A.Patturaj v. The Superintendent of Police

This petition has been filed seeking direction to direct the st respondent to transfer the investigation agency from the 3rd respondent to any other competent authority in respect of Cr.No.22 of 2022 dated 7.0.2022 pending before the 3rd respondent and file the final report.

2. Today when the matter is taken up for hearing the learned Additional Public Prosecutor would submit that based on the complaint given by the defacto complainant the respondent police conducted enquiry and closed the same and also filed the closure report before the concerned jurisdictional magistrate, therefore no investigation is pending on the file of the third respondent.

3. In view of the same, transfer of investigation does not arise and the Criminal Original Petition is dismissed . However the petitioner is at liberty to file the protest petition on the final report filed by the respondent police before the concerned Court in the manner known to law, if so, advised. 28.03.2022 Internet:Yes Index:Yes/No Speaking/Non speaking order https://www.mhc.tn.gov.in/judis .The Superintendent of Police, Office of the Superintendent of Police, Thoothukudi District. 2.The Deputy Superintendent of Police, Office of Deputy Superintendent of Police, Srivaikundam, Thoothukudi District. 3.The Inspector of Police, Eral Police Station, Thoothukudi District.

4. The Additional Public Prosecutor Madurai Bench of Madras High Court https://www.mhc.tn.gov.in/judis 4G.K.ILANTHIRAIYAN.J., Crl.O.P.(MD) No.5653 of 2022 28.03.2022 https://www.mhc.tn.gov.in/judis