Indian Kanoon - Search engine for Indian Law

Madras High Court

Rajesh. W vs The Superintendent Of Police on 17 August, 2015

Author: P.N.Prakash

Bench: P.N.Prakash

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 17.08.2015
CORAM
THE HONOURABLE MR.JUSTICE P.N.PRAKASH
CRL.OP.No.16201 of 2015

Rajesh. W	 ..    Petitioner
Vs
1.The Superintendent of Police,
   Kancheepuram District.

2.The Inspector of Police,
   Sriperumbudur Police Station,
   Sriperumbudur,
   Kancheepuram District.
   Cr.No.1035 of 2013	       	    	       ..     Respondents

	Criminal Original Petition filed under Section 482 Cr.P.C., praying to issue a direction to the respondent police to expedite the investigation in Cr.No.1035/2013 on the file of the 2nd respondent police and file the final report within a stipulated time period.

              For Petitioner       :   Mr.K.R.Ramesh Kumar

              For Respondents  :   Mr.C.Emalias, Addl. Public Prosecutor		 



  O R D E R

This Criminal Original Petition has been filed praying for a direction to the respondent police to expedite the investigation in Cr.No.1035/2013 on the file of the 2nd respondent police and file the final report within a stipulated time period.

2. The respondent police have filed status report, wherein Paragraph Nos.8 to 10, it is stated as follows:

8. It is submitted that now the investigation is in a crucial stage. Still the second respondent police have to do the following:

- Several witnesses have to be enquired in order to unearth the real facts of the case.

- Relevant vital documents are also to be collected from various levels including from the petitioner and also from the accused concerned.

- The documents have to be sent to Forensic Science Lab, Chennai for comparison and also for expert opinion in order to come to the conclusion.

- The signature and thumb impression of the accused is also required for the comparison and also to get the expert report of the Forensic Science Lab in order to unearth the truth.

Hence, I seek six months time to complete the investigation and to file a final report before the competent Court of law.

9. It is submitted that now, the petitioner moved this Hon'ble Court and filed a direction petition praying to direct the respondent police to file a final report within a stipulated time period with regard to Crime No.1035/2013 on the file of the second respondent police.

10. It is submitted that so far, the second respondent police had conducted the investigation in a fair, free and impartial manner and also in accordance with law. The second respondent police registered the case, investigated the same and now it is in a crucial stage for the reasons stated above.

3. In view of the undertaking given by the Investigating Officer that the investigation is being completed within six months, this Criminal Original Petition is disposed of with the direction to the respondent police to expeditiously conduct the investigation in Crime No.1035 of 2015 and file the final report before the concerned Court as per the undertaking given.

17.08.2015 vsm P.N.PRAKASH, J.

vsm To

1.The Superintendent of Police, Kancheepuram District.

2.The Inspector of Police, Sriperumbudur Police Station, Sriperumbudur, Kancheepuram District.

3.The Public Prosecutor, High Court, Madras.

17.08.2015