N.JAGANNATHAN Vs. STATE

JUDGEMENT

(1.) "On the death of the complainant, whether the proceedings / the prosecution initiated by him, automatically abates or the proceedings can be allowed to be continued by the representative of the complainant, provided he is found to be a fit person ? - is the issue raised in the revision petition.

(2.) BY the impugned order dated 16.02.2013 (i.e., nearly after five years) of the Director General of Police, Crime Branch CID, the case registered in D6 Anna Square Police Station Crime No.187 of 2008 under Section 34, 201, 409, 463 and 464 IPC was ordered to be transferred, to the Crime Branch CID, for the purpose of re -opening the case for further investigation. This order is sought to be quashed in Crl.O.P.No.10912 of 2013. Brief Facts:

(3.) BY the order dated 15.09.2011, the Court ordered notice in the substitution application as well as the second protest petition. This order was challenged in Crl.R.C.No.1535 of 2011.