P CHANDIRA Vs. INSPECTOR OF POLICE, CUDDALORE DISTRICT

JUDGEMENT

(1.) This Criminal Original Petition is filed by one Tmt.Chandira, Assistant Engineer, Highways, Nabard and Rural Boards, Panruti, Coimbatore as party-in-person.

(2.) The grievance of the petitioner is that on 20.07.2013 a road accident occurred causing death of one Selvaraj, Chief Manager (Mechanical), Neyveli Lignite Corporation. The first Information Report was registered by Pudupet Police Station, Cuddalore and they have taken up the investigation. While filing the final report on 27.01.2014 , they have shown the petitioner as absconding accused and the petitioner was arrayed as second accused for the alleged offence under Sections 337 and 304(A) of Indian Penal Code.

(3.) The petitioner-in-person would submit that due to some previous enmity, she has been arrayed as one of the accused. Though she was regularly attending the office, the final report shows her as absconding accused. Now, the case is pending before the District Munfic-cum-Judicial Magistrate, Neyveli in C.C.No.38 of 2015. She further submits that she filed a discharge petition before the trial Court on 09.06.2014, but it was not disposed of till filing the criminal original petition on 01.04.2016.