ANEES KHAN Vs. STATE

JUDGEMENT

(1.) The petitioner herein suspect in Crime No.7 of 2022 was summoned under Sec. 91 and 160 of Cr.P.C., to appear before the Additional Superintendent of Police, Economic Offences Wing on 4/2/2023 at 11.00 a.m. Relying upon the expression used under Sec. 160 of Cr.P.C., the present petition is filed that the petitioner ordinarily resides at Trichy and therefore, summons under Sec. 160 of Cr.P.C., cannot be caused by the Investigating Officer at Chennai.

(2.) The Learned Counsel for the petitioner states that it is a legal issue and Police Officer's power to require attendance of witness can be caused only to the person residing in the same jurisdiction or neighbouring jurisdiction, such summons beyond jurisdiction cannot be issued.

(3.) The Learned Government Advocate (Crl.Side) for the 1st respondent submit that apart from under Sec. 160 of Cr.P.C., summon is also under Sec. 91 of Cr.P.C and the petitioner in fact not even residing in Trichy, but in Dubai. Scam of money circulation running to several crores been involved and investigated in the crime No.7 of 2022. In spite of two summons, the petitioner has not turned up for investigation.