Madras High Court
Angammal vs State Rep.By on 8 October, 2015
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.10.2015
CORAM
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
Crl.O.P.No.23731 of 2015
Angammal ..Petitioner
vs
State rep.by
The Inspector of Police,
Belukurichi Police,
Belukurichi,
Namakkal District. ..Respondent
Prayer: Criminal Original Petition is filed under Section 482 of Cr.P.C.,to direct the respondent police to register a case in the complaint given by the petitioner on 24.07.2015 and to investigate the same.
For Petitioner :Mr.M.Prabakar
For Respondnet :Mr.C.Emalias
Addl.Public Prosecutor
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O R D E R
Criminal Original Petition is filed to direct the respondent police to register a case in the complaint given by the petitioner on 24.07.2015 and to investigate the same.
2.Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent.
3.The learned Additional Public Prosecutor submitted that the petition enquiry was conducted and the same was closed.
4.Recording the submission made by the learned Additional Public Prosecutor, this petition is closed. The respondent police is directed to serve the copy of the closure report to the petitioner, within a period of one week from the date of receipt of a copy of this order. On the receipt of the same, it is open to the petitioner to agitate the same, based on the Closure Report, including private complaint, in the manner known to law.
08.10.2015 To
1.The Inspector of Police, Belukurichi Police, Belukurichi, Namakkal District.
2.The Public Prosecutor, High Court, Madras.
S.VAIDYANATHAN, J.
ari CRL.OP.No.23731 of 2015 08.10.2015