MOHAMED MEERAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) PETITIONER Mohamed Meeran, invoking the inherent powers of this Court under Sec. 482 of the Code of Criminal Procedure, has filed the above three petitions for directions that the respondents shall hand over the cheque bearing No. 403975 alleged to have been signed by the petitioner in favour of one Mr. Rajan for a sum of Rs. 1,00,000 and the connected F. I. R. , registered by the respondent in his Police Station Cr. No. 1168 of 1993 for the alleged offence under See. 420, I. P. C. along with other cheques claimed to have been issued by the petitioner for a sum of Rupees two and half lakhs and two lakhs respectively in favour of the same person and another one by name sethuraman and the connected documents to the Superintendent of Police, c. B. C. I. D. , Madras for the purpose of investigation and for other suitable orders.

(2.) PETITIONER in all the above three petitions is one and the same. Likewise respondent in Crl. O. P. Nos. 5078 and 5079 of 1993 is the same. But, however, the respondents in Crl. O. P. No. 5090 of 1993 are the Deputy commissioner, Crimes, Madurai and inspector, District Crime Branch, Madurai.

(3.) IN the light of the above position and circumstances, we have to see whether the petitioner is entitled to get the investigation of all the cases and the complaints filed against the petitioner to be transferred, as prayed for"