K.Subramani vs The Inspector Of Police (Crime) on 20 March, 2019

[Cites 6, Cited by 0]

Madras High Court

K.Subramani vs The Inspector Of Police (Crime) on 20 March, 2019

Bench: G.K.Ilanthiraiyan

                                                             1

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED 20.03.2019

                                                          CORAM

                                    THE HONOURABLE Mr.JUSTICE G.K.ILANTHIRAIYAN

                                                 Crl.O.P.No. 7332 of 2019

                      K.Subramani                                                        ... Petitioner
                                                             Vs

                      The Inspector of Police (Crime)
                      G-3, Kilpauk Police Station,
                      Chennai – 600 010.                                               ... Respondent

                      Prayer:Criminal Original Petition filed under Section 482 Cr.P.C. to direct the
                      respondent herein to submit the final report with reference to FIR
                      No.1295/2017 under Section 379 of IPC, dated 18.09.2017.


                                    For Petitioner      : Mr.E.Sivanandan

                                    For Respondent      : Mr.C.Raghavan
                                                          Government Advocate (Criminal Side)

                                                           ORDER

This Criminal Original Petition has been filed seeking a direction to the respondent herein to submit the final report with reference to FIR No.1295/2017 under Section 379 of IPC, dated 18.09.2017.

2. Heard the learned counsel for the petitioner and the learned Government Advocate (Criminal Side) for the respondent.

http://www.judis.nic.in 2

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, if not already filed.

4. Considering the facts and circumstance of the case, this Court directs the respondent police to complete the investigation in FIR No.1295 of 2017 pending on his file and file a final report within a period of three months from the date of the receipt of a copy of this Order.

5. This Criminal Original Petition is disposed of accordingly.

20.03.2019 Internet:Yes Index:Yes/No Speaking/Non speaking order ssr http://www.judis.nic.in 3 To

1. The Inspector of Police (Crime) G-3, Kilpauk Police Station, Chennai – 600 010.

2.The Public Prosecutor, High Court, Madras.

http://www.judis.nic.in 4 G.K.ILANTHIRAIYAN. J, ssr Crl.O.P.No. 7332 of 2019 20.03.2019 http://www.judis.nic.in

Unlock Advanced Research with PRISMAI

Madras High Court