Rani vs The Director General Of Police on 27 June, 2016

[Cites 1, Cited by 1]

Madras High Court

Rani vs The Director General Of Police on 27 June, 2016

Bench: P.Kalaiyarasan

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED:  27.06.2016

C O R A M

THE HONOURABLE Mr.JUSTICE P.KALAIYARASAN

Crl. O.P.No.30363 of 2015

Rani						      .. Petitioner
	
Vs.

1.The Director General of Police,
   Dr.Radhakrishnan Salai,
   Mylapore, Chennai 600 004.
2.The Deputy Inspector General of Police,
   Vellore Range,
   Vellore.
3.The Superintendent of Police,
   Vengikkal,
   Thiruvannamalai District.
4.The Inspector of Police,
   C.B.C.I.D. Chennai.				                .. Respondents

           	
Prayer: Criminal Original Petition is filed under Section 482 of Criminal Procedure Code, praying to direct the respondents to register and investigate the case on the complaint of the petitioner dated 07.02.2015 and take appropriate action in accordance with law.

	     For petitioner 	:	Mr.K.L.Sekar

	     For respondents	:	Mrs.M.F.Shabana
		     			Govt. Advocate (Crl. Side)

O R D E R

This petition has been preferred by the petitioner before this Court after invoking the proviso to Section 482 of Cr.P.C., to direct the 1st respondent to register a case based upon the petitioner's complaint on the dated 28.09.2015.

2. Heard the learned counsel for the petitioner and the learned Government Advocate (Crl. Side) appearing for the respondents.

3. It is averred in the petition that the complainant has preferred a complaint against police officials on 28.09.2015, alleging that they trespassed into the petitioner's house and took away the articles belonging to her.

4.The learned Government Advocate (Crl. Side) submits that complaint was treated as petition and after due enquiry, the petition was closed as false.

5.Recording the submissions made by the learned Government Advocate (Crl.side), this Criminal Original Petition is closed. It is open to the petitioner to proceed further if he deems necessary in the manner known to law.

27.06.2016 Index : Yes/No Internet : Yes/No kkd To

1.The Director General of Police, Dr.Radhakrishnan Salai, Mylapore, Chennai 600 004.

2.The Deputy Inspector General of Police, Vellore Range, Vellore.

3.The Superintendent of Police, Vengikkal, Thiruvannamalai District.

4.The Inspector of Police, C.B.C.I.D. Chennai.

3.The Public Prosecutor, High Court, Chennai.

P.KALAIYARASAN.J, kkd Crl.O.P.No.30363 of 2015 27.06.2016

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