E.Thirunavukarasu vs The Superintendent Of Police on 15 June, 2022

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Madras High Court

E.Thirunavukarasu vs The Superintendent Of Police on 15 June, 2022

Bench: N.Sathish Kumar

                                                                                   Crl.O.P.No.4512 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 15.06.2022

                                                        CORAM

                            THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                               Crl.O.P.No.4512 of 2022


                E.Thirunavukarasu                                               ... Petitioner
                                                             Vs.

                1. The Superintendent of Police,
                   Villupuram.

                2. The Inspector of Police,
                   Valathy Police Station,
                   Gingee Taluk,
                   Villupuram District.                                         ... Respondents


                Prayer: This Criminal Original Petition filed under Section 482 Cr.P.C., pleased
                to direct the 2nd respondent to register the complaint filed by the petitioner dated
                18.04.2020 in CSR No.356 of 2020, in view of the order passed by the Judicial
                Magistrate at Gingee in Crl.M.P.No.1247 of 2021 dated 13.05.2021.


                                       For Petitioner    :     Mr.S.Ramajayam
                                       For R1 & R2       :     Mr.N.Muthuvel
                                                               Government Advocate (Crl. Side)



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https://www.mhc.tn.gov.in/judis
                                                                                   Crl.O.P.No.4512 of 2022



                                                       ORDER

This Criminal Original Petition has been filed to direct the 2 nd respondent to register the complaint filed by the petitioner dated 18.04.2020 in CSR No.356 of 2020, in view of the order passed by the Judicial Magistrate at Gingee in Crl.M.P.No.1247 of 2021 dated 13.05.2021.

2. Today, when the matter is taken up for hearing, learned Government Advocate (Crl. Side) appearing for the respondent police submitted that the FIR has been registered in Crime No.79 of 2022 for the offences under Sections 147, 294(b), 323 and 506(ii) of IPC.

3. Recording the submissions made by the learned Government Advocate (Crl. Side) appearing for the respondent police, this Criminal Original Petition is closed.

15.06.2022 rgi/ham Index :Yes/No Speaking/Non-Speaking Order Internet:Yes/No 2/4 https://www.mhc.tn.gov.in/judis Crl.O.P.No.4512 of 2022 To

1. The Superintendent of Police, Villupuram.

2. The Inspector of Police, Valathy Police Station, Gingee Taluk, Villupuram District.

3. The Public Prosecutor, Madras High Court, Chennai.

N. SATHISH KUMAR,J.

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