LAWS(MAD)-2021-3-283

S. SAMAYAMUTHU Vs. STATE OF TAMILNADU

Decided On March 24, 2021
S. Samayamuthu Appellant
V/S
STATE OF TAMILNADU Respondents

JUDGEMENT

(1.) The Writ Petitioner is the appellant in this Writ Appeal. He questioned the correctness of the order dated 05.09.2012 passed by a learned Single Judge of this Court in W.P.(MD)No.1971 of 2012.

(2.) The aforesaid writ petition was filed by the appellant seeking for a direction of transfer of the case in Crime No.90 of 2012 from the file of the fifth respondent to the file of the Central Bureau of Investigation/the fourth respondent for investigation and for filing the final report before the jurisdictional Magistrate within a specified time. The case was registered on the basis of his complaint dated 09.02.2012 for the death of his own son.

(3.) The learned Single Judge, after hearing the submissions of the learned counsel on either side and considering all the materials placed before the Court, which includes a detailed report dated 28.05.2012 filed by the third respondent, dismissed the writ petition holding thus :