Madras High Court
B.M.D.Sundar Sah vs The State: Rep. By The Inspector Of ... on 17 November, 2015
Author: R.Subbiah
Bench: R.Subbiah
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 17.11.2015 CORAM THE HONOURABLE MR. JUSTICE R.SUBBIAH Crl.O.P.No.25154 of 2015 B.M.D.Sundar Sah ... Petitioner Vs The State: rep. by The Inspector of Police, B-2, Vishnukanchi Police Station, Kancheepuram Cr.No.631/2014 ... Respondent Criminal Original Petition filed under Section 482 Cr.P.C. to direct the respondent to complete the investigation and file a final report in Crime No.631 of 2014 on the file of the respondent within a time frame fixed by this Court. For Petitioner : Mr.S.Prabhu For respondent : Mr.C.Emalias Addl.Public Prosecutor O R D E R
This petition has been filed to direct the respondent to complete the investigation and file a final report in Crime No.631 of 2014 on the file of the respondent within a time frame fixed by this Court.
2. The petitioner herein has lodged a complaint as against one S.V.Sankar for the alleged offence of cheating under section 420 IPC. Though a complaint was lodged on 21.08.2014, till date, the investigation has not been completed and charge sheet has not been filed.
3. Learned Additional Public Prosecutor submitted that the accused filed anticipatory bail and in the said anticipatory bail petition, the case was referred to Mediation and Conciliation Centre and the matter was pending before the Mediation and Conciliation Centre for some time and that is why the respondent police is not in a position to investigate the case and file the final report and if sufficient time is granted, the respondent police would file the final report.
4. Considering the submission made by the learned Additional public Prosecutor, this Court directs the respondent police, to complete the investigation and file a final report in Crime No.631 of 2014 as early as possible, preferably within a period of six months from the date of receipt of a copy of this order. Accordingly, the criminal original petition is disposed of.
17.11.2015 vsi To
1.The Inspector of Police, B-2, Vishnukanchi Police Station, Kancheepuram.
2. The Public Prosecutor, High Court, Chennai.
R.SUBBIAH.,J.
Vsi Crl.O.P.No.25154 of 2015 17.11.2015