MOHAMED MARAIKKAYAR Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Mohamed Maraikkayar, came forward with this petition as there was no significant progress in Crime No. 66 of 2014, registered by the 5th respondent, namely, the Sub-Inspector of Police, Sethubavachathiram Police Station, Thanjavur District, for change of investigation agency.

(2.) According to the learned counsel for the petitioner, police is not evincing any interest in investigation and recovering the looted properties and apprehending the accused, though the complaint has been registered as early as in April, 2014 itself. It is kept in the cold storage. Under the circumstances, the de facto complainant is very much aggrieved.

(3.) The fourth respondent has filed counter.