Madras High Court
P.Karl Marx vs The Inspector Of Police on 20 April, 2015
Author: P.N.Prakash
Bench: P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 20.04.2015 CORAM THE HONOURABLE MR.JUSTICE P.N.PRAKASH Crl.OP No.8766 of 2015 P.Karl Marx .. Petitioner Vs 1.The Inspector of Police, Esplanade Police Station, Chennai 600 104. 2.The Commissioner of Police, Vepery, Chennai 600 007. .. Respondents Prayer:- Criminal Original Petition filed under Section 482 Cr.P.C., to direct the second respondent herein to register the complaint dated 20.03.2015 investigate into the same. For Petitioner :Mr.P.Karl Marx Party-in-person For Respondents :Mr.C.Emalias, Additional Public Prosecutor ORDER
Seeking a direction to the second respondent herein to register the complaint dated 20.03.2015 investigate into the same, the petitioner has come up with this petition.
2.Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondents. P.N.PRAKASH,J jbm
3.It is submitted by the learned Additional Public Prosecutor appearing for the respondents that the petition enquiry conducted and closed by the respondent police on the complaint of the petitioner dated 20.03.2015 and across the Bar, a closure report has also been served to the petitioner. The same is recorded.
4.In view of the above statement made by the learned Additional Public Prosecutor, nothing survives in this petition. Accordingly, the Criminal Original Petition is dismissed.
20.04.2015 jbm To
1.The Inspector of Police, Esplanade Police Station, Chennai 600 104.
2.The Commissioner of Police, Vepery, Chennai 600 007.
3.The Public Prosecutor, High Court, Madras.
Crl.OP No.8766 of 2015