Madras High Court
E.Angammal vs The State Represented By on 26 June, 2015
Author: P.N.Prakash
Bench: P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 26.06.2015 CORAM THE HONOURABLE MR.JUSTICE P.N.PRAKASH CRL.OP.No.15656 of 2015 E.Angammal .. Petitioner Vs The State represented by The Inspector of Police Thalaivasal Police Station Salem District .. Respondent Criminal Original Petition filed under Section 482 Cr.P.C., praying to issue direction to the respondent police to register FIR in C.S.R.No.162 of 2015 dated 05.05.2015. For Petitioner : Mr.V.Arun For Respondent : Mr.C.Emalias, Addl. Public Prosecutor O R D E R
This Criminal Original Petition has been filed praying for a direction to the respondent to register FIR on the complaint of the petitioner dated 05.05.2015 and investigate the same in accordance with law.
2. Heard Mr.V.Arun, learned counsel for the petitioner and Mr.C.Emalias, learned Additional Public Prosecutor appearing for the respondent. P.N.PRAKASH, J., gpa
3. The learned Additional Public Prosecutor submitted that based on the complaint lodged by the petitioner, the petition enquiry is pending before the respondent in C.S.R.No.162 of 2015.
4. Recording the submission of the learned Additional Public Prosecutor, the respondent 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.
5. With the above direction, this Criminal Original Petition is closed. 26.06.2015 gpa To
1. The Inspector of Police Thalaivasal Police Station Salem District
2. The Public Prosecutor, High Court, Madras
CRL.OP.No.15656 of 2015