Madras High Court
S.M.B.Mahmood Hajee vs State By on 6 September, 2016
Author: P.N.Prakash
Bench: P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 06.09.2016 Coram: THE HON'BLE MR.JUSTICE P.N.PRAKASH Crl.O.P.No.19302 of 2016 S.M.B.Mahmood Hajee ... Petitioner Vs. State by The Inspector of Police, F-2 Egmore Police Station, Egmore, Chennai - 8. ... Respondent Prayer : Criminal Original Petition filed under Section 482 of the Code of Criminal Procedure praying to direct the respondent to register FIR against the named said persons on the basis of the complaint lodged by the petitioner on 18.07.2016. *** For Petitioner : Mr.C.Prakasam For Respondent : Mr.C. Emalias Additional Public Prosecutor ORDER
This criminal original petition has been filed seeking a direction to the respondent to register FIR on the basis of the complaint lodged by the petitioner on 18.07.2016.
2. Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondent.
3. The learned Additional Public Prosecutor submitted that based on the complaint lodged by the petitioner, the petition enquiry is pending in CSR.No.707 of 2016 before the respondent.
4. Recording the submission of the learned Additional Public Prosecutor, the respondent police is directed to conduct enquiry expeditiously and during the course of enquiry, if any cognizable offence is made out, a regular case shall be registered, following the decision laid down by the Hon'ble Supreme Court in Lalita Kumari v. Government of Uttarpradesh and Others reported in (2014) 2 SCC 1, otherwise the petition may be closed under intimation to the petitioner.
With the above directions, this Criminal Original Petition is closed.
sms 06.09.2016
To
1. The Inspector of Police,
F-2 Egmore Police Station,
Egmore, Chennai - 8.
2.The Public Prosecutor
High Court, Madras
P.N.PRAKASH, J
sms
Crl.O.P.No.19302 of 2016
06.09.2016