P.Amudha vs The Inspector Of Police on 2 June, 2017

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Madras High Court

P.Amudha vs The Inspector Of Police on 2 June, 2017

Bench: R.Mahadevan

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 02.06.2017
CORAM
THE HONOURABLE MR. JUSTICE R.MAHADEVAN
Crl.O.P.No.7642 of 2017

P.Amudha						         ...   Petitioner 

Vs   


1.The Inspector of Police,
   R3, Ashok Nagar Police Station,
   Chennai  600 083.

2.The Sub Inspector of Police,
   R3 Ashok Nagar Police station,
   Chennai  600 083. 		   	   		...   Respondents


  		Criminal Original Petition filed under Section 482 Cr.P.C. to direct the respondents i.e., the Inspector of Police, R3 Ashok Nagar Police station and the Sub Inspector of Police, R3 Ashok Nagar Police Station, Chennai  600 083 to investigate the FIR in Crime         No.889 of 2014 registered by the Sub Inspector of Police R3 Ashok Nagar Police Station, Chennai -600 083, the 2nd respondent herein and file the final report as required under Section 170(1) of the Code of Criminal Procedure.
		For Petitioner      : 	Mr.K.Balakrishnan

		For Respondents	:	Mr.C.Emalias, APP

ORDER

This Criminal Original Petition has been filed seeking a direction to the respondents to investigate the FIR in Crime No.889 of 2014 registered by the second respondent and file the final report as required under Section 170(1) Cr.P.C.

2. The case of the petitioner is that she has lodged a complaint with the second respondent about snatching of her gold chains weighing 9= sovereigns. The said complaint was registered by the second respondent as FIR in Crime No.889 of 2014 for the offence under Section 379 IPC. Though the petitioner's complaint was registered on 14.07.2014, till date, final report was not filed. Hence, this petition.

3. Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor, who took notice for the respondents.

4. Considering the facts and circumstances of the case, this Court directs the second respondent to investigate the case in Crime No.889 of 2014 pending on his file and file a final report, if not filed earlier, as expeditiously as possible, preferably, within a period of eight weeks from the date of receipt of a copy of this order.

5. Accordingly, the Criminal Original Petition is disposed of.

02.06.2017 Index:Yes/No rk To

1.The Inspector of Police, R3, Ashok Nagar Police Station, Chennai 600 083.

2.The Sub Inspector of Police, R3 Ashok Nagar Police station, Chennai 600 083.

3.The Public Prosecutor, High Court, Madras.

R.MAHADEVAN, J.

rk Crl.O.P.No.7642 of 2017 DATED: 02.06.2017 http://www.judis.nic.in

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