A.Saburama vs The Commissioner Of Police on 30 November, 2017

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Madras High Court

A.Saburama vs The Commissioner Of Police on 30 November, 2017

Bench: M.S.Ramesh

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED: 30.11.2017

CORAM:

THE HONOURABLE MR. JUSTICE M.S.RAMESH

Crl.O.P.No.26250 of 2017

A.Saburama		 					     .. Petitioner

         Vs.


1. The Commissioner of Police,
    Chennai City, Veppery,
    Chennai.

2. The Central Crime Branch, (CCB)
    Team 23A, Veppery,
    Chennai.

3. The Inspector of Police,
    S-1, St Thomas Mount Police Station,
    Alandur,
    Chennai  600 016.
    (Crime No.55/2015)					 
							              .. Respondents
     									
Prayer:Criminal Original Petition filed under Section 482 Cr.P.C. to direct the respondents to file the final report in case originally investigated as Crime No.55 of 2015 by the 3rd respondent which now stands transferred to the 2nd respondent.

		For Petitioner      : 	M/S.A.Mohamed Ismail
						
		For Respondent	:	Mr.C.Iyyappa Raj
						Additional Public Prosecutor.


ORDER

This Criminal Original Petition has been filed seeking a direction to the third respondent to complete the investigation and to file the final report in Crime No.55 of 2015 dated 17.01.2015 pending on the file of the third respondent police.

2.By consent of both sides, this Criminal Original Petition is taken up for disposal.

3.Whenever any information in relation to commission of cognizable or non cognizable offence is received, the police officer shall adhere to the procedure contemplated under Sections 154 & 155 of the Criminal Procedure Code and after conducting necessary enquiry/investigation, file final report under Section 173 of Cr.P.C. Such investigation under Chapter XII of the Criminal Procedure Code shall be completed without any unnecessary delay. The delay in filing a final report in the present case is inordinate and unjustified. Hence, it would be appropriate to direct the Investigating Officer to file a final report within a stipulated time, if not already filed.

4.Considering the facts and circumstance of the case, this Court directs the respondent police to complete the investigation in Crime No. 55 of 2015 pending on his file and file a final report, with in a period of four weeks from the date of receipt of a copy of this order. This Criminal Original Petition is disposed of accordingly.

30.11.2017 Index:Yes vum/ak To

1. The Commissioner of Police, Chennai City, Veppery, Chennai.

2. The Central Crime Branch, (CCB) Team 23A, Veppery, Chennai.

3. The Inspector of Police, S-1, St Thomas Mount Police Station, Alandur, Chennai 600 016.

4.The Public Prosecutor, High Court, Madras.

								   M.S.RAMESH.J,									          vum/ak
 













						Crl.O.P.No.26250 of 2017
 















										    
 									
									30.11.2017

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