K KALAIKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This petition has been filed by the petitioner/defacto complainant, seeking for the transfer of investigation from the file of 5th respondent police, to the file of either 6th respondent or 7th respondent in crime No. 139 of 2011 on file of 5th respondent police. The brief facts, which are mentioned in the petition are as follows;

(2.) The objection raised by the 5th respondent in the counter as follows:

(3.) No counter has been filed by the 6th respondent or the 7th respondent.