S. SANTHOSH KUMAR Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner's father has been declared to be a proclaimed offender by the learned Judicial Magistrate-I, Kancheepuram from 02.08.2016 since there are about 35 cases pending against him between the years 1999 and 2016 and in order to secure him, a Look Out Circular Notice has been issued to the Immigration Check Post in the year 2013 and the Interpol has also issued a Red Corner Notice in this regard.

(2.) In the year 2016, a Look Out Circular Notice was issued against this petitioner to obtain the details of the property which were purchased by his father through criminal intimidation and threat for exposing his role in those transactions. In this background, when the petitioner arrived at the International Airport at Chennai on 08.07.2017, he was intercepted by the Special Team and his laptop and two i phones were seized. The petitioner was served with a summon requiring him to appear for an enquiry on 09.07.2017. According to the respondents, the petitioner did not co-operate with the enquiry and hence, a case was registered in Cr. No. 496 of 2017 under Section 174 Cr.P.C., 1973 Challenging the FIR in Cr.No. 496 of 2017, the petitioner has filed the present Criminal original petition to quash the investigation. Since the petitioner had alleged that the respondents were preventing him from getting a visa to visit the UK, the above writ petition in W.P.No. 17873 of 2017 has been filed.

(3.) Heard Mr. R. Shanmugasundaram, learned Senior counsel for the petitioner as well as Mr. R. Rajarathinam, learned Public Prosecutor for the State assisted by Mr. P. Govindarajan, learned Additional Public Prosecutor and Mr. D. Vairamoorthy, learned Special Government Pleader.