B.Manjula vs The Superintendent Of Police on 22 February, 2024

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Madras High Court

B.Manjula vs The Superintendent Of Police on 22 February, 2024

Bench: N.Anand Venkatesh

                                                                           Crl.O.P.No.4016 of 2024

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 22.02.2024

                                                         CORAM

                                  THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                               Crl.O.P No.4016 of 2024

                    B.Manjula                                                  ...Petitioner
                                                           Vs.

                    1.The Superintendent of Police,
                      Thiruvallur District.

                    2.State of Tamil Nadu
                      rep.by Special Sub-Inspector of Police,
                      Thiruvallur Town Police Station,
                      Thiruvallur District 602 001.                            ...Respondents

                              Criminal Original Petition filed under Section 482 of the Code of
                    Criminal Procedure praying to direct the 2nd respondent to expedite the
                    investigation in Cr.No.640 of 2023 on the file of the 2nd respondent and
                    file the final report.


                                   For Petitioner            : Mr.M.Ramadoss

                                   For Respondent            : Mr.A.Damodaran, APP


                                                          ORDER

This Criminal Original petition has been filed seeking a 1/5 https://www.mhc.tn.gov.in/judis Crl.O.P.No.4016 of 2024 direction to the 2nd respondent to investigate the crime No.640 of 2023 dated 26.09.2023 and to file a final report within a stipulated period.

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

3. The learned counsel appearing for the petitioner would submit that though the respondents registered a case in the above said crime number on 26.09.2023, no final report is filed till date.

4. The learned Additional Public Prosecutor appearing for the respondents would submit that the 2nd respondent police may be permitted to file a final report within a period of two months.

5. In view of the above, the 2nd respondent police is directed to file either a final report or closure report, as the case may be, within a period of two months from the date of receipt of a copy of this order under due intimation to the defacto complainant.

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

22.02.2024 2/5 https://www.mhc.tn.gov.in/judis Crl.O.P.No.4016 of 2024 Index : Yes/No Internet : Yes/No Speaking Order :Yes/No rka To

1.The Superintendent of Police, Thiruvallur District.

2.The Special Sub-Inspector of Police, Thiruvallur Town Police Station, Thiruvallur District 602 001.

3.The Public Prosecutor, High Court, Madras.

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https://www.mhc.tn.gov.in/judis Crl.O.P.No.4016 of 2024 N.ANAND VENKATESH,J rka Crl.O.P.No.4016 of 2024 4/5 https://www.mhc.tn.gov.in/judis Crl.O.P.No.4016 of 2024 22.02.2024 5/5 https://www.mhc.tn.gov.in/judis

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