G.Rohini vs The Commissioner Of Police on 14 March, 2016

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Madras High Court

G.Rohini vs The Commissioner Of Police on 14 March, 2016

Bench: P.N.Prakash

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 14.03.2016  

CORAM   
THE HON'BLE MR.JUSTICE P.N.PRAKASH         

Crl.O.P.(MD) No.3708 of 2016 

G.Rohini                ...   Petitioner
-vs-

1.      The Commissioner of Police, 
        Madurai City, Madurai.

2.      State through
        The Inspector of Police,
        Anna Nagar Police Station,
        Madurai.        ... Respondents

Prayer: Criminal Original Petition filed under Section 482 of Cr.P.C.,
praying to direct the 2nd respondent to register the case on the petitioner's
complaint dated 08.02.2016 and to investigate the same and file final report
within a stipulated time.

!For Petitioner : Mr.K.P.Narayanakumar  

For Respondents : Mrs.S.Prabha         
                          Govt. Advocate (Crl.Side)

:O R D E R

This petition has been filed to direct the 2nd respondent to register a case on the petitioner's complaint dated 08.02.2016 and investigate the same and to file a final report.

2. Heard the learned counsel for the petitioner and the learned Government Advocate (Crl.Side), who would submit that on the basis of the complaint given by the petitioner, petition enquiry is pending in CSR No.207 of 2016.

3. In view of the above submission, the 2nd respondent is directed to expedite the enquiry and complete the same within a period of one month from the date of receipt of a copy of this order. During the course of enquiry, if any cognizable offence is made out, the respondent police shall take action in accordance with the law laid down by the Hon'ble Apex Court in Lalitha Kumari vs. Govt. of U.P & others [2013 (4) Crimes 243 (SC).In case of closure of the complaint, a copy of the closure report be furnished to the petitioner within a week of such closure. On receipt of the same, it is open to the petitioner to work out his remedy in the manner known to law.

With the above direction, this Criminal Original Petition is disposed of.

1. The Commissioner of Police, Madurai City, Madurai.

2. The Inspector of Police, Anna Nagar Police Station, Madurai.

3. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai..

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