D.KUMAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This petition has been filed seeking to transfer the investigation, which is now pending before the fifth respondent in Crime No.2 of 2016, to the file of the CBI.

(2.) The learned counsel for the petitioner submitted that already connected cases were transferred to CBI by this Court by an order dated 11.09.2018 made in Crl.O.P(MD)Nos.10036 and 11021 of 2016. The learned counsel submitted that the present case, which ought to have been transferred to CBI was not transferred, since there was no specific order passed by this Court.

(3.) The learned Additional Public Prosecutor on instructions, would submit that since the connected cases have already been transferred to CBI, this case also may be transferred to CBI.