Madras High Court
I.Mani vs The Commissioner Of Police on 6 March, 2015
Author: R.S.Ramanathan
Bench: R.S.Ramanathan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 06.03.2015 CORAM The Hon'ble Mr. Justice R.S.Ramanathan Crl.O.P.No.5219 of 2015 I.Mani ...Petitioner vs. 1.The Commissioner of Police, Greater Chennai, Vepery, Chennai - 600 007. 2.The Inspector of Police, R-9, Valasaravakam Police Station, Chennai. ...Respondents Criminal Original Petition filed under Section 482 of the Criminal Procedure Code praying to direct the second respondent to register a case on the complaint of the petitioner dated 03.07.2014, and file charge sheet within reasonable time. For Petitioner : Mr.J.Mithera Paul Kirubagaran For Respondents : Mr.M.Maharaja Additional Public Prosecutor O R D E R
Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor, representing the respondent-Police. R.S.Ramanathan, J.
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2. Considering the allegations made in the complaint and in view of the dictum laid down by the Hon'ble Apex Court in re Lalita Kumari vs. Govt. of U.P. & others reported in [2013 (4) Crimes 243 (SC)] which has to be followed in letter and spirit viz., that if a cognizable offence is made out, the respondent-Police is duty bound to register a case, this Criminal Original Petition is disposed of, by directing the second respondent to register the case on the basis of the petitioner's complaint, dated 03.07.2014, and investigate the same in accordance with law. 06.03.2015 sd To
1.The Commissioner of Police, Greater Chennai, Vepery, Chennai - 600 007.
2.The Inspector of Police, R-9, Valasaravakam Police Station, Chennai.
3. The Public Prosecutor, High Court, Madras.
Crl.O.P.No.5219 of 2015