A.Ghandeeban vs The Superintendent Of Police
2023 Latest Caselaw 3820 Mad

                                                          1




                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 05.04.2023

                                                       CORAM:

                           THE HONOURABLE MR. JUSTICE K.K.RAMAKRISHNAN

                                           Crl.O.P.(MD) No.3764 of 2021

                     A.Ghandeeban                                            ...Petitioner

                                                              Vs.


                     1.The Superintendent of Police,
                       Madurai District.

                     2.The State represented by
                       The Inspector of Police,
                       Perungudi Police Station,
                       Madurai District.
                       (In Crime No.1388 of 2020)                            ...Respondents

                     PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C.
                     praying to direct the first respondent to direct the second respondent to
                     hand over the investigation pertaining to Crime No.1388 of 2020 on the
                     file of the second respondent, to any one of the independent agency such
                     as CBCID or any other competent authority under the direct supervision
                     of the first respondent.


                                  For Petitioner       : No appearance

https://www.mhc.tn.gov.in/judis
                                                                 2

                                        For Respondents : Mr.E.Antony Sahaya Prabahar
                                                          Additional Public Prosecutor


                                                             ORDER

The petitioner has filed this Criminal Original Petition to direct the

first and second respondents to hand over the investigation pertaining to

the case in Crime No.1388 of 2020 on the file of the second respondent

for the alleged offences under Sections 279 and 337 IPC to any one of

the independent agency such as CBCID or any other competent authority

under the direct supervision of the first respondent.

2. The case of the prosecution is that on 14.10.2020 the petitioner

was coming near Valaiyankulam Junction with his two wheeler TN 28

AC 9732 while crossing a container lorry bearing Reg.No.TN 64 T 4197

was driven by his driver in a rash and negligent manner and suddenly

dashed against the petitioner's vehicle. The petitioner was sustained

injuries on his left and right leg and all over the body. Further he was

immediately taken to Appollo Hospital and took treatment for his

injuries. Hence, the petitioner gave a written complaint to the second

respondent.

https://www.mhc.tn.gov.in/judis

3. Today, when the matter was taken up for hearing, Mr.E.Antony

Sahaya Prabahar, learned Additional Public Prosecutor appearing for the

respondents, on instructions, would submit that the case in Crime No.

1388 of 2020 was ended in conviction by the judgment dated 07.03.2022

S.T.C.No.278 of 2022 on the file of the learned Judicial Magistrate,

Thirumangalam with a total fine amount of Rs.1,500/- was paid on

07.03.2022.

4. In view of the above submission made by the learned Additional

Public Prosecutor, no further adjudication in this petition. With the above

said observation, this Criminal Original Petition stands closed.

                                                                                   05.04.2023

                     NCC                : Yes / No
                     Index              : Yes / No
                     Internet           : Yes / No
                     BTR

                     To

                     1.The Superintendent of Police,
                       Madurai District.

                     2.The Inspector of Police,
                       Perungudi Police Station,
                       Madurai District.

https://www.mhc.tn.gov.in/judis

K.K.RAMAKRISHNAN, J.

BTR

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

Crl.O.P.(MD) No.3764 of 2021

05.04.2023

https://www.mhc.tn.gov.in/judis