Madras High Court
R.Sundararajan vs The Commissioner Of Police on 15 February, 2022
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.O.P.(MD)No.9662 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 15.02.2022
CORAM
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P(MD)No.9662 of 2020
and
Crl.M.P(MD)No.4511 of 2020
R.Sundararajan ... Petitioner/
Defacto Complainant
Vs.
1. The Commissioner of Police,
Office of the Commissioner of Police,
Madurai City.
2. The Deputy Commissioner of Police,
Office of the Commissioner of Police, (Traffic)
Madurai City.
3. The Inspector of Police,
TIW-I Police Station,
Madurai City,
(Crime No.17 of 2020) ...Respondent/
Complainant
Prayer: Criminal Original Petition is filed under Section 482 Cr.P.C., to direct
the third respondent to alter the offences under sections 279, 337 and 308 IPC
instead of sections 279 and 337 IPC in Crime No.17 of 2020 on the file of the
third respondent police.
For Petitioner : Mr.M.Seeni Sulthan
For Respondents : Mr.R.M.Anbunithi
Additional Public Prosecutor (Criminal Side)
https://www.mhc.tn.gov.in/judis
1/4
Crl.O.P.(MD)No.9662 of 2020
ORDER
This Criminal Original Petition has been filed seeking a direction to direct the third respondent to alter the offences under Sections 279, 337 and 308 IPC instead of Sections 279 and 337 IPC in Crime No.17 of 2020 on the file of the third respondent police.
2. The petitioner made a request to the third respondent to alter the offences under Sections 279, 337 and 338 IPC in Crime No.79 of 2020.
3. The learned Additional Public Prosecutor (Criminal Side), on instructions, submitted that the third respondent completed the investigation and filed the final report before the concern Court for the offences under Sections 279, 337 and 338 IPC as against the accused persons. For any grievance, the petitioner can approach the concerned Court.
4. In view of the above, this Criminal Original Petition is disposed of with the liberty to the petitioner to approach the concerned Court for any grievance in the manner known to law. Consequently, connected miscellaneous petition is closed.
15.02.2022
Index : Yes / No
https://www.mhc.tn.gov.in/judis 2/4 Crl.O.P.(MD)No.9662 of 2020 Internet : Yes/ No mga Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To
1. The Commissioner of Police, Office of the Commissioner of Police, Madurai City.
2. The Deputy Commissioner of Police, Office of the Commissioner of Police, (Traffic), Madurai City.
3. The Inspector of Police, TIW-I Police Station, Madurai City, in Crime No.17 of 2020
4. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis 3/4 Crl.O.P.(MD)No.9662 of 2020 G.K.ILANTHIRAIYAN, J.
mga Crl.O.P(MD)No.9662 of 2020 and Crl.M.P(MD)No.4511 of 2020 15.02.2022 https://www.mhc.tn.gov.in/judis 4/4