.P.(MD)No.7799 of 2018 

        
V.K.Amalraj                              :Petitioner/Defacto complainant

Vs.

1.The Superintendent of police,
   Sivagangai.

2.The Deputy Superintendent of Police,
  Crime Branch, Sivagangai.                  : Respondents/Complainants

3.K.Arun 

4.K.John Britto

5.Fathima Mary 

6.J.Joshpin Jeo                 :Respondents/Accused No.1 to 3  
                                                        
PRAYER: Criminal Original Petition is filed under Section 482 of Cr.P.C. to
withdraw and transfer the C.C.No.49 of 2012 pending on the file of the
learned Judicial Magistrate-II,  Sivagangai to the learned Chief Judicial
Magistrate  Madurai.

!For Petitioner   : Mr.S.M.S.Johnny Basha 

^For R1 and R2    : Ms.S.Bharathi
                                            Government Advocate                         
                
:ORDER

This petition has been filed seeking for transferring the case in C.C.No.49 of 2012, on the file of the learned Judicial Magistrate-II, Sivagangai to the learned Chief Judicial Magistrate Madurai.

2.The learned counsel for the petitioner would submit that the transfer is sought for only on the ground that the petitioner as the defacto complainant is facing live threat.

3.The learned Government Advocate would submit that nine witnesses have already been examined and this Court had already directed the Court below to dispose of the case within a period of four months. He would further submit that if the petitioner has any life threat, a complaint can be made to the second respondent and the second respondent will ensure that proper protection is given to the petitioner, pending the proceedings.

4.The submission made by the learned Government Advocate is hereby recorded and if the petitioner apprehends any threat to his life, he may give appropriate petition before the second respondent and the second respondent shall consider the same and if necessary shall also provide police protection to the petitioner.

5.This criminal Original Petition is disposed of with the above directions. Consequently, connected Miscellaneous Petition is closed.

1.The Judicial Magistrate-II, Sivagangai.

2.The Superintendent of police, Sivagangai.

3.The Deputy Superintendent of Police, Crime Branch, Sivagangai.

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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