SEEMA MEHRA Vs. AMITHA

JUDGEMENT

(1.) THE petitioners are the Accused and they have come forward with this petition seeking to set aside the order dated 3.2.2011 passed by the learned Chief Metropolitan Magistrate, Egmore, Chennai in Crl. M.P. No. 528 of 2011 in C.C. No. 4574 of 2010.

(2.) THE de facto complainant has filed the above said petition under Section 173(8) of Cr.P.C. before the Chief Metropolitan Magistrate, Egmore, Chennai, seeking for a direction to the investigating agency in Tamil Nadu to conduct further investigation in C.C. No. 4574 of 2010. THE learned Chief Metropolitan Magistrate, Egmore, Chennai, has passed an order directing the Inspector of Police W-7 Anna Nagar Police Station, Chennai to do further investigation in C.C. No. 4574 of 2010 on the basis of the materials and evidences produced by the de facto -complainant and also by examining other witnesses and file final report within a period of two months. Against which the Accused have preferred this petition.

(3.) THE de facto- complainant filed a Transfer Petition (Civil) No. 848 of 2009 on the file of the Hon'ble Supreme Court of India seeking transfer of M.C. No. 1294 of 2009 filed by the husband on the file of the Principal Judge, Family Court, Bangalore, Karnataka to the First Additional Family Court, Chennai for being tried along with M.C. No. 302 of 2009 filed by the de facto complainant on the file of the First Additional-Family Court, Chennai and the same was ordered by the Hon'ble Supreme Court of India. THE de facto complainant has also filed yet another Transfer Petition (Crl.) No. 59 of 2010 seeking transfer of C.C. No. 17518 of 2009 from the file of the II Additional Chief Metropolitan Magistrate, Bangalore to the file of the Chief Metropolitan Magistrate, Egmore, Chennai and the same was also ordered by the Hon'ble Supreme Court.