SAVITHRI VIOZAT @ GAYATHRI Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition seeks to quash proceedings in S.C.No.136 of 2011 on the file of learned I Additional District Judge, Tindivanam, in so far as the petitioner herein is concerned.

(2.) Upon a complaint preferred by the father of this petitioner, a case came to be registered, on 02.02.2008, in Crime No.17 of 2008 on the file of the Aroville Police Station, for offences under Sections 147, 148, 448, 427, 379 and 506 (i) IPC. The complaint reads as follows:-

(3.) Learned counsel for petitioner submits that originally the Deputy Superintendent of Police, Kottakuppam Sub-Division, Villupuram District, filed charge sheet informing commission of offences under sections 147, 148, 448, 341, 427, 379 and 506(ii) IPC on 21.02.2008. Thereafter, on a further representation made by the defacto complainant, the Government, in Lr.No.73509/Pol.XI/2008-1, Home, dated 18.08.2008, and in RC No.168863/Crime II (1)/2008 of DGP, Chennai-4, dated 28.08.2008 in RC No.890/23256/2008 of the ADGP, CB CID, Chennai, dated 23.10.2008, directed transfer of investigation to the CB CID, for further investigation which was taken up on 24.11.2008. He further submitted that, pursuant thereto, a charge sheet stands filed, informing commission of offences under Sections 149 read with 3 (1) of the Tamil Nadu Properties (Prevention of Damage and Loss) Act, 1992, and 427 and 341 IPC.