Madras High Court
S.Ramalingam vs The Superintendent Of Police on 1 June, 2015
Author: P.N.Prakash
Bench: P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 01.06.2015 CORAM THE HONOURABLE MR.JUSTICE P.N.PRAKASH Crl.OP No.9416 of 2015 S.Ramalingam ..Petitioner Vs 1.The Superintendent of Police Coimbatore District. 2.The Inspector of Police Periyanayakkanpalayam Police Station Coimbatore District. .. Respondents Prayer:- Criminal Original Petition filed under Section 482 Cr.P.C., to direct the second respondent to register the complaint of the petitioner dated 06.04.2015 against the above said culprits. For Petitioner : Mr.R.M.Makesh Kumaravel For Respondents : Mr.C.Emalias, Addl.Public Prosecutor O R D E R
This petition has been filed to direct the second respondent to register the complaint of the petitioner dated 06.04.2015.
2. Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the State. P.N.PRAKASH, J.
gms
3.Learned Additional Public Prosecutor submits that on the basis of the complaint dated 06.04.2015, a regular case in Cr.No.162 of 2015 for offences under Sections 147, 148, 452, 506(ii), 420 and 406 IPC has been registered. In view of the above, this petition is closed. 01.06.2015 gms To
1.The Superintendent of Police Coimbatore District.
2.The Inspector of Police Periyanayakkanpalayam Police Station Coimbatore District.
3.The Public Prosecutor, High Court, Madras.
Crl.OP No.9416 of 2015