Madras High Court
T.Kathiravan vs The Commissioner Of Police on 17 August, 2015
Author: R.Mala
Bench: R.Mala
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED : 17.08.2015 CORAM THE HONOURABLE MS.JUSTICE R.MALA Crl.O.P.(MD).No.15834 of 2015 T.Kathiravan : Petitioner -Vs- 1.The Commissioner of Police, Madurai City, Madurai. 2.The Inspector of Police, Anna Nagar Police Station, K.K.Nagar, Madurai-625 020. : Respondents PRAYER: Petition is filed under Section 482 of the Code of Criminal Procedure praying to direct the respondents to register the First Information Report (FIR) dated 21.07.2015 as against Amudha Sekarapandiyan and investigate the same. !For Petitioner : Mr.K.Neelamegam For Respondents : Mr.A.P.Balasubramani Government Advocate (Crl. Side) :ORDER
The petitioner has come forward with this petition seeking for a direction, to direct the respondents to register the First Information Report (FIR) dated 21.07.2015 as against Amudha Sekarapandiyan and investigate the same.
2. The learned counsel for the petitioner submitted that the petitioner has given a complaint to the first respondent as early as on 21.07.2015, but, however, the second respondent police had not taken any steps to register a case and hence, the petitioner has come forward with this petition for the above stated relief.
3. At this juncture, the learned Government Advocate(Crl. Side), on instructions, would submit that based on the complaint given by the petitioner in Current Paper No.R3//1032/48995/15, petition enquiry is going on.
4. Considering the rival submission made on both sides, the third respondent is directed to expedite the enquiry and follow the dictum laid down in Lalitha Kumari vs. Govt. of U.P & others [2013 (4) Crimes 243 (SC) and register a case, if any cognizable offence is made out.
5. The Criminal Original Petition is disposed of with the above direction.
To
1.The Commissioner of Police, Madurai City, Madurai.
2.The Inspector of Police, Anna Nagar Police Station, K.K.Nagar, Madurai-625020.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai..