S BALASUBRAMANIAN Vs. DY COMMR OF POLICE

JUDGEMENT

(1.) THIS petition has been filed praying to permit R. Ramarathanam, who is the Power of Attorney of S. Balasubramanian alias S. Babu, to appear on behalf of the said S. Balasubramanian alias S. Babu before this Court in L. P. No. 32/b1/csr/2002 on the file of the Court of VII Metropolitan Magistrate, Chennai.

(2.) IN the affidavit filed in support of this petition, the petitioner would submit that he is the Power of Attorney and Legal Adviser of S. Balasubramaniyam @ S. Babu, who is A. 2 in C. C. No. 5661 of 2002 pending on the file of the Court of VII Metropolitan Magistrate, George Town, Chennai; that he is appearing on behalf of the said S. Balasubramaniyam @ S. Babu in O. S. No. 2109/1995, O. S. No. 5389/1997, O. S. No. 3599/1999 and E. P. No. 205/2000 in the city Civil Court and also before this Court; that A. 2 is one of the Partners in M/s. Suriya chandra Lorry Service, which is a registered firm and all the partners have engaged him as their Legal Adviser and Power of Attorney by way of registered General Power of attorney Deed No. 1133/92 dated 23-10-1992 and Register No. 799/1996 dated 23-7-1996, which are still in force.

(3.) THE petitioner would further submit that a complaint has been filed by one karathey Mani his wife Mohanambal with the Inspector of Police, L and O, B-1 North beach Road Police Station in collusion with the police and some others, viz. , N. Damodara Naicker, Magheswari and Jeeva. who are the accused in C. C. No. 3278 of 2001; that already a complaint had been filed against the said Karathey Mani and his wife Mohanambal for an offence punishable u/ss. 499, 500 and 506 (ii) IPC, which was referred to the said police u/s. 156 (3) Cr. P. C. by the VII Metropolitan Magistrate. Chennai, on 16-9-2002. But, till date, no proper investigation has been made to register the case, and therefore, notice was issued on 2-12-2002.