Madras High Court
Tmt.Angammal vs The Inspector Of Police on 18 November, 2024
Author: P.Velmurugan
Bench: P.Velmurugan
W.P.No.34420 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.11.2024
Coram:
THE HONOURABLE MR. JUSTICE P.VELMURUGAN
W.P.No.34420 of 2024
Tmt.Angammal ... Petitioner
Vs.
The Inspector of Police
Pothanur Police Station
Coimbatore ... Respondent
Prayer: Writ Petition filed under Section 226 of Constitution of India to issue
a Writ of Mandamus directing the respondent police to issue the non traceable
certificate based on the petitioner's complaint dated 10.04.2024.
For Petitioner : Mr.D.Krishnamoorthy
For Respondent : Mr.S.Sugendran
Additional Public Prosecutor
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https://www.mhc.tn.gov.in/judis
W.P.No.34420 of 2024
ORDER
This Writ Petition is filed seeking to issue a Writ of Mandamus directing the respondent police to issue a non traceable certificate based on the petitioner's complaint dated 10.04.2024.
2. The learned Additional Public Prosecutor appearing for the respondent police submitted that so far, the respondent has not received any complaint from the petitioner.
3. Recording the submissions of the learned Additional Public Prosecutor, this Writ Petition is dismissed.
4. The petitioner is at liberty to work out his remedy in the manner known to law.
18.11.2024
Index : Yes / No
Speaking Order : Yes / No
Neutral Citation Case : Yes/No ksa-2 2/4 https://www.mhc.tn.gov.in/judis W.P.No.34420 of 2024 To
1. The Inspector of Police Pothanur Police Station Coimbatore
2. The Public Prosecutor, High Court of Madras.
3/4https://www.mhc.tn.gov.in/judis W.P.No.34420 of 2024 P.VELMURUGAN. J.
Ksa-2 W.P.No.34420 of 2024 18.11.2024 4/4 https://www.mhc.tn.gov.in/judis