Madras High Court
Mrs.Shameem vs The Superintendent Of Police on 5 April, 2016
Author: R.Mala
Bench: R.Mala
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 05.04.2016 CORAM THE HONOURABLE MS. JUSTICE R.MALA Crl.O.P.No.5159 of 2016 Mrs.Shameem ... Petitioner Vs 1.The Superintendent of Police, Namakkal, Namakkal District. 2.The Inspector of Police, Namakkal Police Station, Namakkal. ... Respondents Criminal Original Petition filed under Section 482 Cr.P.C. seeking a direction to transfer the investigation in Crime No.516/2015 on the file of the 2nd respondent police to some the agency in order to secure the petitioner's missing son as expeditiously as possible within the time frame fixed by this Court. For Petitioner : Mr.K.C.Karl Marx For Respondents : Mr.C.Emalias Additional Public Prosecutor O R D E R
The petitioner has come forward with this petition seeking for a direction to transfer the investigation in Crime No.516/2015 on the file of the 2nd respondent police to some the agency in order to secure the petitioner's missing son as expeditiously as possible within the time frame fixed by this Court.
2. The learned Additional Public Prosecutor, on instructions, would submit that the petitioner's son, who was missing in connection with Crime No.516 of 2015 has been secured.
3. Recording the submission of the learned Additional Public Prosecutor, this Criminal Original Petition is closed.
vsm 05.04.2016
To
1.The Superintendent of Police,
Namakkal,
Namakkal District.
2.The Inspector of Police,
Namakkal Police Station,
Namakkal.
3. The Public Prosecutor,
High Court, Madras.
R.MALA, J
vsm
Crl.O.P.No.5159 of 2016
DATED: 05.04.2016