CHANDRASEKARAN Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS petition is filed seeking a direction to transfer the investigation in Crime No. 33 of 2014 on the file of the second respondent to the file of the third respondent herein under the supervision of the first respondent.

(2.) THE case of the petitioner is that even though Crime No. 33 of 2014 has been registered, no action has been taken by the second respondent and therefore, he wanted the matter to be taken up by the third respondent, the Inspector of Police, CBCID, Thanjavur, for conducting proper investigation.

(3.) HEARD the learned Government Advocate (Crl.Side).