S. MATHIYAZHAGAN Vs. STATE

JUDGEMENT

(1.) Being aggrieved against the non inclusion of certain named persons who may have possibly involved in the offences made out in the petitioner's complaint dated 24.12.2013, the present petition has been filed seeking for transfer of investigation from the first respondent to the second respondent and for consequential further investigation.

(2.) Heard Mr.S.Thangavel, learned counsel for the petitioner and Mrs.P.Kritika Kamal, learned Government Advocate (Crl. Side) for the respondents 1 and 2 as well as Mr.T.Aravind Subramanian, learned counsel for the respondents 3 to 5.

(3.) The grievance of the petitioner is that he had specifically implicated the names of Kalangal Ramamurthy, Vellakoil Manickam, Kumar, A.Chandrasekaran, Ashokchand Bhansali and Ashokchand in his complaint and their names have been purposefully omitted to be shown as accused and since the petitioner/defacto complainant wasnot issued with prior notice at the time of filing of the final report, the entire investigation is vitiated and hence requires to be transferred.