Madras High Court
M.T.Baskar vs The State Rep By on 16 April, 2024
Author: G.Jayachandran
Bench: G.Jayachandran
Crl.OP.No.16295 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :16.04.2024
CORAM
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
Crl.OP.No.16295 of 2023
M.T.Baskar ... Petitioner
Vs.
1.The State Rep by
The Commissioner of Police, Chennai District,
Vepery, Chennai – 600 007.
2.The Assistant Commissioner of Police
Ashok Nagar Range, Chennai 600083.
3. Inspector of Police (Crime)
R-3 Police Station, Ashok Nagar,
Chennai 600 083. ... Respondents
Prayer: Criminal Original Petition is filed under Section 482 of Criminal
Procedure Code, pleased to direct the 1st respondent to transfer the
further investigation on FIR in Cr.No.317 of 2022 pending on the file of
the 3rd respondent to the file of CB-CID.
For Petitioner : No appearance
For Respondents : Mr.S.Udaya Kumar
Government Advocate (Crl.Side)
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Crl.OP.No.16295 of 2023
ORDER
The petitioner (party-in-person) is not present. Even on the last occasion, the petitioner was not present.
2. This petition is filed for transfer of further investigation in Cr.No.317 of 2022 pending on the file of the 3rd respondent to the file of CB-CID.
3. The grievance of the petitioner is that on the complaint registered in Cr.No.317 of 2022 by the Inspector of Police, Ashok Nagar, Chennai, so far as the investigation not progressed. Hence it has been transferred to CB-CID.
4. When the matter was taken up for consideration on the last occasion, this Court directed the respondent police to file status report. Request been given to Cyber Crime Cell to collect the CDR Details of the accused mobile phone and sincere effect is taken to identify the accused and secure them.
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5. The petitioner herein claims that attracted by the lucrative offers made he has invested Rs.3,52,000/-, later found that he has been duped, the address of the accused provided by the complainant is a rented premises which has been rented by one Saravanan for only three months and got vacated. Therefore, the respondent police is unable to trace the culprits.
6. In view of the report, this Court finds that there is no necessity to change the investigating agency except to direct the third respondent to continue the investigation and file final report as early as possible.
7. With the above directions, this Criminal Original Petition is disposed of.
16.04.2024 Vv To
1. The Commissioner of Police, Chennai District, Vepery, Chennai – 600 007.
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2.The Assistant Commissioner of Police Ashok Nagar Range, Chennai 600083.
3. Inspector of Police (Crime) R-3 Police Station, Ashok Nagar, Chennai 600 083.
4. The Public Prosecutor, High Court of Madras, Chennai.
https://www.mhc.tn.gov.in/judis 4/5 Crl.OP.No.16295 of 2023 Dr.G.JAYACHANDRAN,J.
Vv Crl.OP.No.16295 of 2023 16.04.2024 https://www.mhc.tn.gov.in/judis 5/5