ABNER ALEX Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed praying for a direction to transfer the investigation to C.I.D, Puducherry or C.B.I from the respondent police, in Crime No.338 of 2006.

(2.) THE factual matrix of the case goes thus:- THE petitioner's wife is one Miron Latha. THEy have two daughters and one son. THE petitioner employed one Albert as driver. On 24.03.2006, at about 2.00 p.m, while he returned back to his house from his business place, he happened to see both his wife and the driver Albert in a compromising position and on seeing them, the driver fled away from the scene. He hauled up his wife for the immoral act, for which she replied that since he was fully engaged in his business, she could find no way except to have such intimacy with another person. He reported the matter to his mother-in-law. While he returned to his house by evening, he found 300 sovereign of gold jewellery, cash of Rs.7/- Lakhs and other records connected to his business missing and he learnt that his wife had removed them.

(3.) THE learned Public Prosecutor Puducherry would conversely argue that the investigation is being directed in a proper direction and that there is no need to transfer the same to some other agency.