S.Ramajayam vs The Inspector Of Police on 17 September, 2019

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Madras High Court

S.Ramajayam vs The Inspector Of Police on 17 September, 2019

Bench: M.S.Ramesh

                                                                                    Crl.O.P.No.24966 of 2019

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 17.09.2019

                                                          CORAM:

                                      THE HONOURABLE MR. JUSTICE M.S.RAMESH

                                               Crl.O.P.No.24966 of 2019

                      S.Ramajayam                                                   .. Petitioner

                                                                 Vs.
                      The Inspector of Police,
                      T-12 Traffic Poonamallee Police Station,
                      T1W Chennai North,
                      Chennai – 56.                                            ..       Respondent

                      PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C. praying to
                      direct the respondent to file charge sheet along with final report against
                      the accused in connection with Crime No.1434 of 2016 (Crime number
                      amended vide Memo dated 17.09.2019)


                                    For Petitioner            :        Mr.G.Sathish

                                    For Respondent           :         Mr.C.Iyyapparaj
                                                                       Additional Public Prosecutor
                                                          ORDER

This Criminal Original Petition has been filed seeking to direct the respondents to file the final report in Crime No.1434 of 2016 (Crime number amended vide Memo dated 17.09.2019) on the file of the respondent.

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http://www.judis.nic.in Crl.O.P.No.24966 of 2019

2. By consent of both sides, this Criminal Original Petition is taken up for disposal.

3. Whenever any information in relation to commission of cognizable or non cognizable offence is received, the Police Officer shall adhere to the procedure contemplated under Sections 154 & 155 of the Criminal Procedure Code and after conducting necessary enquiry/investigation, file final report under Section 173 of Cr.P.C. Such investigation under Chapter XII of the Criminal Procedure Code shall be completed without any unnecessary delay. The delay in filing a final report in the present case is inordinate and unjustified. Hence, it would be appropriate to direct the Investigating Officer to file a final report within a stipulated time, if not already filed.

4. Considering the facts and circumstance of the case, this Court directs the respondent police to complete the investigation in Crime No.1434 of 2014, pending on his file and file a final report, within a period of 4 weeks from the date of receipt of a copy of this order.

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5. This Criminal Original Petition is ordered accordingly.

17.09.2019 Index:Yes/No Internet : Yes/No jas/hvk To

1.The Inspector of Police, T-12 Traffic Poonamallee Police Station, T1W Chennai North, Chennai – 56.

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

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