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Madras High Court

M/S. Laljee Godhoo & Co vs The Inspector Of Police on 28 October, 2024

Author: G.Jayachandran

Bench: G.Jayachandran

                                                                               Crl.O.P.No.27048 of 2024

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 28.10.2024

                                                           CORAM

                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN

                                                  Crl.O.P.No.27048 of 2024

                     M/s. Laljee Godhoo & Co.
                     Rep. by its Authorised signatory,
                     Mr. Masan Ambathkar,
                     No. 213, Samuel Street,
                     Mumbai - 400 003.                                                ... Petitioner
                                                             Vs.
                     The Inspector of Police,
                     Chrompet Police Station,
                     Sangam Road,
                     Chennai - 600 044                                              ... Respondent

                     Prayer: Criminal Original Petition is filed under Section 528 BNSS,
                     pleased to direct the Respondent to complete the investigation in the
                     above matter, viz., FIR No. 7 of 2021 on the file of the Respondent and to
                     file a final report within a time

                                         For Petitioner    : Mr.G.M.Sankar

                                         For Respondent    : Mr.K.M.D.Muhilan
                                                             Government Advocate (Crl.Side)

                                                          ORDER

This Criminal Original Petition is filed to direct the respondent police to investigate the case and file a final report in Crime No. 7 of 2021.

https://www.mhc.tn.gov.in/judis 1/2 Crl.O.P.No.27048 of 2024 Dr.G.JAYACHANDRAN,J.

rpl

2. The learned Government Advocate (Crl.Side) appearing for the respondent police, on instructions, states that the investigation is almost completed and within two months final report will be filed.

3. Recording the same, this Criminal Original Petition is disposed of with a direction to the respondent police to complete the investigation and file a final report within a period two months.

28.10.2024 Index : Yes/No Neutral Citation : Yes/No rpl To

1.The Inspector of Police, Chrompet Police Station, Sangam Road, Chennai - 600 044

2.The Public Prosecutor, High Court of Madras, Chennai. Crl.O.P.No.27048 of 2024 https://www.mhc.tn.gov.in/judis 2/2