Akbar Ali vs State Rep. By on 9 September, 2022

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Madras High Court

Akbar Ali vs State Rep. By on 9 September, 2022

Bench: G.K.Ilanthiraiyan

                                                                         Crl.O.P.No.7993 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 09.09.2022

                                                       CORAM:

                             THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                               Crl.O.P.No.7993 of 2022


                     Akbar Ali                                             ... Petitioner

                                                          Vs


                     State rep. By
                     1. The Director General of Police,
                        No.1, Dr.Radhakrishnan Salai,
                        Mylapore, Chennai - 600 004.

                     2. Additional Director General of Police,
                        CBCID - Tamil Nadu,
                        No.24, Pantheon Road,
                        Komaleeswaranpet, Egmore,
                        Chennai - 600 008.

                     3. The Superintendent of Police,
                        O/o. The Superintendent of Police,
                        Collector Office Road,
                        Moovendar Nagar, Viluppuram - 605 602.

                     4. The Inspector of Police,
                        Viluppuram Town Police Station,
                        Viluppuram.
                        Crime No. 63 of 2022                               ... Respondents


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 Crl.O.P.No.7993 of 2022

                     Prayer:Criminal Original Petition filed under Section 482 Cr.P.C. to

                     transfer the investigation in Crime No.63 of 2022 from the 4th Respondent

                     Police to the office of the 2nd Respondent, CBCID- Tamil Nadu and also to

                     direct them to file a final report.


                                     For Petitioner        : Mr.A. Raja Mohamed

                                     For Respondents       : Mr.E.Raj Thilak,
                                                             Additional Public Prosecutor

                                                         ORDER

This Criminal Original Petition has been filed praying to transfer the investigation in Crime No.63 of 2022 from the 4th Respondent Police to the office of the 2nd Respondent, CBCID- Tamil Nadu and also to direct them to file a final report.

2. The learned Additional Public Prosecutor submitted that investigation has already been completed in Crime No. 63 of 2022 and final report also filed and it is pending on the file of the learned Judicial Magistrate - I, Villupuram for taking cognizance.

3. In view of the above submission, this Criminal Original petition 2/4 https://www.mhc.tn.gov.in/judis Crl.O.P.No.7993 of 2022 is dismissed.

09.09.2022 Index:Yes/No Speaking/Non speaking order Sma To

1. The Director General of Police, No.1, Dr.Radhakrishnan Salai, Mylapore, Chennai - 600 004.

2. Additional Director General of Police, CBCID - Tamil Nadu, No.24, Pantheon Road, Komaleeswaranpet, Egmore, Chennai - 600 008.

3. The Superintendent of Police, O/o. The Superintendent of Police, Collector Office Road, Moovendar Nagar, Viluppuram - 605 602.

4. The Inspector of Police, Viluppuram Town Police Station, Viluppuram.

5. The Public Prosecutor, High Court of Madras.

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https://www.mhc.tn.gov.in/judis Crl.O.P.No.7993 of 2022 G.K.ILANTHIRAIYAN. J, Sma Crl.O.P.No.7993 of 2022 09.09.2022 4/4 https://www.mhc.tn.gov.in/judis

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