Madras High Court
Mir Taqi Hyder @ Athar vs The Inspector Of Police (L&O) on 6 January, 2017
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 06.01.2017 CORAM THE HONOURABLE MR.JUSTICE R.MAHADEVAN Crl.O.P.No.6972 of 2013 and M.P.No.1 of 2013 1.Mir Taqi Hyder @ Athar 2.Mir Athar Ali .. Petitioners Vs 1.The Inspector of Police (L&O), D2, Anna Salai Police Station, Anna Salai, Chennai -2. 2.M/s.Thousand Light Charities rep. By its President S.A.Ispahani .. Respondents Petition filed under Section 482 of the Criminal Procedure Code, to call for the entire records in Crime No.27 of 2013 on the file of the first respondent and quash the FIR as against the petitioners. For Petitioners : Mr.S.D.S.Phillip For Respondents : Mr.C.Emalias, Additional Public Prosecutor for R1 O R D E R
This Criminal Original Petition has been filed to call for the records pertaining to FIR in Crime No.27 of 2013 on the file of the first respondent and quash the same.
R.MAHADEVAN, J.
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2.When this Criminal Original Petition was taken up for hearing, the learned Additional Public Prosecutor submitted that investigation has already been completed in Crime No.27 of 2013 and charge sheet is also made ready. Learned Additional Public Prosecutor seeks time for filing the said charge sheet before the Jurisdictional Court.
3.The above statement made by the learned Additional Public Prosecutor is recorded and the first respondent is directed to file the charge sheet before the concerned Court, within a period of six weeks from the date of receipt of a copy of this order.
4.With the above direction, the Criminal Original Petition is disposed of. Consequently, the connected miscellaneous petition is closed.
Index : Yes/No 06.01.2017
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To
1.The Inspector of Police (L&O), D2, Anna Salai Police Station,
Anna Salai, Chennai -2.
2.The Public Prosecutor, High Court, Chennai-600 104.
Crl.O.P.No.6972 of 2013
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