Chandrasekaran vs The Superintendent of Police

S. Vaidyanathan, J.—This petition is filed seeking a direction to transfer the investigation in Crime No. 33 of 2014 on the file of the second respondent to the file of the third respondent herein under the supervision of the first respondent.

The case of the petitioner is that even though Crime No. 33 of 2014 has been registered, no action has been taken by the second respondent and therefore, he wanted the matter to be taken up by the third respondent, the Inspector of Police, CBCID, Thanjavur, for conducting proper investigation.

During the course of argument, the learned counsel for the petitioner submitted that if the case has been transferred to the Deputy Superintendent of Police, Puthalur, and if the first respondent, Superintendent of Police, Thanjavur District, Thanjavur, monitors the investigation, the petitioner will be satisfied, as the matter is pending for a longer time, without any progress, even though the case has been registered on 26.03.2014 as Crime No. 33 of 2014 under Sections 406 and 420 IPC.

Heard the learned Government Advocate (Crl.Side).

Taking note of the totality of the circumstances, the case in Crime No. 33 of 2014 on the file of the second respondent is directed to be transferred to the Deputy Superintendent of Police, Puthalur and the first respondent is directed to monitor the investigation and ensure that the enquiry is completed as expeditiously as possible. No further order is required.

With the above direction, this Criminal Original Petition is disposed of accordingly.