STATE Vs. J. SULAIMAN BATCHA

JUDGEMENT

(1.) The prosecution/complainant filed a petition dated 20.07.2020, before the Court of Judicial Magistrate No.IV, Madurai, seeking police custody of respondent/A4 in Crime No.2 of 2020 (Old Crime No.67 of 2020 on the file of the Oomatchikulam Police Station, Madurai District). The learned Judicial Magistrate No.IV, Madurai had returned the petition with the following endorsements:

(2.) Oomatchikulam Police Station, Madurai District, originally registered a case in Cr.No.67 of 2020 for the alleged commission of the offences under Sections 342, 379, 406, 419, 420, 465, 467, 468, 471 and 120-B, I.P.C., based on the complaint given by the defacto complainant viz., Smt.Premavathy of Chennai on 21.03.2020 at 13.30 hours.

(3.) A Division Bench of this Court vide order dated 19.06.2020 passed in Crl.O.P(MD)Nos.6216, 6131 and 5960 of 2020, filed by A1, A2, A4, A7 and A8 respectively, had transferred the investigation of the case to the file of the petitioner herein and in compliance of the same, the Director General of Police, Head of the Police Force, Tamil Nadu, Chennai vide proceedings No.307582/Crime.3(1)/2020 dated 24.06.2020, ordered transfer of investigation and in terms of the same the Director General of Police, CBCID, Chennai has passed necessary consequential proceedings in Crime I(2)/183/06180/2020 dated 26.06.2020, and accordingly, the investigation has been handed over to the Deputy Superintendent of Police, CBCID, Counterfeit Currency Wing Madurai and accordingly, a case in Cr.No.2 of 2020 has been registered for the alleged commission of the offences under Sections 342, 379, 406, 419, 420, 465, 467, 468, 471 and 120-B I.P.C, on 27.06.2020 at 14.20 hours.