B KISHIN CHAND Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) INVOKING the inherent jurisdiction of this Court under Section 482 of Code of Criminal Procedure, the petitioner has sought for a direction to the first and second respondents to withdraw the investigation of the case in Crime No. 122 of 2006, from the file of the G3 Kilpauk Police Station, Chennai and transfer to the State CBCID Police Department.

(2.) THE brief facts leading to file this petition are detailed as under: THE petitioner was the owner of the properties involved in the case in Crime No. 122 of 2006. THE case in Crime No. 122 of 2006, on the file of the G3 Kilpauk Police Station has been registered based on the complaint lodged by his son one Mr. K. Vijayakumar.

(3.) THE petitioner also came to know through News Paper Report that the special team, which was formed for the investigation of the crime had arrested the G. Subramani and S. Pulliah in Nerkundram on 5th April and the others in Nagerkoil on 7.4.2007. Though the accused had looted Rs.35,00,000/- in cash and shared the booty, the third respondent police was able to recover only Rs. 5,96,150/-. Apart from this, they had also recovered one necklace and some of the rings weighing, in all, about 54 grams and those items had alone been handed over to the petitioner and none of the diamond jewellery seems to have been recovered from the accused persons.