SELVAM Vs. STATE

JUDGEMENT

(1.) THE petitioner has filed the above Criminal Original Petition to transfer all records pertinent to Crime No. 283 of 2007 pending on the file of the respondent police to any other investigating agency, for further action.

(2.) THE ingredients of the FIR disclosed that the petitioner/defacto complainant lodged a complainant with the respondent police on 02. 06. 2007 on an alleged offence under sections 379, 506 (i) of Indian Penal Code. The said case has been registered in Crime No. 283 of 2007 against five accused persons namely 1. Prakash 2. Chinnakannu and 3 other unknown persons, stating that the lorry, bearing registration No. TN 31-L-8382 has been stolen by the accused persons, after threatening and assaulting the driver of the Defacto complainant. Now, the said lorry is in the possession of the accused persons.

(3.) THE learned counsel for the State submitted that the said lorry has been restored to the owner of the vehicle.