S.Lourdu Selvarani vs The State Rep.By The Commissioner Of ... on 26 November, 2021

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Madras High Court

S.Lourdu Selvarani vs The State Rep.By The Commissioner Of ... on 26 November, 2021

Bench: M.Nirmal Kumar

                                                                         Crl.O.P.No.21996 of 2021


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 26.11.2021

                                                    CORAM:

                                  THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                             Crl.O.P.No.21996 of 2021


                     S.Lourdu Selvarani                                      ... Petitioner

                                                        Versus


                     1.The State rep.by the Commissioner of Police
                       Office of the Commissioner of Police
                       Vepery, Chennai 600 007.

                     2.The Inspector of Police
                       Central Crime Branch,
                       Land Grabbing Cell
                       Team No.16,
                       Vepery, Chennai 600 007.                           ...Respondents



                     PRAYER: Criminal Original Petition filed under Section 482 of the
                     Code of Criminal Procedure, to direct the second respondent to file a
                     final report in Crime No.58 of 2016 on the file of the respondents in
                     competent Court within stipulated period.




                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                Crl.O.P.No.21996 of 2021




                                      For Petitioner    : Mr.I.Jesu

                                      For Respondents : Mr.R.Vinothraja
                                                        Government Advocate (Crl.Side)



                                                        ORDER

This petition has been filed to direct the second respondent to file a final report in Crime No.58 of 2016, within a stipulated period.

2. The contention of the petitioner is that though the First Information Report was registered in the year 2016 for the offence under Sections 420, 465, 467, 468, 471, 474 r/w 34 of IPC, no worthwhile investigation has been conducted so far. Hence, this petition has been filed.

3. The learned Government Advocate (Crl.Side) submits that there are five accused in this case. The accused A2 and A3 were arrested and granted bail. Subsequently, A2 died in the year 2019. The allegation Page No.2 of 4 https://www.mhc.tn.gov.in/judis Crl.O.P.No.21996 of 2021 against the accused is that the accused by impersonating other persons created a forgery document. As soon as a report is received from the Forensic Department, final report will be filed within a period for six months.

4. In view of the above, the respondent Police is directed to conclude the investigation and file a final report within a period for six months from the date of receipt of a copy of this order.

5. With the above directions, this Criminal Original Petition is disposed of.



                                                                                         26.11.2021

                     Index            : Yes/No
                     Internet         : Yes/No
                     dna




                     Page No.3 of 4

https://www.mhc.tn.gov.in/judis Crl.O.P.No.21996 of 2021 M.NIRMAL KUMAR, J.

dna To

1.The Commissioner of Police Office of the Commissioner of Police Vepery, Chennai 600 007.

2.The Inspector of Police Central Crime Branch, Land Grabbing Cell Team No.16, Vepery, Chennai 600 007.

3.The Public Prosecutor High Court, Madras.

Crl.O.P.No.21996 of 2021

26.11.2021 Page No.4 of 4 https://www.mhc.tn.gov.in/judis

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