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P.Manikandan vs State Represented By on 23 January, 2023

                                                                       Crl.O.P.(MD)No.1136 of 2023

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 23.01.2023

                                                       CORAM

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR

                                            Crl.O.P.(MD)No.1136 of 2023

                     P.Manikandan                                           ... Petitioner

                                                           Vs.

                     1.State represented by
                       The Superintendent of Police,
                       Ramanathapuram District.

                     2.State represented by
                       The Deputy Superintendent of Police,
                       Rameswaram,
                       Ramanathapuram District.

                     3.State represented by
                       The Inspector of Police,
                       Jetty Police Station,
                       Ramanathapuram District.
                       (Crime No.180 of 2022)                              ... Respondents

                     PRAYER :          Criminal Original Petition filed under Section 482 of
                     Criminal Procedure Code, to direct the respondent police to conduct
                     further investigation and include all the offences committed by the
                     accused based on the petitioner's representation dated 20.12.2022 within
                     the time frame fixed by this Court.


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                              Crl.O.P.(MD)No.1136 of 2023



                                         For Petitioner      : Mr.M.Fernand

                                         For Respondents     : Mr.SS.Madhavan
                                                               Government Advocate (Crl. Side)



                                                           ORDER

This Criminal Original Petition has been filed, invoking Section 482 Cr.P.C., seeking orders to direct the respondent police to conduct further investigation and include all the offences committed by the accused based on the petitioner's representation dated 20.12.2022 within the time frame fixed by this Court.

2. Admittedly, FIR came to be registered only on 03.12.2022 in Crime No.180 of 2022 for the offences under Sections 294(b), 448, 323, 324 and 506(2) IPC.

3. The main contention of the petitioner is that though the complaint discloses serious offence under Section 307 IPC, they have not included the same in the FIR.

https://www.mhc.tn.gov.in/judis  Crl.O.P.(MD)No.1136 of 2023

4. Since the FIR was registered only on 03.12.2022, it is for the third respondent to decide and as such, no direction can be issued at this point of time.

5. In the result, this Criminal Original Petition stands dismissed.

                                                                                     23.01.2023
                     NCC                :     Yes / No
                     Index              :     Yes / No
                     Internet           :     Yes / No
                     csm

                     To

1.The Superintendent of Police, Ramanathapuram District.

2.The Deputy Superintendent of Police, Rameswaram, Ramanathapuram District.

3.The Inspector of Police, Jetty Police Station, Ramanathapuram District.

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis  Crl.O.P.(MD)No.1136 of 2023 K.MURALI SHANKAR,J.

csm Order made in Crl.O.P.(MD)No.1136 of 2023 Dated: 23.01.2023 4/4 https://www.mhc.tn.gov.in/judis