NAGARATHINAM Vs. THE STATE

JUDGEMENT

(1.) THE above criminal original petition is filed to order for retrial in S.C. No. 39 of 2001 on the file of the learned I Additional District Judge, Trichy after further investigation by the Respondent.

(2.) TO appreciate the rival contentions of the parties, the undisputed facts are set out as hereunder:

(3.) IN the meanwhile, the Additional Director General of Police, CBCID, Chennai by order dated 7.11.2002, has transferred the investigation from the Inspector of Police to the Deputy Superintendent of Police, CBCID, Trichy, who pursued the investigation with effect from 9.11.2002. He has filed an another petition before the High Court in Crl.O.P. No. 63 of 2003, seeking permission for further investigation and the High Court has granted time till August 2003. It is only on 30.6.2003, the Deputy Superintendent of Police, CBCID has filed amended chargesheet and final report after further investigation. In the said chargesheet accused 1 and 2 were added in pursuance of the investigation conducted by him.