Madras High Court
M.Rajaraman vs The Inspector Of Police on 10 June, 2024
Author: G.Jayachandran
Bench: G.Jayachandran
Crl.O.P.No.13384 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.06.2024
CORAM
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
Crl.O.P.No.13384 of 2024
M.Rajaraman ... Petitioner
Vs.
1.The Inspector of Police,
Kammapuram Police Station,
Kammapuram,
Cuddalore District.
2.The District Superintendent of Police,
Cuddalore District,
Cuddalore. ...
Respondents
Prayer: Criminal Original Petition is filed under Section 482 of Criminal
Procedure Code, pleased to direct the first respondent to complete the
investigation and file final report in the case registered as Crime No.312
of 2022 on the file of the first respondent within a period to be stipulated.
For Petitioner : Mr.C.Munusamy
For Respondents : Mr.S.Udayakumar
Government Advocate (Crl.Side)
ORDER
This Criminal Original Petition is filed to direct the respondent police to file final report in Crime No.312 of 2022. https://www.mhc.tn.gov.in/judis 1/2 Crl.O.P.No.13384 of 2024 Dr.G.JAYACHANDRAN,J.
rpl
2. The learned Government Advocate (Crl.Side) appearing for the State submits that investigation is almost completed and final report will be filed within a period of two months.
3. Recording the same, this Criminal Original Petition is disposed of with a direction to the respondent police to complete the investigation and file a final report within a period two months.
10.06.2024 Index : Yes/No Neutral Citation : Yes/No rpl To
1.The Inspector of Police, Kammapuram Police Station, Kammapuram, Cuddalore District.
2.The District Superintendent of Police, Cuddalore District, Cuddalore.
3.The Public Prosecutor, High Court of Madras, Chennai-600 104. Crl.O.P.No.13384 of 2024 https://www.mhc.tn.gov.in/judis 2/2