Saraswathi vs The Sub Inspector Of Police
2024 Latest Caselaw 15216 Mad

Madras High Court

Saraswathi vs The Sub Inspector Of Police on 6 August, 2024

Author: G.Jayachandran

Bench: G.Jayachandran

                                                                             Crl.O.P.No.18836 of 2024

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 06.08.2024

                                                         CORAM

                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN

                                                 Crl.O.P.No.18836 of 2024

                     Saraswathi                                                  ....Petitioner
                                                          Versus
                     1.The Sub Inspector Of Police
                     Ramanatham Police Station, Cuddalore District.
                     Cr.No.157/2014.

                     2.Vijayarani
                     3.Naveen                                                    ...Respondents

                     Prayer: Criminal Original Petition is filed under Section 482 of Criminal
                     Procedure Code, pleased to withdraw the Crl.A.No.47/2024, pending on
                     the file of Principal District and Sessions Judge, Cuddalore District,
                     Cuddalore and Transfer the same to any other Principal District and
                     Sessions Judge, in accordance with law.

                                        For Petitioner    : Mr.M.Velmurugan

                                        For R1            : Mr.S.Udayakumar
                                                            Government Advocate (Crl.Side)

                                                         ORDER

Being aggrieved by the order of the acquittal by the Judicial

Magistrate, Tittagudi in C.C.No.27 of 2022, the defacto complainant has

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

preferred Crl.A.No.47 of 2024, on the file of the learned Principal District

and Sessions Judge, Cuddalore. Apprehending that she has made a

serious allegations against the Judicial Magistrate while delivering the

judgment and therefore, her appeal which has been conducted in the

same Sessions division, she may not get justice and therefore, seeks

transfer of her appeal to any other District Sessions Court within the

Sessions Court at Cuddalore.

2. This Court, on considering the averments in the petition and

the connected documents, finds that the reason stated for the transfer

cannot be entertained. Any complaint against the conduct of the Judicial

Magistrate cannot be the reason to transfer the appeal pending on the file

of the District Judge. Hence this Criminal Original Petition is dismissed.

06.08.2024

Index : Yes/No Neutral Citation : Yes/No rpl

To

1.The Principal District and Sessions Judge, Cuddalore District

2..The Sub Inspector of Police https://www.mhc.tn.gov.in/judis

Ramanatham Police Station, Cuddalore District.

3.The Public Prosecutor, High Court of Madras, Chennai.

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

Dr.G.JAYACHANDRAN,J.

rpl

06.08.2024

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