RENUGA DEVI Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Crl.O.P. No.14695 of 2012 is filed by the second accused in C.C.No.115 of 2012 for transfer of the case in C.C. No.115 of 2012 pending before the learned Chief Judicial Magistrate, Coimbatore, to any other Sessions Division.

(2.) Crl.O.P.No.14680 of 2012 is filed for transfer of the case in C.C.No.114 of 2012 pending before the learned Chief Judicial Magistrate, Coimbatore, to any other Sessions Division.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner in Crl.O.P.No.14695 of 2012 is the Sub-Inspector of Police attached to Karamadai Police Station, Coimbatore. On 07.10.2011, while she was working as Sub-Inspector of Police in Thudiyalur police station, in connection with the complaint given by one Maruthapillai, the third respondent's client one Parameshwaran was summoned and the said Parameshwaran was accompanied by the third respondent herein, who is a practicing advocate. In the course of enquiry, the third respondent herein had stated that it is purely civil in nature and also stated that a Civil Suit in O.S.No.1773 of 2010 on the file of Principal District Munsif Court, Coimbatore, is pending and according to the petitioner, there was an untoward incident taken place resulted in filing of two FIRs. In Crime No.1565 of 2011, the petitioner herein and the second respondent were arrayed as accused while in the counter case given by the petitioner in Crime No.1564 of 2011, the third respondent, who is the de facto complainant was arrayed as accused.