PARTHASARATHY Vs. S. RADHAKRISHNAN

JUDGEMENT

(1.) The petitioner has filed this Criminal Original Petition to call for the records in C.C.No. 111 of 2009 on the file of the Chief Judicial Magistrate, Chengelpet and to quash the same.

(2.) The case of the petitioner is that he serves in Tamil Nadu State Police and in the year 2007 he served as the Deputy Superintendent of Police of organized crime unit-II of CBCID, Salem. At that relevant point of time he was entrusted with responsibility for the conduct of the trial and disposal of a case in S.C. No. 363 of 2005.

(3.) In the said case the respondent herein is the 1st accused and the charge leveled against him was that on 12.04.2004 he abducted and murdered his Son-in-Law namely Pradap. In the said case the respondent's daughter namely Selvarasi stood arrayed as an important witness. Originally the above crime was investigated and the charge sheet in S.C.No. 363 of 2005 was filed in the year 2005 itself even prior to assuming of charge by the petitioner in the above CBCID unit.