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[Cites 2, Cited by 0]

Madras High Court

E.Ezhilarasan vs The Superintendent Of Police on 22 July, 2019

Author: N. Anand Venkatesh

Bench: N. Anand Venkatesh

                                                              1

                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 22.07.2019

                                                            CORAM

                                     THE HONOURABLE Mr.JUSTICE N. ANAND VENKATESH

                                                 Crl.O.P.No.16518 of 2019

                     E.Ezhilarasan                                                 ... Petitioner

                                                              Vs.
                     1.The Superintendent of Police,
                       O/o.The Superintendent of Police,
                       Sathuvachari, Vellore.

                     2.The District Superintendent of Police,
                       O/o The Deputy Superintendent of Police,
                       Katpadi, Vellore District.

                     3.The Sub Inspector of Police,
                       Law and Order,
                       Katpadi Police Station,
                       Katpadi, Vellore District.                                    ... Respondents

                     Prayer: Criminal Original Petition is filed under Section 482 of Criminal
                     Procedure Code, to direct the third respondent to register a case on the basis of
                     private complaint dated 28.08.2018 which was forwarded U/s.156(3) of Cr.P.C.
                     to the third respondent by an order dated 11.09.2018 made in CMP No.2546 of
                     2018 on the file of the Judicial Magistrate at Katpadi, Vellore District.


                                          For Petitioner      : Mr.G.Jayachandran
                                          For Respondents     : Mr.M.Mohamed Riyaz,
                                                                Additional Public Prosecutor




http://www.judis.nic.in
                                                                2

                                                                               N. ANAND VENKATESH,J

                                                                                              jas/vs
                                                        ORDER

Pursuant to the orders passed by this Court, the Deputy Superintendent of Police, Katpadi and the Inspector of Police (Law and Order) Katpadi Police Station were present before this Court. They tendered unconditional apology and assured this Court, that this mistake will not be repeated in future.

2.The learned Additional Public Prosecutor on instructions submitted that an FIR has been registered by the respondent police in Crime No.406 of 2019 on 11.07.2019. Recording the submissions of the learned Additional Public Prosecutor, this Criminal Original Petition is closed.

22.07.2019 Index :Yes/No Internet:Yes/No jas/vs To

1.The Superintendent of Police, Sathuvachari, Vellore.

2.The District Superintendent of Police, Katpadi, Vellore District.

3.The Sub Inspector of Police, Law and Order, katpadi Police Station, Katpadi, Vellore District.

4.The Public Prosecutor, High Court, Madras.

Crl.O.P.No.16518 of 2019

http://www.judis.nic.in