R.PALANISWAMY Vs. S.I.JAGADEESAN

JUDGEMENT

(1.) These Criminal Revision Cases arise out of the common order, dated 4.5.2017 passed by the learned Chief Judicial Magistrate, Coimbatore in C.M.P.Nos.1358 of 2015 in Crime No.16 of 2008 on the file of the CBCID-OCU Police, Coimbatore.

(2.) The revision petitioner is the defacto complainant who filed a complaint on 18.08.2008 before the Superintendent of Police, Coimbatore and on the basis of the complaint, a case in Crime No.16 of 2008 was registered by D.C.B. Police Coimbatore on 13.10.2008 against the respondents/accused under Sections 120(B) , 166 , 167 , 423 , 468, 471 and 420 IPC .

(3.) According to the petitioner/defacto complainant, originally, the Sub Inspector of Police attached to DCB, had acted dishonestly along with the superior with a view to help the accused and therefore, a transfer petition was filed before this Court in Crl.O.P.No.21295 of 2009 seeking to transfer the investigation from DCB Police to some other independent agency. On 28.10.2009, this Court passed an order, transferring the investigation of the case to CBCID Police. In pursuance of the said order, 11th respondent herein, has taken up the investigation and according to the petitioner/defacto complainant, he also acted dishonestly in order to help the accused. Ultimately, a final report was filed in Crime No.16 of 2008, referring it as a mistake of fact.