Mookammal vs The Director General of Police

S. Vaidyanathan, J.—This petition is filed seeking a direction to the second respondent to withdraw the case in Crime No. 221 of 2014 pending on the file of the 4th and 5th respondents and entrust the same for investigation to the competent officer under the 6th respondent and further direct the 6th respondent to investigate into the brutal attack made to the petitioner and her family members on 3.8.2014 and file final report within the stipulated time.

The case of the petitioner is that even though Crime No. 221 of 2014 has been registered, no action has been taken by the fourth and fifth respondent and therefore, she wanted the matter to be taken up by the competent officer for conducting proper investigation under the sixth respondent.

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 (Rural), Dindigul District, Dindigul, the third respondent herein, 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 27.08.2014 as Crime No. 221 of 2014 under Sections 341, 294(b), 323 and 506(ii) IPC.

Heard the learned Government Advocate (Crl. Side).

Taking note of the totality of the circumstances, the case in Crime No. 221 of 2014 is directed to be transferred to the Deputy Superintendent of Police (Rural), Dindigul District, Dindigul, and the enquiry is directed to be completed as expeditiously as possible preferably within a period of three months from the date of receipt of a copy of this order. No further order is required.

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