Parvathi vs State Rep By The Inspector Of Police on 5 April, 2019

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Madras High Court

Parvathi vs State Rep By The Inspector Of Police on 5 April, 2019

Bench: G.K.Ilanthiraiyan

                                                                1

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 05.04.2019

                                                          CORAM:

                                    THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                                 Crl.O.P.No.9229 of 2019

                      Parvathi                                                          ... Petitioner
                                                               Vs

                      State rep by the Inspector of Police,
                      TIW Madhavaram Police Station,
                      Chennai North.
                      Crime No.371 of 2017                                            ... Respondent

                      Prayer: Criminal Original Petition filed under Section 482 Cr.P.C. to direct the
                      respondent to investigate the matter and file a final report in Crime No.371 of
                      2017 on the file of TIW, Madhavaram Police Station, Chennai North.

                                   For Petitioner      : Mr.M.Selvam
                                   For Respondent      : Mr.C.Raghavan,
                                                         Government Advocate (Crl.Side)

                                                              ORDER

This Criminal Original Petition has been filed seeking for a direction to the respondent to complete the investigation and to file a final report in Crime No. 371 of 2017 pending on the file of the respondent police.

2. Heard the learned counsel for the petitioner and the learned Government Advocate (Crl.Side) for the respondent.

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

3. Whenever any information in relation to commission of cognizable or non cognizable offence is received, the police officer shall adhere to the procedure contemplated under Sections 154 & 155 of the Criminal Procedure Code and after conducting necessary enquiry/investigation, file final report under Section 173 of Cr.P.C. Such investigation under Chapter XII of the Criminal Procedure Code shall be completed without any unnecessary delay.

The delay in filing a final report in the present case is inordinate and unjustified. Hence, it would be appropriate to direct the Investigating Officer to file a final report within a stipulated time, if not already filed.

4. Considering the facts and circumstance of the case, this Court directs the respondent police to complete the investigation in Crime No. 371 of 2017 pending on his file and file a final report within a period of three months from the date of the receipt of a copy of this Order.

5. This Criminal Original Petition is disposed of accordingly.

05.04.2019 Index:Yes/No mpa/vsn http://www.judis.nic.in 3 To

1.The Inspector of Police, TIW Madhavaram Police Station, Chennai North.

2.The Public Prosecutor, High Court, Madras.

http://www.judis.nic.in 4 G.K.ILANTHIRAIYAN. J, mpa Crl.O.P.No.9229 of 2019 05.04.2019 http://www.judis.nic.in

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