Madras High Court
Rihana vs State Rep. By on 10 July, 2018
Author: P.N.Prakash
Bench: P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 10.07.2018 CORAM THE HONOURABLE Mr.JUSTICE P.N.PRAKASH Crl.O.P.No.17002 of 2018 1.Rihana 2.Imran .. Petitioners Vs State rep. by The Inspector of Police, Sathankadu Police Station, Chennai District. Crime No.350/2018 .. Respondent Criminal Original Petition filed under Section 482 Cr.P.C., praying to direct the respondent Police not to harass the petitioners regarding the FIR in Crime No.350 of 2018 pending on the file of the Inspector of Police, Sathankadu Police Station, Chennai District. For Petitioners : Mr.S.Silambu Selvan For Respondent : Ms.P.Kritika Kamal, GA [Crl. Side] O R D E R
This Criminal Original Petition has been filed to direct the respondent not to harass the petitioners under the guise of enquiry.
2.Heard the learned counsel appearing for the petitioners and the learned Government Advocate [Crl. Side] appearing for the respondent.
3.Today, Mr.S.Ravi, Sub Inspector of Police, Madhavaram Police Station is present before this Court. On instructions, the learned Government Advocate [Crl. Side] submitted that there is no complaint or petition pending against these petitioners before the respondent Police. But, however, on the complaint given by one Selvam that his minor daughter Akshaya has been kidnapped, a case in Crime No.350 of 2018 has been registered on 21.06.2018 under Section 366[A] IPC against one Irfan, who is none other than the son of the first petitioner Rihana and brother of the 2nd petitioner Imran. The Police have not been able to secure the girl, till date.
4.Learned Government Advocate submitted that Irfan is also accused in Crime Nos.214 and 215 of 2018 and is in abscondence.
5.In such view of the matter, the petitioners are directed to cooperate with the police for enquiry and at the time of conducting enquiry, they shall not be harassed. During the course of enquiry, if any cognizable offence is made out, the respondent Police is free to register an FIR and this order shall not be a shield for the petitioners against arrest. With the above direction, this petition is closed.
10.07.2018 gya To
1.The Inspector of Police, K-4 Pondy Bazaar Police Station, T.Nagar,Chennai.
2.The Public Prosecutor, High Court, Madras.
P.N.PRAKASH, J.
gya Crl.O.P.No.17002 of 2018 10.07.2018