Madras High Court
Seyed Ahamed vs The Superintendent Of Police on 18 May, 2022
Author: N. Anand Venkatesh
Bench: N. Anand Venkatesh
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.05.2022
CORAM
THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH
Crl.O.P No.9710 of 2022
Seyed Ahamed
S/o. Umar Sayithu ... Petitioner
Versus
1. The Superintendent of Police,
District Police Superintendent Office,
Chengalpattu.
2. The Inspector of Police,
Chunabedu Police Station,
Chengalpattu. ... Respondent
PRAYER: Criminal Original Petition filed under Section 482 of the Code
of Criminal Procedure, to direct the second respondent to alter the FIR in
Crime No.44 of 2022 by invoking offence under Section 307, 426, 427
and 441 IPC in addition to offences in the FIR and to file a final report in
manner to law in a stipulated time.
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https://www.mhc.tn.gov.in/judis
2
For Petitioner : Mr. I.Abdul Basith
For Respondents : Mr. E.Raj Thilak
Additional Public Prosecutor
ORDER
This Criminal Original petition has been filed to direct the second respondent to alter the FIR in Crime No.44 of 2022 by invoking offence under Sections 307, 426, 427 and 441 IPC in addition to offences in the FIR.
2. The learned Additional Public Prosecutor on instructions would submit that the FIR was registered only on 05.02.2022 for offences under Sections 294(b), 323, 324 an 506(ii) IPC and 3(1) of TN Public Property (Prevention of Damage & Loss) Act, 1992. The investigation is in progress. If in the course of investigation, the respondent police collect sufficient materials, the offenses will be altered accordingly and those involved in the crime will be shown as accused persons.
3. In view of the above submission, there shall be a direction to the respondent Police to continue with the investigation effectively and based 2/4 https://www.mhc.tn.gov.in/judis 3 on the materials collected during the course of investigation, either alter the FIR or file the final report by adding the necessary offences made out.
All those persons against whom the offences are made out, shall be added as accused persons in the final report.
4. This Criminal Original Petition is disposed of accordingly.
18.05.2022
Index : Yes/No
Internet : Yes/No
Speaking Order/Non-Speaking Order bkn To
1. The Superintendent of Police, District Police Superintendent Office, Chengalpattu.
2. The Inspector of Police, Chunabedu Police Station, Chengalpattu.
3/4https://www.mhc.tn.gov.in/judis 4 N. ANAND VENKATESH, J.
bkn Crl.O.P No.9710 of 2022 18.05.2022 4/4 https://www.mhc.tn.gov.in/judis