LAWS(MAD)-1998-12-121

C. SANTHOSH AGARWAL Vs. STATE

Decided On December 24, 1998
C. Santhosh Agarwal Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THIS case has got a chequered history.

(2.) SANTHOSH Agarwal, the petitioner herein, on 9.7.1997 filed this application in Crl. O.P.No.8926 of 1997 under Section 482 Cr.P.C. to transfer the investigation of his complaint registered as a petition in No.54/97 on the file of C2 Elephant Gate Police Station to Crime Branch C.I.D., Chennai.

(3.) IN the above Original Petition, he also filed an interim application in Crl. M.P.No.2811 of 1997 for a direction to C2 Elephant Gate Police to hand over the key of the premises bearing Door No.7, Hanumantha Rayan Koil Street, Chennai, which was locked by them to the custody of the petitioner pending disposal of the above QLO.P.No.8926 of 1997.