RAMKUMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) For the sake of convenience and for easy reference Crl. O.P. Nos. 31509/2003, 26986/2003, 31507/2003, 31508/2003, 31506/2003, 29980/2003, 29977/2003, 29979/2003 and 29978/2003 are herein after referred to as the first, second, third, fourth, fifth, sixth, seventh, eighth, and ninth crl. O.Ps.

(2.) Criminal original petitions 26986, and 31506 to 31509 of 2003 have been filed under Section 482 of the Code of Criminal Procedure praying to call for the records in PRC No. 13 of 2003 on the file of the Judicial MagistrateNo.I, Tiruchirappalli and in Cr. Nos. 1271/2001, on the file of the Inspector of Police, Contonment Police Station, Trichy and Cr. Nos. 266/2003, 23/2003, 292/2003 on the file of the Inspector of Police, Ramji Nagar Police Station, Trichy and quash the same and Crl. O.P. Nos. 29977 to 29980 of 2003 have been filed to transfer the above said crime numbers to C.B.C.I.D., or any other agency for investigation.

(3.) The case of the petitioner is that due to political rivalry between his uncle and one Dhansingh, Thamarai Selvan and Yuvaraj Kumar, all these complaints have been filed against him and his family members by the defacto-complainants in each case, at the instigation of the said persons; that all the above said three persons are notorious criminals having political influence; that the petitioner was also falsely detained under Act 14/82 wherein the said Thamarai selvan, Dhansingh and Yuvaraj Kumar were cited as mahazar witnesses; that he is a law college student and in order to spoil the future of the petitioner false complaints have been lodged against the petitioner and due to the detention, he could not appear for his examinations and complete the law course; that the respondent police at the instigations of the said persons, have registered the false cases against the petitioner and his family members and the respondent Police are acting at the instance and influence of the said persons.