A.Kaliyaperumal vs The Superintendent Of Police on 5 July, 2019

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Madras High Court

A.Kaliyaperumal vs The Superintendent Of Police on 5 July, 2019

Bench: N.Anand Venkatesh

                                                           1

                                IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 05.07.2019

                                                      CORAM

                                THE HON'BLE MR.JUSTICE N.ANAND VENKATESH

                                            Crl.O.P.No.17574 of 2019

                      A.Kaliyaperumal                                         ... Petitioner

                                                         -Vs-

                      1. The Superintendent of Police,
                         Thittakudi,
                         Cuddalore District.

                      2. The Inspector of Police,
                         Ramanatham, Thittakudi,
                         Cuddalore District.                                ... Respondents


                      Prayer: Criminal Original Petition is filed under Section 482 of Code of
                      Criminal Procedure, to direct the 2nd respondent to file a charge
                      sheet in FIR No.24 of 2019 dated 14.02.2019 based on the complaint
                      given by the petitioner on 18.03.2019 before the 2nd respondent
                      within time frame.

                                        For Petitioner    : Mrs.Usha Raman

                                        For respondent : Mr.M.Mohamed Riyaz
                                                         Additional Public prosecutor


                                                      ORDER

http://www.judis.nic.in This Criminal Original Petition has been filed to direct the 2 respondent police to complete the investigation and file a final report in Crime No.24 of 2019 within the time frame fixed by this Court.

2.Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.

3. The learned counsel appearing for the petitioner would submit that though respondent has registered a case in the above said crime number on 14.02.2019, no final report is filed till date.

4. The learned Additional Public Prosecutor appearing for the respondent would submit that the respondent police may be permitted to file a final report within a period of three months.

5. In view of the above, the respondent police is directed to either file a final report or closure report, as the case may be, as expeditiously as possible, from the date of receipt of a copy of this order under due intimation to the defacto complainant.

http://www.judis.nic.in 3

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




                                                                             15.07.2019
                      rka
                      Index    : Yes/No
                      Internet : Yes/No

                      To

1. The Superintendent of Police, Thittakudi, Cuddalore District.

2. The Inspector of Police, Ramanatham, Thittakudi, Cuddalore District.

3. The Public Prosecutor, High Court, Madras.

http://www.judis.nic.in 4 N.ANAND VENKATESH.,J rka Crl.O.P.No.17574 of 2019 05.07.2019 http://www.judis.nic.in

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