V.Ravi Kumar vs The Superintendent Of Police on 27 July, 2022

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Madras High Court

V.Ravi Kumar vs The Superintendent Of Police on 27 July, 2022

Bench: V.Sivagnanam

                                                                             Crl.O.P.(MD) No.13506 of 2022


                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 27.07.2022

                                                      CORAM:

                                  THE HONOURABLE MR. JUSTICE V.SIVAGNANAM

                                           Crl.O.P.(MD) No.13506 of 2022

                V.Ravi Kumar
                                                                                       ... Petitioner

                                                           Vs

                1. The Superintendent of Police,
                O/o. the Superintendent of Police,
                Tirunelveli City, Tirunelveli District.

                2. The Sub Inspector of Police,
                Thatchanallur Police Station,
                Tirunelveli City, Tirunelvelli District.
                Crime No.445 of 2016.
                                                                                  ... Respondents

                PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C. praying
                this Court to issue a direction to the respondent No.2, to file a final Report in
                Cr.No.445 of 2016 dated 27.09.2016, on the file of the second respondent,
                under Sections 457 and 380 of IPC.
                                        For Petitioner : M/s. S.Louis

                                        For Respondent : Mr.A.Albert James (R1, R2)
                                                        Government Advocate (Crl.Side)



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https://www.mhc.tn.gov.in/judis
                                                                                 Crl.O.P.(MD) No.13506 of 2022


                                                        ORDER

This Criminal Original Petition has been filed to issue a direction to the respondent No.2, to file a final Report in Cr.No.445 of 2016 dated 27.09.2016, on the file of the second respondent, under Sections 457 and 380 of IPC.

2.Today, when the matter is taken up for hearing, the learned Government Advocate (Crl.Side) submitted the second respondent Police has registered a case in Crime No.445 of 2016, under Sections 457, 380 IPC on 27.09.2016. The second respondent Police has conducted enquiry in Crime No.445 of 2016 and closed the same as 'undeducted' on 18.02.2018. On 31.07.2018, notice has been served in RCS No.101 of 2018, to the defacto complainant/petitioner.

3.Recording the said submissions, this Criminal Original Petition is closed.

27.07.2022 Internet:Yes Index:Yes PNM 2/4 https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.13506 of 2022 To

1. The Superintendent of Police, O/o. the Superintendent of Police, Tirunelveli City, Tirunelveli District.

2. The Sub Inspector of Police, Thatchanallur Police Station, Tirunelveli City, Tirunelvelli District. Crime No.445 of 2016.

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

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https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.13506 of 2022 V.SIVAGNANAM, J.

PNM ORDER IN Crl.O.P.(MD) No.13506 of 2022 27.07.2022 4/4 https://www.mhc.tn.gov.in/judis

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