M SHANKAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS petition has been filed for a direction to the first respondent to conduct re-investigation in Crime No.4 of 2003 in C.C.No.263 of 2003 on the file of Judicial Magistrate No.2, Dharmapuri, and file a final report in accordance with law.

(2.) THE case of the petitioner is that he is the grandson of one Venkatachala Chetty, who gave a representation, dated 03.03.2003, to the District Collector, Dharmapuri, stating that the second respondent/accused promised to secure a job to the petitioner in Kalpakkam THErmal Power Station and collected a sum of Rs.1,00,000/- and he also fabricated the documents as if the Tamil Nadu Electricity Board has given appointment order to the Employees Union; the accused also hoodwinked one Pachiappan and collected a sum of Rs.1,00,000/- from his father; the District Collector forwarded the said representation to the Superintendent of Police, Dharmapuri, who, in turn, directed the District Crime Branch, Dharmapuri, to register a case against the second respondent, which resulted in registration of Crime No.4 of 2003 in C.C.No.263 of 2003, for the offences under Sections 420 and 468 read with 471 IPC (2 counts); charge sheet was laid on 30.04.2003 and the trial was completed by examination of the witnesses and the case is pending before the Judicial Magistrate, Dharmapuri.

(3.) LEARNED counsel for the petitioner states that failure on the part of the investigating officer to examine the custodians of the lodge and the authorities in Kalpakkam Thermal Power Station is a serious lapse.