Madras High Court
Mr.Jefferson Pon David vs The Inspector Of Police on 23 June, 2014
Author: G.M.Akbar Ali
Bench: G.M.Akbar Ali
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.06.2014
CORAM
THE HONOURABLE MR. JUSTICE G.M.AKBAR ALI
Crl.O.P(MD)No.11113 of 2014
MR.JEFFERSON PON DAVID .. Petitioner
Vs.
1 THE INSPECTOR OF POLICE,
VADASERI POLICE STATION , VADASERI,
KANYAKUMARI DISTRICT.
2 THE SUPERINTENDENT OF POLICE,
KANYAKUMARI DISTRICT,
KANYAKUMARI. .. Respondents
Criminal Original Petition filed under Section 482 Cr.P.C., praying to
direct the first respondent police to register a case on the petitioner's
complaint dated 09.06.2014.
!For Petitioner :Mr.N.Dilip Kumar
For Respondents :Mr.A.P.Balasubramani
Government Advocate (Crl.side)
:ORDER
The petition has been filed under Section 482 Cr.P.C, seeking for a direction to the first respondent police to register a case on the petitioner's complaint dated 09.06.2014.
2. Heard the learned counsel appearing on either side.
3.The learned Government Advocate submitted that petition enquiry is pending.
G.M.AKBAR ALI, J.
smn2
4. As per the judgment of the Hon'ble Supreme Court in Lalita Kumari vs. Govt. of U.P. & others [2013 (4) Crimes 243 (SC)], the respondent concerned may conduct a preliminary enquiry which shall not extend beyond a period of seven days from the date of receipt of a copy of this order. In conducting the preliminary enquiry, they shall put the concerned parties upon notice. At the end thereof, if any cognizable offence is made out, they shall duly register a case. In the event of effecting closure of the case upon conducting a petition enquiry, a copy of the closure report shall be forwarded to the complainant.
5. The Criminal Original Petition is disposed of with the above direction.
To 1 THE INSPECTOR OF POLICE, VADASERI POLICE STATION , VADASERI, KANYAKUMARI DISTRICT.
2 THE SUPERINTENDENT OF POLICE, KANYAKUMARI DISTRICT, KANYAKUMARI.
3 THE ADDITIONAL PUBLIC PROSECUTOR, MADURAI BENCH OF MADRAS HIGH COURT, MADURAI.