SRIRAM SAMPATH Vs. STATE

JUDGEMENT

(1.) AS the petitioner and respondents are common in both petitions and the same question is raised for consideration in both, they can be disposed of by a common order.

(2.) IN these two petitions, the petitioner challenges action of the 2nd respondent in (i) issuing a letter dated 16.6.2007 calling upon the petitioner who is in America to attend enquiry on the complaint preferred by his since divorced wife Latha Seshadri/3rd respondent. (ii) addressing a letter to the Consul General of INdia, New York Consulate General of INdia, America seeking deportation to INdia of the petitioner.

(3.) REFERRING to the above decision, Mr. A. Ramesh, learned senior counsel submitted that the scheme of the Code of Criminal Procedure requires an investigating officer to conduct himself in keeping therewith. The terms enquiry and investigation stood defined in the code under Section 2(g) and (h). Section 2(g) and (h) reads as follows: