T. SELVAKUMAR Vs. STATE

JUDGEMENT

(1.) This petition involves an interesting question as to whether a Magistrate can commit a case to the Court of Sessions, which does not involve a sessions offence.

(2.) Petitioner Selvakumar, who is A-1 in the Sessions Case in S.C.No.131 of 2013, pending before the learned III Additional Sessions Judge, Chennai, seeks direction forcompletion of investigation in Crime No.565 of 2011 by the respondent, namely, the Inspector of Police, P-6,Kodungaiyur Police Station, Chennai, and commit the case to the said Additional Sessions Judge for joint trial along with the said Sessions Case in S.C.No.131 of 2013.

(3.) At No.182, GNT Road, Errukkencherry, Chennai 118, there is a TVS Service Centre.Petitioner, Parthiban and certain others are employed there.On 13.05.2011, one Lakshmanan left his friend Maruthupandian's Auto in the said Service Centre for carrying out certain repairs.