(1.) This Criminal Original Petition has been filed for issuing a direction to the respondents 1 and 2 to withdraw the case in Crime No.19 of 2018 on the file of the fourth respondent and entrust the same to the fifth respondent herein for investigation of the case by a competent officer and file a final report before the Court concerned within the time stipulated by this Court.
(2.) The learned counsel appearing for the petitioner would submit that on complaint given by the petitioner, a case has been registered against one Rajavel Subramanian for the offence under Sections 506(i) IPC and Sections 11(5) and 12 of Protection of Child From Sexual Offences Act, 2012. He would further submit that though the allegations in the complaint also attract offences under the Information Technology Act , the respondents have not registered a case for the same. He would further submit that the fourth respondent is not investigating the case in proper manner on the influence of the third respondent who is supporting the accused and moreover since offences involved provisions of Information Technology Act the investigation has to be done by a specialised agency and that the fifth respondent would be the right person to investigate the case.
(3.) At this juncture, the learned Government Advocate (Crl. Side) appearing for the respondents would submit that the allegations raised by the petitioner against the third respondent are denied. However, he would submit that the as the case has element of offence punishable under the Information Technology Act , a direction may be issued to the Additional Superintendant of Police, Tuticorin District to monitor the investigation and the fourth respondent may also be directed to get appropriate assistance from the Inspector of Police, Cyber Crime, Tuticorin District.