V.Dhanasekar vs The State Represented By on 16 September, 2025

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Madras High Court

V.Dhanasekar vs The State Represented By on 16 September, 2025

Bench: N. Sathish Kumar

                                                                                              Crl.O.P.No.25315 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 16.09.2025

                                                           CORAM:

                                  THE HON'BLE MR.JUSTICE N. SATHISH KUMAR

                                               Crl.O.P.No.25315 of 2025

                 V.Dhanasekar                                                              ... Petitioner
                                                                Vs.
                 The State represented by,
                 The Inspector of Police,
                 V5 Villivakkam Traffic Investigation,
                 Chennai.                                                                  ... Respondent
                 (Crime No.259 of 2022)
                 PRAYER : Criminal Original Petition is filed under Section 528 of BNSS,
                 to direct the respondent Police to file charge sheet against the accused, per
                 per the complaint in Crime No.259 of 2022 dated 15.12.2022 and process
                 the same as per law.
                                       For Petitioner        : Mr.S.Suriyaprakash
                                       For Respondent : Mr.R.Vinothraja
                                                        Government Advocate (Criminal Side)

                                                          ORDER

The Criminal Original Petition has been filed seeking to direct the respondent Police to complete the investigation and file a final report in connection with Crime No.259 of 2022 before the appropriate Court within a stipulated time.

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2. Learned counsel appearing for the petitioner submitted that though, based on the complaint given by the de facto complainant, the respondent Police registered a case in Crime No.259 of 2022 against the accused, no final report has been filed till date. Hence, the present petition has been filed.

3. Learned Government Advocate (Criminal Side), on instructions, submitted that the investigation is in progress and respondent Police will be able to file the final report within four weeks.

4. Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Criminal Side) appearing for the respondent.

5. In view of the above, the respondent police is directed to file a final report in Crime No.259 of 2022 within a period of four weeks from the date of receipt of a copy of this order, under due intimation to the de facto complainant.

6. With the above direction, this Criminal Original Petition is disposed of.

16.09.2025 ham Neutral Citation:Yes/No 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/09/2025 01:32:19 pm ) Crl.O.P.No.25315 of 2025 To

1. The Inspector of Police, V5 Villivakkam Traffic Investigation, Chennai.

2. The Public Prosecutor, High Court of Madras.

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