M/S.Blowfil Pens And Novelties vs The Deputy Commissioner Of Police on 28 November, 2019

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Madras High Court

M/S.Blowfil Pens And Novelties vs The Deputy Commissioner Of Police on 28 November, 2019

Bench: M.S. Ramesh

                                                                           Crl.O.P.No.26600 of 2019

                                IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 28.11.2019

                                                        CORAM

                                 THE HONOURABLE MR. JUSTICE M.S. RAMESH

                                              Crl.O.P.No.26600 of 2019

                      M/s.Blowfil Pens and Novelties,
                      Rep., by its Managing Partner,
                      Pancham A.Lalwani (Anand)
                      No.3,1,Krishna Ayyer Street,
                      First Floor, George Town,
                      Chennai 600 079.                                             ...Petitioner

                                                       Vs
                      1.The Deputy Commissioner of Police,
                        Flower Bazar Police Station,
                        George Town,
                        Chennai 600 001.

                      2.The Assistant Commissioner of Police,
                        Flower Bazar Police Station,
                        George Town,
                        Chennai 600 001.

                      3.The Inspector of Police (Crime),
                        Flower Bazar Police Station,
                        George Town,
                        Chennai 600 001.                                        ...Respondents

                      PRAYER: Criminal Original Petition filed under Section 482 of Cr.P.C,
                      praying to direct the respondent police take further action complaint of
                      the petitioner dated 04.07.2019 and vide CSR No.384 of 2019 dated
                      05.07.2019.




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                                                                               Crl.O.P.No.26600 of 2019

                                         For Petitioner  : Mr.B.Ramamoorthy
                                         For Respondents : Mrs.Saratha Devi.V
                                                           Government Advocate (Crl.side)


                                                    ORDER

Heard Mr.B.Ramamoorthy, learned counsel for the petitioner and Mrs.Saratha Devi.V, learned Government Advocate (Crl.side), appearing for the respondents.

2.Today, when the matter is taken up for consideration, the learned Government Advocate (Crl.side) appearing for the respondents submitted that the enquiry has been conducted and closed on 22.11.2019.

3.Recording the submission made by the learned Government Advocate (Crl.side), no effective orders can be passed in the present petition. Accordingly, this Criminal Original Petition stands closed, with liberty to the petitioner to challenge the closure report, if he is advised to do so.

28.11.2019 Index:yes/no Internet:yes/no sbn To 2/4 http://www.judis.nic.in Crl.O.P.No.26600 of 2019

1.The Deputy Commissioner of Police, Flower Bazar Police Station, George Town, Chennai 600 001.

2.The Assistant Commissioner of Police, Flower Bazar Police Station, George Town, Chennai 600 001.

3.The Inspector of Police (Crime), Flower Bazar Police Station, George Town, Chennai 600 001.

4.The Public Prosecutor, High Court of Madras.

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http://www.judis.nic.in Crl.O.P.No.26600 of 2019 M.S. RAMESH,J.

sbn Crl.O.P.No.26600 of 2019 28.11.2019 4/4 http://www.judis.nic.in

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