M. THOMAS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) M . Thomas, the Petitioner herein has filed this application under Section 482 Code of Criminal Procedure praying for the order of transfer of the case from the file of the Inspector of Police, R2 Kodambakkani Police Station, the Respondent herein to the file of the C.B., C.I.D. He would further request through the separate affidavit for necessary protection to the Petitioner and his family members to safeguard his peaceful possession and enjoyment of the property at No. 77, Periyar Pathai, Choolaimedu, Chennai, in the light of the order of temporary injunction granted by this Court in C.S. No. 900 of 1998 filed by the Petitioner.

(2.) THE case of the Petitioner is as follows:

(3.) THE counter affidavits have been filed by one Veerapandian, who initially registered the case and Nandakumar, who was the Assistant Commissioner of Police at the relevant period and one Jagatheeswaran, the present Inspector of Police, R8 Vadpalani Police Station. According to them, the investigation was fairly conducted, the main accused were arrested and the properties were recovered and as such, there is no reason for the transfer of investigation.