R.P. RAMESH Vs. STATE

JUDGEMENT

(1.) These Criminal Original Petitions have been filed to direct the further investigation of the matters relating to C.C. Nos.343 & 344 of 2014 on the file of the learned Judicial Magistrate No.II, Vellore in Crime No.21 of 2011 on the file of the District Crime Branch, Vellore, by transferring the investigation to CBCID, Vellore.

(2.) The Petitioner is the De facto Complainant and he is a resident of Sathuvachari, Vellore; two cases have been originated from a single F.I.R. registered on the Complaint, dtd. 9/7/2011 given by the Petitioner in Crime No.21 of 2011 for the offences under Ss. 120-B, 420, 423, 465, 468 & 471 of I.P.C., along with Sec. 82 of Tamil Nadu Registration Act, 1908; the subject matter involved in the F.I.R. is situated in two different places viz., E.B. Nagar, Vellore and Bhaktavatsalam Nagar, Vellore; the case in C.C. No.343 of 2014 relates to the property situated in E.B. Nagar, Vellore and for which, the Petition has been filed in Crl.O.P. No.6174 of 2021 and the other subject matter is situated in Bhaktavatsalam Nagar and the connected case in C.C. No.344 of 2014 relates to Crl.O.P. No.17774 of 2021.

(3.) The brief facts of the case: