P.RAGHU GANESH Vs. ADDITIONAL SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This is a petition filed by the A3 as against the order of the learned Trial Judge dismissing the petition filed by him under Sec. 207 of Cr.P.C., seeking to furnish copies of the statement given by the witnesses to the Investigation Officer under CBCID.

(2.) After examination of 45 witnesses, the State Government had transferred the Investigation to the Central Bureau of Investigation, as the accused in this case are police officials, therefore, the State Police or its agencies cannot render justice. Therefore, on demand of the general public, the case was transferred by the State Government to the Central Bureau of Investigation.

(3.) After CBI entered into the scene, they had investigated and laid final report before the learned Chief Judicial Magistrate, Madurai, who is competent to try the case, therefrom the case was received and transferred on point of jurisdiction. After laying of the charge sheet and final report by CBI, the case was committed to the Court of First Additional District and Sessions Judge, Madurai.