Madras High Court
Sundar vs The Inspector Of Police on 16 August, 2016
Author: P.N.Prakash
Bench: P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 16.08.2016 CORAM THE HON'BLE MR.JUSTICE P.N.PRAKASH Crl.O.P.No.16587 of 2016 Sundar ... Petitioner Vs. The Inspector of Police, District Crime Branch, Nagapattinam District. ... Respondent Prayer : Criminal Original Petition filed under Section 482 of Cr.P.C praying to direct the 2nd respondent to investigate and file a final report in Crime No.12/2013 within the time frame fixed by this Court. For Petitioner : Mr.K.C.Karl Marx For Respondent : Mr.C.Emalias Additional Public Prosecutor ORDER
This Criminal Original Petition has been filed seeking for a direction to the second respondent to investigate and to file a final report in Crime No.12 of 2013 within the time frame fixed by this Court.
2. Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent. P.N.PRAKASH, J ds
3. When the matter was taken up for hearing, the learned Additional Public Prosecutor submitted that investigation in Crime No.12 of 2013 was completed and final report was filed on 17.10.2015 before the Judicial Magistrate No.I, Nagapattinam and the same has not yet taken on file by the Judicial Magistrate.
4. Recording the same, the learned Judicial Magistrate No.I, Nagapattinam is directed to pass appropriate orders on the final report filed by the Police in connection with Crime No.12 of 2013, within two weeks from the date of receipt of a copy of this order. With the above direction, this Criminal Original Petition is closed.
16.08.2016 ds To:
1.The Judicial Magistrate Court No.I Nagapattinam.
2.The The Inspector of Police, District Crime Branch, Nagapattinam District.
3.The Public Prosecutor,
High Court, Madras. Crl.O.P.No.16587 of 2016