(1.) IN this petition, the petitioner seeks for a direction to transfer the case in C.C. No. 100 of 2013, pending on the file of the Judicial Magistrate, Uthangarai, Krishnagiri District.
(2.) THE petitioner is an accused in C.C. No. 100/2013 and the said case has been filed based on the complaint given by the second respondent herein, who is the petitioner's father -in -law. The petitioner, who is an I.T. Professional, has married one Kavitha daughter of the second respondent, on 18.4.2010, at Singarapettai, Krishnagiri District and their relationship became strained and the husband and wife started living separately. There was exchange of notices. The wife preferred a complaint under the provisions of Dowry Prohibition Act and for alleged offence under Section 498 -A IPC. The petitioner and his mother and sister approached this Court by filing a petition for anticipatory bail in Crl.O.P. No. 13630 and 13631/2013 and it was granted by order dated 29.5.2013. Thereafter, the petitioner surrendered and executed the bail bonds before the Court of Judicial Magistrate, Uthangarai, and the condition was also modified.
(3.) IT is further stated by the petitioner that while he was appearing before the Deputy Superintendent of Police, Uthangarai, on the 13th day i.e., 26.6.2013, as per the conditions imposed by this Court for granting bail, he was arrested by the Inspector of Police, Uthangarai, in connection with Crime No. 291/2013, which was registered for offences under Sections 294(b) and 506(ii) IPC. This according to the petitioner, is a false complaint. Thereafter, the petitioner moved for bail and further condition was imposed that he should appear before the same Deputy Superintendent of Police. The petitioner has sent complaints to the Director General of Police, Inspector General of Police, West Zone, Coimbatore, Deputy Inspector General of Police, Salem and Superintendent of Police, Krishnagiri District, regarding the harassment and criminal intimidation meted out by the said Deputy Superintendent of Police.