C.Ramesh vs The Inspector Of Police (Crimes) on 12 May, 2021

[Cites 1, Cited by 1]

Madras High Court

C.Ramesh vs The Inspector Of Police (Crimes) on 12 May, 2021

Bench: G.Chandrasekharan

                                                                                     Crl.OP.No.8977/2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED 12.05.2021

                                                            CORAM

                             THE HONOURABLE MR. JUSTICE G.CHANDRASEKHARAN

                                                 CRL.OP.No.8977 of 2021


                     C.Ramesh                                                    ..         Petitioner

                                                            Versus


                     The Inspector of Police (Crimes),
                     Thiruvannamalai Taluk Police Station,
                     Tiruvannamalai District.                                   ..      Respondent

                     Prayer:-        Criminal Original Petition filed under Section 439 of the Code
                     of Criminal Procedure seeking to direct the respondent to complete the
                     investigation a case in Crime No.923/2020 on the file of the respondent and
                     subsequently direct the respondent to file a final report within a stipulated
                     period which prescribed by this Court.


                                     For Petitioner     :     Mr.V.Elango

                                     For Respondent     :     Mr.S.Karthikeyan
                                                              Additional Public Prosecutor




                                                              1


https://www.mhc.tn.gov.in/judis/
                                                                                  Crl.OP.No.8977/2021

                                                          ORDER

This petition has been filed seeking direction to the respondent to complete the investigation in a case in Cr ime No.923 of 2020, on the file of the respondent Police and file a final report within a stipulated period.

2. The learned Additional Public Prosecutor submitted that after investigation, the FIR in Crime No.923 of 2020 was closed as 'Mistake of Fact' on 17.08.2020 and Referred Charge Sheet Notice in R.C.S.No.44/2020 was also served on the defacto complainant.

3. Recording the aforesaid submission, this Criminal Original Petition is dismissed, giving liberty to the petitioner to workout his remedy in a manner known to law.



                                                                                         12.05.2021
                     sk/rm
                     Internet        : Yes/No

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis/ Crl.OP.No.8977/2021 To

1.The Inspector of Police (Crimes), F-1 Police Station, Chintadripet, Chennai 02.

2.The Public Prosecutor High Court of Madras, Madras.

https://www.mhc.tn.gov.in/judis/ Crl.OP.No.8977/2021 G.CHANDRASEKHARAN, J., sk Crl.OP.No.8977 of 2021 12.05.2021 4 https://www.mhc.tn.gov.in/judis/

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