Kerala High Court
Dr.Preceline George @ Antony Preceline vs State Of Kerala on 4 June, 2010
Author: V.Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Crl.MC.No. 936 of 2010()
1. DR.PRECELINE GEORGE @ ANTONY PRECELINE
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED BY THE
... Respondent
2. THE SUB INSPECTOR OF POLICE
For Petitioner :SRI.SANTHAN V.NAIR
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice V.RAMKUMAR
Dated :04/06/2010
O R D E R
V.RAMKUMAR, J.
-------------------------------------
Crl.M.C. No.936 of 2010
--------------------------------------
Dated this the 4th day of June, 2010
ORDER
Petitioner, who is the de facto complainant in Crime No.1928/2009 of Ernakulam Town North Police Station for offences punishable under Section 406 and 417 and read with 34 IPC, seeks a direction to the Police to complete the investigation and file a final report within a time limit stipulated by this court.
2. The learned Public Prosecutor on instructions submitted that investigation is complete and the police will be filing a charge sheet before the appropriate court within one week from today. The above submission is recorded. If so, the petitioner cannot have any more grievance in the matter. This Criminal M.C is accordingly disposed recording the submission made by the learned Public Prosecutor.
V.RAMKUMAR, JUDGE dmb