UMARANI Vs. THE STATE

JUDGEMENT

(1.) THIS petition is filed seeking to direct the investigation in connection with the case in Crime No. 430 of 2014 on the file of the Inspector of Police, Chinnamanur Police Station, Theni District to be withdrawn from the said second respondent and subsequently to be transferred to any other competent agency or any other investigation officer under the first respondent Police or any other investigation officer of some other District forthwith.

(2.) THE case of the petitioner is that even though Crime No. 430 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 any other competent agency or any other investigation officer under the first respondent Police or any other investigation officer of some other District forthwith, for conducting proper investigation.

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