NANDINI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The above criminal original petition has been filed under Section 482 of the Code of Criminal Procedure praying to direct the respondents 1 to 3 to register the F.I.R in respect of the petitioner s complaint dated 18.12.2002 and transfer the investigation of the same to the fifth respondent, the Joint Director of Central Bureau of Investigation, E.V.K.Sampath Building, College Road, Chennai-6 and grant such further or other orders.

(2.) Heard the learned counsel for the petitioner and the learned Government Advocate on the Crl.side as well.

(3.) On a perusal of the materials placed on record and upon hearing the learned counsel for both, what comes to be known is that the petitioner s husband Thiru.K.Anandkumar is the first son of Thiru.P.Kalimuthu, I.P.S., Addl.Director General of Police, Home Guards, Tamil Nadu and he is working at M/s.Orbitech Solutions Ltd., Cathedral Road, Chennai-6; that their marriage took place on 11.2.2001 and out of the wedlock a male child was born on 13.2.2002.