M K VAIDYANATHAN Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for the petitioner submits that the petitioner has come forward with this Petition with a prayer to direct the respondent-Police to obtain an independent and competent medical opinion preferably from a Doctor in Government Service qualified in that branch of Medical practice and complete the investigation as expeditiously as possible.

(2.) LEARNED counsel for the petitioner submits that the petitioner is the de facto complainant in this case. LEARNED counsel for the petitioner further submits that the petitioner has preferred a Complaint before the learned Magistrate and the same was referred under Section 156(3) of Cr. P. C. for the offences under Sections 304-A, 406, 418, 420 and 464, I. P. C. and the respondent-Police on receipt of the same, registered case in Crime No. 819/2006.

(3.) HEARD the learned Additional Public Prosecutor on the submissions made by the learned counsel for the petitioner.