RAMESH Vs. INSPECTOR OF POLICE THIRUTHURAIPOONDI POLICE STATION

JUDGEMENT

(1.) THE petitioner has filed the above Criminal Original Petition to transfer the case in C. C. No. 977 of 2005 from the file of the learned Judicial Magistrate, tiruthuraipoondi to any other Court.

(2.) THE respondent police filed a case in Crime No. 25 of 2005 dated 18. 03. 2005 against two accused persons on an alleged offence under Section 294-B, 324 IPC on a complaint given by the petitioner.

(3.) THE petitioner has stated that the two accused persons assaulted him on a dispute over money transaction relating to getting jobs in a foreign country. Hence, the petitioner had lodged a complaint with the respondent police and the same was registered as Crime No. 25 of 2005 dated 18. 03. 2005. The complaint was enquired into and investigation also conducted by the respondent police and charge sheet was filed. The case is now pending on the file of the learned judicial Magistrate, Tiruthuraipoondi. At this juncture, the petitioner seeks the transfer of the above case to any other court. Further, the petitioner has stated that the respondent police had filed the charge sheet mechanically, without scrutinising and examining the relevant persons and documents. The First information Report also was not altered as per offence committed by the accused persons. The respondent police had not recorded Section 161 Statements in this case.