K SELVAM ALIAS SELAVAPERUNTHAGAI Vs. STATE REP

JUDGEMENT

(1.) These Criminal Original Petitions have been filed to transfer the cases in Crime No:136/03 (J5, Sastri Nagar Police Station, Chennai), Crime Nos: 138 and 451 of 2003 (J6, Thiruvanmiyur Police Station, Chennai) and Crime No:277/03 (R-4, Pondy Bazaar Police Station, Chennai), to the Central Bureau of Investigation, Special Crime Branch, Chennai for further investigation.

(2.) According to the petitioner Selvam @ Selva Perunthagai, he has been implicated in the above four cases, foisted falsely by the police to cripple and paralyse his political career by a conspiracy hatched by the Chennai Police and also for the purpose of detaining him under Act 14 of 1982. According to the petitioner, various lacunas and loopholes would have made him to approach this court for quashing the FIRs of the four cases. But if the FIRs are quashed, the persons who are instrumental would escape from their liability. According to the petitioner he could very well prove his innocence and come out of the cases successfully after undergoing trial. But according to him, the persons who are instrumental of foisting false cases against the petitioner will go Scot free and escape from criminal liability. This is the reason the petitioner has filed these Criminal O.Ps with a prayer to transfer the investigation of all above four cases to CBI, Special Crime Branch, Chennai. The details of the four cases filed against the petitioner and the contention of the petitioner are as follows:-

(3.) P.Ravisekaran, Inspector of Police, (L & O) J.5, Shastry Nagar Police Station alone filed a counter in Crl.O.P.No: 3443 of 2004 and no counter has been filed in the other three Crl.O.Ps. In the said counter the Inspector of Police stated as follows:-