Facts
The petitioner, the de facto complainant in Crime No. 17 of 2026, sought transfer of the investigation from the Madurai City Central Crime Branch to the CBI or another competent agency, alleging irregularities and malpractices involving the insertion or substitution of pages in Sub-Registrar Office registers, allegedly resulting in a bogus sale deed.
Source reference: p. 1–2, 4Following the petitioner’s complaints, the Commissioner of Police recommended transfer to the CBCID; the Director General of Police accepted the recommendation, and the case records were handed over to the CBCID on 1 October 2026.
Source reference: p. 3–4The CBCID sought six months to complete the investigation, while the petitioner requested a shorter deadline.
Source reference: p. 4Issues
Whether the investigation in Crime No. 17 of 2026 should be transferred to the CBI or another competent agency in light of the petitioner’s allegations concerning the investigation.
Source reference: p. 1–3Whether a time limit should be imposed for the CBCID to complete the investigation and file its final report.
Source reference: p. 4–5Law Applied
The petition was brought under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023.
Source reference: p. 1The order cites no precedent or further statutory test governing transfer of an investigation.
Source reference: no citationIn disposing of the petition, the Court acted on the fact that the investigation had already been transferred to the CBCID and issued a direction fixing a period for completion.
Source reference: p. 4–5Reasoning
The Court noted that the Commissioner of Police had recommended transfer to the CBCID in response to the petitioner’s repeated concerns about the investigation, and that the transfer had been completed before the petition was decided.
Source reference: p. 3–4It also considered the seriousness and scope of the allegations, including the alleged involvement of Sub-Registrar Office officials and other persons connected with the register alterations and the resulting bogus sale deed.
Source reference: p. 5Although the CBCID sought six months to examine records dating from 1961 onwards, the Court fixed a four-month period for completing the investigation and filing the final report.
Source reference: p. 4–5Holding
The Court disposed of the petition and directed the Inspector of Police, CBCID, Unit III, Madurai City, impleaded as the sixth respondent, to complete the investigation and file a final report within four months from receipt of a copy of the order.
The order did not direct a transfer to the CBI; the investigation had already been transferred to the CBCID.
Source reference: p. 3–5Acts & Sections Cited
1 provisions across 1 statute referred to in this judgment. Each provision opens on LawLens.
Bharatiya Nagarik Suraksha Sanhita, 20231
Original Court PDF
O.R.EswarlalvsThe State of Tamilnadu, rep
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