Madras High Court
A.P.Kunhikannan vs Inspector Of Police on 1 April, 2016
Author: R.Mala
Bench: R.Mala
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 01.04.2016 CORAM : THE HONOURABLE MS. JUSTICE R.MALA Crl.O.P.No.1900 of 2016 A.P.Kunhikannan .. Petitioner Vs. Inspector of Police F5 Choolaimedu police station Choolaimedu, Chennai-94. .. Respondent Prayer: Criminal Original Petition is filed under Section 482 of Cr.P.C., to direct the respondent to register the complaint given by the petitioner dated 30.12.2015. For Petitioner :Mr.David Tyagaraj For Respondent :Mr.C.Emalias Addl. Public Prosecutor O R D E R
The petitioner has come forward with this petition seeking a direction to the respondent to register a case pertaining to the petitioner's complaint dated 30.12.2015.
2.The learned counsel for the petitioner submitted that the petitioner has lodged a complaint before the respondent on 30.12.2015. But the respondent has not shown any interest to enquire the matter and register the case. Hence, the petitioner has come forward with this petition for the above stated relief.
3.At this juncture, the learned Additional Public Prosecutor, on instructions, would submit that on the basis of the complaint given by the petitioner, petition enquiry in C.S.R.No.67 of 2016 is going on.
4.Considering the rival submissions made on both sides, on the basis of the complaint given by the petitioner, as enquiry is going on in C.S.R.No.67 of 2016, the respondent is directed to expedite the enquiry and follow the dictum laid down in Lalitha Kumari vs. Govt. of U.P & others [2013 (4) Crimes 243 (SC) and register a case, if any cognizable offence is made out.
5. The Criminal Original Petition is disposed of with the above direction.
01.04.2016 kj Index:Yes/No Note:Issue order copy on To
1.Inspector of Police F5 Choolaimedu police station Choolaimedu, Chennai-94.
2.The Public Prosecutor High Court, Chennai.
R.MALA,J.
kj Crl.O.P.No.1900 of 2016 01.04.2016