Madras High Court
Maruthuvar Punithakumar vs The Superintendent Of Police on 11 April, 2018
Author: D.Krishnakumar
Bench: D.Krishnakumar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 11.04.2018 CORAM THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR CRL.O.P.(MD)No.5522 of 2018 Maruthuvar Punithakumar .. Petitioner Vs.
1.The Superintendent of Police, Pudukottai District, Pudukottai.
2.The Inspector of Police, Aranthangi Police Station, Pudukottai District. .. Respondents Petition is filed under Section 482 of the Criminal Procedure Code to direct the respondents to register FIR on the complaint dated 16.12.2017 given by the petitioner.
!For Petitioner : Mr.M.Suresh
For Respondents : Mr.M.Chandrasekaran
Additional Public Prosecutor
:Order
This Criminal Original Petition has been filed seeking direction to the respondents to register FIR on the complaint dated 16.12.2017 given by the petitioner.
2.According to the petitioner, the petitioner has made a complaint on 16.12.2017 before the respondents alleging that the proposed accused has demanded a sum of Rs.5,00,000/- from the petitioner for getting a Government job to the petitioner's sister's son. On believing the words of the proposed accused, the petitioner has paid a sum of Rs.1,55,000/- to him and again on 28.05.2017, the petitioner has transferred a sum of Rs.3,00,000/- to the bank account of the proposed accused viz., Indian Overseas Bank, Subramaniapuram Branch, Aranthangi Taluk, Pudukottai District. But, after receipt of the said amount, the proposed accused neither arranged a Government job nor returned the said amount. Hence, the petitioner has preferred the said complaint. Since no action has been taken on the petitioner's complaint, this Criminal Original Petition has been filed.
3.The learned Additional Public Prosecutor submitted that investigation is pending.
4.In view of the submissions made by both parties, the second respondent is directed to enquire into the complaint made by the petitioner on 16.12.2017 and during the course of enquiry, if any cognizable offence is made out, the second respondent shall proceed further in accordance with law.
5.With the above direction, this Criminal Original Petition is disposed of.
To
1.The Superintendent of Police, Pudukottai District, Pudukottai.
2.The Inspector of Police, Aranthangi Police Station, Pudukottai District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
.