REVENUE DIVISIONAL OFFICER Vs. A PAVADAI

JUDGEMENT

(1.) This intra court appeal is directed against the order dated 6 February 2014 in W.P.No.37980 of 2003, whereby and where under, while directing the appellants to pay compensation to the first respondent, the learned single Judge directed the Police to investigate the matter and file a charge sheet against all concerned.

(2.) When the intra court appeal came up for hearing on 3 April 2018, this Court directed the Superintendent of Police, Special Units, Crime Branch CID, Chennai, to file a Status Report with regard to the present stage of the investigation in Crime No.98 of 2001 on the file of Chinna Salem Police Station, which was re-registered on the file of the Crime Branch.

(3.) The Superintendent of Police, Crime Branch in her Status Report submitted that after completion of investigation, charge sheet was filed against three accused under Section 304-A IPC before the Chief Judicial Magistrate, Villupuram. The learned Chief Judicial Magistrate has taken the charge sheet on file and commenced the trial.