Madras High Court
P.R. Meenakshi Sundaram vs The Inspector Of Police (Crime) on 10 November, 2017
Author: M.S.Ramesh
Bench: M.S.Ramesh
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 10.11.2017 CORAM THE HONOURABLE MR. JUSTICE M.S.RAMESH Crl.O.P.No.23903 of 2017 P.R. Meenakshi Sundaram ... Petitioner Vs The Inspector of Police (Crime) S-8,Adambakkam Police Station, Adambakkam, Chennai. (Crime No.18 of 2013) ... Respondent Prayer:Criminal Original Petition filed under Section 482 Cr.P.C. directing the respondent police to file final report in respect of Crime No. 18 of 2013. For Petitioner : Mr.P.K.Narayanan For Respondent : Mr.C.Iyyapparaj Additional Public Prosecutor ORDER
This Criminal Original Petition has been filed seeking a direction to the respondent police to file final report in respect of Crime No. 18 of 2013.
2.Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing on behalf of the respondent.
3.Whenever any information in relation to commission of cognizable or non cognizable offence is received, the police officer shall adhere to the procedure contemplated under Sections 154 & 155 of the Criminal Procedure Code and after conducting necessary enquiry/investigation, file final report under Section 173 of Cr.P.C. Such investigation under Chapter XII of the Criminal Procedure Code shall be completed without any unnecessary delay. The delay in filing a final report in the present case is inordinate and unjustified. Hence, it would be appropriate to direct the Investigating Officer to file a final report within a stipulated time.
4.Considering the facts and circumstance of the case, this Court directs the respondent police to complete the investigation in Crime No. 18 of 2013 pending on his file and file a final report within a period of four weeks from the date of receipt of a copy of this order. This Criminal Original Petition is disposed of accordingly.
10.11.2017 Index:Yes/No Internet: Yes/No aav To
1.The Inspector of Police (Crime) S-8,Adambakkam Police Station, Adambakkam, Chennai.
2.The Public Prosecutor, High Court, Madras.
M.S.RAMESH.J, aav Crl.O.P.No.23903 of 2017 10.11.2017