Madras High Court
U.Dhanasekar vs The Inspector Of Police on 2 November, 2016
Author: K.Kalyanasundaram
Bench: K.Kalyanasundaram
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 02.11.2016
CORAM
THE HON'BLE MR.JUSTICE K.KALYANASUNDARAM
Crl.O.P.(MD) No.20769 of 2016
U.Dhanasekar ... Petitioner
-vs-
1. The Inspector of Police,
Othakadai Police Station,
(Traffic Wing),
Madurai District.
2. The Superintendent of Police,
Tirunelveli District. ... Respondents
Prayer: Criminal Original Petition filed under Section 482 of Cr.P.C.,
praying to direct the 1st respondent to register a case on the complaint of
the petitioner dated 07.09.2016 and further direct to investigate the matter
in accordance with law.
!For Petitioner : Mr.R.Santhanam
For Respondents : Mr.P.Kannithevan
Government Advocate (Crl.Side)
:ORDER
This petition has been filed to direct the 1st respondent to register the petitioner's complaint dated 07.09.2016.
2.Heard the learned counsel for the petitioner and the learned Government Advocate (Crl. Side) for the respondents.
3. The learned Government Advocate (Crl. Side), on instructions, would submit that after completion of investigation, a case has been registered under Sections 279 and 337 of IPC., in Crime No.592 of 2016.
4. Recording the submission made by the learned Government Advocate (Crl.Side), this Criminal Original Petition is dismissed.
To:
1. The Superintendent of Police, Tirunelveli District.
2. The Inspector of Police, Othakadai Police Station, (Traffic Wing), Madurai District.
3. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai. .