R.Ravindrakumar vs The State Represented By on 8 October, 2020

[Cites 2, Cited by 0]

Madras High Court

R.Ravindrakumar vs The State Represented By on 8 October, 2020

Bench: A.D.Jagadish Chandira

                                                                         Crl.O.P No.15922 of 2020

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 08.10.2020

                                                        CORAM

                          THE HONOURABLE MR. JUSTICE A.D.JAGADISH CHANDIRA

                                              Crl.O.P.No.15922 of 2020

                      R.Ravindrakumar,aged 32 years
                      S/o.Ramalingam                                            .. Petitioner

                                                       Vs.

                      The State represented by
                      The Inspector of Police,
                      (Crime)
                      T-7, Avadi Tank Factory Police Station
                      Avadi, Tiruvallur District.                       ..Respondent

                      Prayer: Criminal Original Petition filed under Section 438 of Criminal
                      Procedure Code, praying to enlarge the petitioner on Anticipatory bail in
                      the event of his arrest in Crime No.not known of 2020 pending on the
                      file of the respondent police.


                                          For Petitioner       : Mr. S.Sathish Kumar
                                          For Respondent       : Mr.M.Mohamed Riyaz
                                                                Additional Public Prosecutor




http://www.judis.nic.in
                      1/4
                                                                           Crl.O.P No.15922 of 2020

                                                      ORDER

(The case has been heard through video conference) The Additional Public Prosecutor would submit that the petition enquiry against the petitioner is pending in CSR.No.380 of 2020 on the complaint of one Nalini.

2. The respondent police has to issue notice under Section 41A of Cr.P.C to the petitioner. The petitioner is directed to appear before the respondent police and the Investigating Officer has to conduct the enquiry by strictly following the procedures therein. The Investigating Officer is to either register a First Information Report or close the complaint by 05.11.2020. If the Investigating Officer has grounds to arrest the petitioner, then he has to state the reasons in writing and communicate the same to the petitioner and in that case, the petitioner is at liberty to file necessary application before this Court seeking anticipatory bail.

3. With this observation, this Criminal Original Petition is closed 08.10.2020 Index: Yes/No. Internet/Yes/No uma http://www.judis.nic.in 2/4 Crl.O.P No.15922 of 2020 To

1.The Inspector of Police, (Crime) T-7, Avadi Tank Factory Police Station Avadi, Tiruvallur District.

2. The Public Prosecutor High Court of Madras.

http://www.judis.nic.in 3/4 Crl.O.P No.15922 of 2020 A.D.JAGADISH CHANDIRA,J uma Crl.O.P.No.15922 of 2020 08.10.2020 http://www.judis.nic.in 4/4

Unlock Advanced Research with PRISMAI

Madras High Court