REVATHY VASUDEVAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) PETITIONERS herein are practising Women Lawyers at Kancheepuram and both of them are in the panel of Taluk Legal Services Committee, Kancheepuram. Misconstruing their visit to the sub-jail on 1. 2. 2005 and 9. 2. 2005 as though they had attempted to induce one Ravisubramaniam, an accused in the sensitive criminal case, namely, Sankararaman murder case, in crime No. 914 of 2004 on the file of Vishnu Kanchi Police Station and now pending as S. C. No. 197 of 2005 on the file of District and Sessions Court, Chingleput, to resile from his earlier statement made against the co-accused in the said case, a case was registered against both the petitioners in crime No. 127 of 2005 for the offences punishable under Sections 201 read with 109, 213, 450 and 506 (2) IPC, in which final report had already been filed and was taken on file as PRC No. 3 of 2005 on the file of Judicial Magistrate No. I, Kancheepuram.

(2.) ACCORDING to Mr. K. Chandru, learned Senior Counsel appearing for both the petitioners, the petitioners have no involvement whatsoever in the above crime and they are in no way connected with the offences registered against them. It is further contended that the respondents Police are harassing the petitioners under the guise of investigation and further action in the matter, without any basis. Hence the petitioners seek for a writ of mandamus directing transfer of the investigation of the case in crime No. 127 of 2005 from the third and fourth respondents to the fifth respondent, the Central Bureau of Investigation.

(3.) MR. K. DORAISAMY, learned Public Prosecutor appearing for the respondents brought to my notice that the investigation is already over and the final report has also been filed and taken as PRC No. 3 of 2005 on the file of Judicial Magistrate No. I, Kancheepuram. Hence it is argued that there is no requirement to transfer the case as prayed for at this stage.