Madras High Court
Rabigultharaja vs State Rep. By on 10 December, 2019
Author: P.Rajamanickam
Bench: P.Rajamanickam
Crl.O.P.No.33131 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.12.2019
CORAM
THE HON'BLE MR.JUSTICE P.RAJAMANICKAM
Crl.O.P.No.33131 of 2019
Rabigultharaja ...Petitioner
-Vs-
State rep. by
Inspector of Police,
Land grabbing special cell,
District Police Office,
Nagappattinam.
(C.No.171/A1 G.Sc/NGT/2019) ... Respondent
Prayer: Criminal Original petition filed under Section 482 of Code of
Criminal Procedure, to direct the respondent to take further action
on the basis of the petitioner's complaint in
C.No.171/AIG.Sc/NGT/2019 dated 01.10.2019, ( on the file of the
respondent) against Ramalingam and three others.
For Petitioner : Mr.D.Gubendragunabalan
For respondent : Mr.M.Mohamed Riyaz
Additional Public Prosecutor
ORDER
This Criminal Original Petition has been filed to direct the respondent to take further action on the basis of the petitioner's complaint in C.No.171/AIG.Sc/NGT/2019 dated 01.10.2019. http://www.judis.nic.in 1/2 Crl.O.P.No.33131 of 2019 P.RAJAMANICKAM, J.
mfa/dna
2. Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing on behalf of the respondent.
3. This petition is not maintainable, in view of the order passed by the Hon'ble Division Bench of this Court in Crl.OP(MD)No.13681 of 2018 and a batch of cases, dated 20.09.2018, liberty is given to the petitioner to workout his remedy as per the direction given by the Hon'ble Division Bench.
4. With the above direction, this Criminal Original Petition is disposed of.
10.12.2019
Index : Yes/No
Internet : Yes/No
mfa/ dna
To
1. The Inspector of Police,
Land grabbing special cell, District Police Office, Nagappattinam.
2.The Public Prosecutor, High Court, Madras.
Crl.O.P.No.33131 of 2019http://www.judis.nic.in 2/2