- (1.)Invoking the inherent jurisdiction of this Court under S. 482, Cr. P. C., this petition is filed seeking the relief of transferring the investigation relating to the case in Crime No. 319 of 2011, from the file of the 1st respondent viz., The Inspector of Police, Gudiyatham Town Police Station, Vellore District to the file of the 2nd respondent viz., The Additional Director General of Police, CB CID, Guindy, Chennai-600032 and consequently to direct the 2nd respondent to nominate an officer not below the rank of Assistant Commissioner of Police to investigate the above case and file the charge-sheet within a period of three months. The petitioner herein is the Manager in Tulsyan Nee Ltd., company which is in the business of manufacturing steel in India. In the course of business for supplying steel, the petitioners-company arranges vehicles from private persons. T.G. Logistics Pvt. Ltd., arranges vehicles on behalf of their company.
(2.)That on 1-5-2011, 23 metric tonnes of TMT bars were sent to Goa in a lorry bearing registration No. KA 07 7855 and the value of the materials sent was estimated to the tune of Rs. 9,86,000/-. The vehicle belongs to one K. Nagaraj and the name of the driver who was on the steering wheel of the lorry at the time of commission of theft was Ameer Husain. On 1-5-2011 at about 5.20 p.m. the said vehicle had left the petitioner's-company with 23 tonnes of load to Goa. But the vehicle had not reached the destination and on enquiry, the petitioner was put to understand that the said lorry had been parking for about 4-5 days near the house of K. Nagaraj at Gudiyatham and thereafter the lorry went missing.
(3.)On the strength of a complaint lodged by the petitioner on 17-5-2011, a case in Crime No. 319 of 2011 under Ss. 406 and 508 of I.P.C. came to be registered by the 1st respondent. Despite the fact that the crime was intimated to the 1st respondent-police as early as on 17-5-2011, till date the 1st respondent-police has not evinced any interest to trace any evidence with regard to the missing of the steels materials. Hence, the petitioner has come forward with this petition seeking the relief as aforestated.