RAMKUMAR Vs. THE ASSISTANT COMMISSIONER OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to set aside the order dated 28.07.2016 passed by the XIV Metropolitan Magistrate, Egmore (Allikulam), Chennai in M.P. No.2083 of 2016.

(2.) On 24.06.2016, around 6.40 a.m., one Swathi, who was standing in the Nungambakkam Railway Station, was done to death in connection with which, the Railway Police registered a case. Later, this case was transferred to the file of F -3 Nungambakkam Police Station and investigation is being done by the Assistant Commissioner of Police, Nungambakkam.

(3.) During the course of investigation, it transpired that the CCTV camera in a building near the Nungambakkam Railway Station had captured the video footage of a person whom the police suspect to be the assailant. In this connection, the police arrested one Ramkumar on 02.07.2016 and at present, he is in judicial custody. Prior to the arrest of Ramkumar, the police had seized the CCTV footage and had submitted the same to the XIV Metropolitan Magistrate, Egmore, Chennai (jurisdictional Magistrate), where, the F.I.R. is pending.