Madras High Court
T.Charles Victor vs State Of Tamil Nadu Rep. By Its on 23 July, 2019
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23.07.2019
CORAM
THE HON'BLE MR.JUSTICE N.ANAND VENKATESH
Crl.O.P.No.19466 of 2019
T.Charles Victor ...Petitioner
-Vs-
1.State of Tamil Nadu rep. by its
The Inspector of Police,
Senthamangalam Circle P.S.,
Namakkal District – 637 409.
2.The Sub-Inspector of Police,
Kolli Hills Police Station,
Namakkal District – 637 409. ... Respondents
Prayer: Criminal Original petition filed under Section 482 of Code of
Criminal Procedure, to direct the respondent to register a case in
accordance with Cr.PC under Section 147, 294(B), 420, 506(ii) IPC and for
the offences of Land grabbing, Land encroachment, cheating, mob attack,
insult in public place, uttering the petitioner, criminal trespass and criminal
intimidation with arsenic weapons and other relevant sections of Indian
Penal Code and file final report within a time limit prescribed by this Court
in Pet/112/636/SP-GDP/2019 dated 01.03.2019 pending on the file of the 1 st
respondent.
For Petitioner : Mr.M.Palanimuthu
For Respondents : Mr.M.Mohamed Riyaz
Additional Public Prosecutor
ORDER
This petition has been filed to direct the respondent to register a case in accordance with Cr.PC under Section 147, 294(B), 420, 506(ii) IPC and for the offences of Land grabbing, Land encroachment, cheating, mob http://www.judis.nic.in 2 attack, insult in public place, uttering the petitioner, criminal trespass and criminal intimidation with arsenic weapons and other relevant sections of Indian Penal Code and file final report within a time limit prescribed by this Court in Pet/112/636/SP-GDP/2019 dated 01.03.2019 pending on the file of the 1st respondent.
2. Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondent Police.
3. This petition is not maintainable, in view of the order passed by the Hon'ble Division Bench of this Court in Crl.OP(MD)No.13681 of 2018 and a batch of cases, dated 20.09.2018, liberty is given to the petitioner to workout their remedy as per the direction given by the Hon'ble Division Bench.
4. With the above direction, this Criminal Original Petition is petition is disposed of.
23.07.2019
Index : Yes/No
Internet : Yes/No
vs/jas
http://www.judis.nic.in
3
To
1.The Inspector of Police,
Senthamangalam Circle P.S.,
Namakkal District – 637 409.
2.The Sub-Inspector of Police, Kolli Hills Police Station, Namakkal District – 637 409.
3.The Public Prosecutor, High Court, Madras.
http://www.judis.nic.in 4 N.ANAND VENKATESH, J.
vs/jas Crl.O.P.No.19466 of 2019 23.07.2019 http://www.judis.nic.in