P DHARAMCHAND Vs. HOME SECRETARY

JUDGEMENT

(1.) BY consent, the writ petition itself is taken up for final disposal.

(2.) PETITIONER seeks for a writ of mandamus directing the Commissioner of Police, Egmore, Chennai-8 to produce before the Court of the Additional Sessions Judge for trial of Bomb Blasts Cases, Chennai at Poonamalee the report dated 18. 12. 2003 for further investigation in No. 1384/jcs/camp/03/ 88/acm/cop/03 in Crime No. 1139/2001, E-1 Mylapore Police Station, Chennai-4, conducted by the 5th respondent herein on the petitioner's representation dated 28. 7. 2003 to the Home Secretary, Government of Tamil Nadu, the first respondent herein, dated 28. 7. 2003 to the Commissioner of Police, Egmore, Chennai-8, the 2nd respondent herein dated 5. 8. 2003, to the Deputy Commissioner of Police Adyar Range (now at Mylapore), the 3rd respondent herein dated 12. 8. 2003, to the Assistant Commissioner of Police, Mylapore, the 4th respondent herein together with all the relative documents, as per the list annexed.

(3.) HEARD Mr. A. Raghunathan, learned counsel appearing for the petitioner as well as Mr. E. Sampathkumar, learned Government Advocate for the respondents.