Umarani vs The State

S. Vaidyanathan, J.—This petition is filed seeking to direct the investigation in connection with the case in Crime No. 430 of 2014 on the file of the Inspector of Police, Chinnamanur Police Station, Theni District to be withdrawn from the said second respondent and subsequently to be transferred to any other competent agency or any other investigation officer under the first respondent Police or any other investigation officer of some other District forthwith.

The case of the petitioner is that even though Crime No. 430 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 any other competent agency or any other investigation officer under the first respondent Police or any other investigation officer of some other District forthwith, 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, District Crime Branch, Theni District, Theni and if the first respondent, Superintendent of Police, Theni District, Theni, 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 12.08.2014 as Crime No. 430 of 2014 under Section 420 IPC.

Heard the learned Government Advocate (Crl.Side).

Taking note of the totality of the circumstances, I direct the first respondent, Superintendent of Police, Theni District, Theni, to transfer the case in crime No. 430 of 2014 from the second respondent to the Deputy Superintendent of Police, District Crime Branch, Theni District, Theni, and monitor the same. No further order is required.

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