SELVAMANI Vs. STATE

JUDGEMENT

(1.) The petitioner, who is A2 in S.C.No.56 of 2010 pending on the file of the I Additional Sessions Judge, Fast Track Court, Namakkal District has filed this Crl.O.P.No.16311 of 2010, the petitioner is A2 in Cr.No.356 of 2008, which is pending trial in C.C.No.555 of 2009 pending on the file of the Judicial Magistrate No.I, Namakkal District.

(2.) The petitioner has filed the above Criminal Original Petitions seeking transfer of Cr.Nos.356 and 357 of 2008 from the file of the Inspector of Police, Nalliyampalayam Police Station, Namakkal District and the investigation to be transferred to Crime Branch, CID.

(3.) According to the petitioner, the Cr.No.356 of 2008 is based on the complaint of one Pappayee that she was attacked by Marappan (A1), Selvamani (A2) petitioner herein and their family members, for which F.I.R. under Sections 147, 148, 323, 324 and 506 (ii) of the Indian Penal Code was registered.