Madras High Court
M.Jayabalan vs The Commissioner Of Police on 26 April, 2016
Author: R.Mala
Bench: R.Mala
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 26.04.2016
CORAM :
THE HONOURABLE MS. JUSTICE R.MALA
Crl.O.P.No.9024 of 2016
M.Jayabalan .. Petitioner
Vs.
1.The Commissioner of Police,
O/o. The Commissioner of Police,
Vepery, Chennai.
2.The Inspector of Police,
EDF II Team IX A, Central Crime Branch,
O/o. Commissioner of Police,
Chennai. .. Respondents
Prayer:- Criminal Original Petition is filed under Section 482 Cr.P.C., to direct the 2nd respondent to expedite the investigation in Crime No.259 of 2015 dated 16.07.2015 pending on the file of the second respondent and to file a final report as contemplated by law within the stipulated period that may be fixed by this Court.
For Petitioner : Mr.R.C.Paul Kanagaraj
For Respondents : Mr.C.Emalias
Additional Public Prosecutor
ORDER
The petitioner has come forward with this petition under Section 482 of Code of Criminal Procedure, seeking a direction to the 2nd respondent police to file a final report in Crime No.259 of 2015.
2. The learned counsel for the petitioner would submit that on the basis of the complaint given by the petitioner, a case has been registered in Crime No.259 of 2015 for the offences punishable under Sections 420, 468, 471 of IPC. However, the second respondent has not shown any interest to investigate the matter and lay a final report. Hence, the petitioner has come up with the present petition for the relief as stated above.
3. Heard the learned Additional Public Prosecutor appearing for the respondents.
4. Considering the averments made in the affidavit and also perusing the typed set of papers, the 2nd respondent is directed to complete the investigation in Crime No.259 of 2015 and file a final report, within a period of six months from the date of receipt of copy of this order.
5. The Criminal Original Petition is disposed of with the above direction.
26.04.2016 Index:Yes/No Internet: Yes/No cse To
1.The Commissioner of Police, O/o. The Commissioner of Police, Vepery, Chennai.
2.The Inspector of Police, EDF II Team IX A, Central Crime Branch, O/o. Commissioner of Police, Chennai.
3.The Public Prosecutor High Court, Chennai.
R.MALA,J.
cse Crl.O.P.No.9024 of 2016 26.04.2016