Madras High Court
Munivelu vs The State Rep By on 7 October, 2016
Author: P.Kalaiyarasan
Bench: P.Kalaiyarasan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 07.10.2016 CORAM THE HONOURABLE Mr.JUSTICE P.KALAIYARASAN Crl.O.P.No.22913 of 2016 Munivelu .. Petitioner Vs. The State rep by 1.The Inspector of Police, D-1 Thiruthani Police Station, Thiruvallur District. 2.The Superintendent of Police, Thiruvallur District, Thiruvallur. .. Respondents Criminal Original Petition filed under Section 482 Cr.P.C., to direct the respondents above case in Crime No.394/2016 to investigate and to alter under section from 174 Cr.P.C. into 302 of IPC against Mrs.Pangajam, Mrs.Pichammal, M/o.Pangajam, Mr.Ganesan, F/o.Pangajam, Mr.Raveendranath, Mr.Babu (Sholingar), Mr.Babu (Mel Thiruthani). For Petitioner : Mr.R.Balakrishnan For Respondents : Mr.C.Emalias, APP O R D E R
This Criminal Original Petition has been filed under Section 482 of Code of Criminal Procedure, 1973 praying to direct the respondents to investigate Crime No.394 of 2016 and to alter under section from 174 Cr.P.C. into 302 of IPC against Pangajam, Pichammal, M/o.Pangajam, Ganesan, F/o.Pangajam, Raveendranath, Babu (Sholingar) and Babu (Mel Thiruthani). P.KALAIYARASAN, J.
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2. Heard both sides.
3. It is averred in the petition that the 1st respondent-Police, who registered the case in Cr.No.394/2016 under Section 174 Cr.P.C. has not even altered the Section into 302 IPC and therefore, the petitioner seeks direction of this Court.
4. Learned Additional Public Prosecutor submits that after investigation, final report has been laid in this case to the effect that the death of the deceased is a natural one and therefore, further action is dropped.
5. In view of the representation made by the learned Additional Public Prosecutor, the petitioner is at liberty to file protest application and proceed as per law. With the above observation, this Criminal Original Petition is disposed of.
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1.The Inspector of Police, D-1 Thiruthani Police Station, Thiruvallur District.
2.The Superintendent of Police, Thiruvallur District, Thiruvallur.
3.The Public Prosecutor,
High Court, Madras. Crl.O.P.No.22913 of 2016