K SHANMUGAM Vs. K KAMARAJ COIMBATORE DISTRICT

JUDGEMENT

(1.) THIS petition is filed by the petitioner under Section 11 of the Contempt of Courts Act, to punish the respondents for having violated the Order of this Court dated 07.08.2007 and made in Crl.O.P.No.8771 of 2007.

(2.) THE excerpt of the facts, which is absolutely necessary for the disposal of this petition is detailed as under: THE petitioner herein is the father of the deceased S.Sridhar, who was working as a Technical Teacher in Annur ITI at Annur in Coimbatore District from the year 2005. That on 22.02.2007, at about 09.30 a.m. he had been to attend the annual day function of his institution. At about 01.30 p.m. one of the teachers, who is the close friend of the deceased S.Sridhar, rang upto the petitioner and informed that his son was not well and admitted in the Hospital. When the petitioner along with the family members rushed to the Hospital he was informed that his son was dead.

(3.) BEING annoyed and goaded by the reckless act of the Police Department, the petitioner had filed the petition in Crl.O.P.No.8771 of 2007 before this Court, after invoking the Proviso to Section 482 of the Code of Criminal Procedure seeking transfer of all the records relating to the case in Crime No.58 of 2007 from the file of the Inspector of Police, Annur Police Station to the file of the Central Bureau of Investigation or any other agency, which can investigate the matter in an effective manner.