Traffic Dr.K.R.Ramaswamy vs The Commissioner Of Police on 8 November, 2018

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Madras High Court

Traffic Dr.K.R.Ramaswamy vs The Commissioner Of Police on 8 November, 2018

Bench: N. Anand Venkatesh

                                                             1

                                 IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 08.11.2018

                                                        CORAM

                            THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                               Crl.O.P. No.25823 of 2018


                      Traffic Dr.K.R.Ramaswamy                                    Petitioner

                                                       vs.

                      1.The Commissioner of Police,
                        E.V.K.Sampath Salai,
                        Vepery,Chennai.

                      2.The Chairman,
                        Digital Banner Committee,
                        Tamil Nadu,
                        Chennai Corporation,
                        Rippon Buildings, Chennai 600 003.

                      3.Asst.Commissioner of Police,
                       Royapettah Range,
                       Chennai 600 014.

                      4.Inspector of Police,
                       E2 Police Station,
                       Royapettah,
                       Chennai - 14.                                          ..Respondents


                      PRAYER: Criminal Original Petition filed under Section 482 of the Code
                      of Criminal Procedure, to direct the respondent Nos.1 to 2 to consider
                      the complaint representation dated 22.08.2018 sent by the petitioner
                      and for taking appropriate action and prosecute against respondents 03
                      & 04 for offence committed under Section 166A, 110, and 217, 307 of
http://www.judis.nic.in
                                                           2

                      IPC.
                                     For Petitioner    : Mr.K.Arvind

                                     For Respondents : Mr.M.Mohamed Riyaz
                                                       Addl.Public Prosecutor.


                                                        ORDER

This petition has been filed to direct the respondents 1 and 2 to consider the complaint representation dated 22.08.2018, for taking appropriate action and prosecute against respondents 03 & 04.

2.Heard the learned counsel for the petitioners and the learned Additional Public Prosecutor.

3.This petition is not maintainable, in view of the order passed by the Hon'ble Division Bench of this Court in Crl.OP(MD)No.13681 of 2017 and a batch of cases, dated 20.09.2018, liberty is given to the petitioner to workout his remedy as per the direction given by the Hon'ble Division Bench.

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

08.11.2018 http://www.judis.nic.in 3 Index : Yes/No Internet : Yes/No KP To

1.The Commissioner of Police, E.V.K.Sampath Salai, Vepery, Chennai.

2.The Chairman, Digital Banner Committee, Tamil Nadu, Chennai Corporation, Rippon Buildings, Chennai 600 003.

3.Asst.Commissioner of Police, Royapettah Range, Chennai 600 014.

4.Inspector of Police, E2 Police Station, Royapettah, Chennai - 14.

5.The Public Prosecutor, High Court of Madras, Madras.

http://www.judis.nic.in 4 N. ANAND VENKATESH,. J.

KP Crl.O.P. No.25823 of 2018 08.11.2018 http://www.judis.nic.in

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