M.Ramadass vs The Inspector Of Police on 14 November, 2018

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Madras High Court

M.Ramadass vs The Inspector Of Police on 14 November, 2018

Bench: N.Anand Venkatesh

                                                        1

                                IN THE HIGH COURT OF JUDICATURE AT MADRAS


                                                DATED : 14.11.2018

                                                      CORAM

                          THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                           Crl.O.P.No.26291 of 2018


                M.Ramadass                                                     ... Petitioner

                                                       Vs.

                The Inspector of Police,
                Sathuvacheri Police Station,
                Vellore.
                (Crime No.334 of 2018)                                        ... Respondent


                Prayer: This Criminal Original Petition filed under Section 482 Cr.P.C., to
                direct the respondent to complete the investigation of the case in Crime
                No.334 of 2018 on the file of the respondent and file a final report within
                the time fixed by this Hon'ble Court in accordance with law.


                               For Petitioner                : Mr.J.Pradeep


                               For Respondent                : Mr.M.Mohamed Riyaz
                                                               Additional Public Prosecutor

                                                     ORDER

This Criminal Original Petition has been filed to direct the respondent to complete the investigation of the case in Crime No.334 of 2018 on the file of the respondent and file a final report within the time fixed by this Court.

http://www.judis.nic.in 2

2.Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent.

3.The learned counsel appearing for the petitioner would submit that though respondent has registered a case in the above said crime number on 17.08.2018, no final report is filed till date.

4.The learned Additional Public Prosecutor appearing for the respondent would submit that the respondent police may be permitted to file a final report within a period of two months.

5.In view of the above, the respondent police is directed to either file a final report or closure report, as the case may be, within a period of two months from the date of receipt of a copy of this order under due intimation to the defacto complainant.

6.With the above direction, this Criminal Original Petition is disposed of.

14.11.2018 Speaking Order/Non-speaking Order Index :Yes/No Internet:Yes/No ub http://www.judis.nic.in 3 To

1.The Inspector of Police, Sathuvacheri Police Station, Vellore.

2. The Public Prosecutor, Madras High Court, Chennai.

http://www.judis.nic.in 4 N.ANAND VENKATESH,J.

ub Crl.O.P.No.26291 of 2018 14.11.2018 http://www.judis.nic.in

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