Madras High Court
India Heritage Foundation vs The Inspector Police on 6 May, 2015
Author: S.Vimala
Bench: S.Vimala
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 06.05.2015 CORAM: THE HONOURABLE MRS. JUSTICE S.VIMALA CRL.O.P.No.11519 of 2015 India Heritage Foundation Rep. B y its Authorised Signatory Shri Kodandarama Dasa, M/A, 36 Years S/o.K.Mariyappan Gokulam Complex, Doddakallasandra 8th Mile, Kanakapura Road Bangalore 560 062 BranchOffice No.63, 1st Seaward Road Thiruvanmiyur, Chennai 600 041. .. Petitioner v. The Inspector Police, (Law and Order) J6, Police Station Thiruvanmiyur, Chennai 600 041. .. Respondent Criminal Original Petition filed under Section 482 Cr.P.C. praying to direct the respondent police to file the final report against the Crime No.1348/2015 dated 28.03.2015 on the file of the respondent police. For Petitioner : Mr.Dalit Tiger C.Ponnusamy For Respondent : Mr.P.Govindarajan Additional Public Prosecutor O R D E R
This petition has been filed under Section 482 Criminal Procedure Code, seeking a direction to the respondent police to file the final report in Crime No. 1348 of 2015, in accordance with law. S.VIMALA ,J.
Ga/Rj
2. Heard the learned counsel for the petitioner and also the learned Additional Public Prosecutor.
3. Considering the facts and circumstances of this case, the respondent police is directed to complete the investigation and file the final report in Crime No. 1348 of 2015, as expeditiously as possible, preferably, within a period of eight weeks from the date of receipt of a copy of this order.
4.The Criminal Original Petition is disposed of with the above direction. 06.05.2015 Index :Yes/No Internet:Yes/No Ga/Rj To
1. The Inspector Police, (Law and Order) J6, Police Station Thiruvanmiyur, Chennai 600 041.
2. The Public Prosecutor, High Court, Chennai.
CRL.O.P.No.11519 of 2015