H.M.I.Jaffar Sadiq vs The State Rep. By on 7 January, 2019

[Cites 1, Cited by 1]

Madras High Court

H.M.I.Jaffar Sadiq vs The State Rep. By on 7 January, 2019

Bench: N.Anand Venkatesh

                                                        1

                                IN THE HIGH COURT OF JUDICATURE AT MADRAS


                                                DATED : 07.01.2019

                                                      CORAM

                          THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                            Crl.O.P.No.299 of 2019


                H.M.I.Jaffar Sadiq                                                 ... Petitioner

                                                       Vs.

                The State rep. by
                The Inspector of Police,
                M-1 Madhavaram Police Station.
                (Crime No.1636 of 2015)                                          ... Respondent


                Prayer: This Criminal Original Petition filed under Section 482 Cr.P.C., to
                direct the respondent police to investigate the case and file the final report
                in the Crime No.1636 of 2015 which is pending on the file of the
                respondent herein in accordance with law.


                               For Petitioner                : Mr.M.Guruprasad


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

                                                     ORDER

This Criminal Original Petition has been filed to direct the respondent police to investigate the case and file the final report in the Crime No.1636 of 2015 which is pending on the file of the respondent herein in accordance with law.

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 04.11.2015, 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 four 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 four 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.

07.01.2019 Speaking Order/Non-speaking Order Index :Yes/No Internet:Yes/No ssr http://www.judis.nic.in 3 To

1.The Inspector of Police, M-1 Madhavaram Police Station.

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

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

ssr Crl.O.P.No.299 of 2019 http://www.judis.nic.in 07.01.2019

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