M.Arokiyadas vs The Inspector Of Police on 7 January, 2019

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Madras High Court

M.Arokiyadas vs The Inspector Of Police on 7 January, 2019

Bench: N.Anand Venkatesh

                                                            1

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 07.01.2019

                                                          CORAM

                                  THE HON'BLE MR.JUSTICE N.ANAND VENKATESH

                                                 Crl.O.P.No.321 of 2019


                 M.Arokiyadas                                                                  ... Petitioner

                                                            -Vs-

                 The Inspector of Police,
                 J-6, Thiruvanmaiyur Police Station,
                 Chennai – 600 090.                                                          ... Respondent


                 Prayer: Criminal Original petition is filed under Section 482 of Cr.P.C, to issue a
                 direction directing the respondent to alter the First Information Report in Crime
                 No.1143 of 2018 on the file of the Inspector of Police, J-6, Thiruvanmaiyur Police
                 Station, Chennai to include the offence under Sections 294(b), 323, 324, 455, 456,
                 307 and 506(ii) of I.P.C. and to investigate the same in accordance with law and to
                 file a final report within a time stipulated by this Hon'ble Court.


                                       For Petitioner       : M/s.V.Katturani
                                                              for N.Vijaya Basker

                                       For Respondent       : Mr.M.Mohamed Riyaz
                                                              Additional Public Prosecutor



                                                          ORDER

This petition has been filed for direction to the respondent police to alter the offences in the FIR pending in Crime No.1143 of 2018. http://www.judis.nic.in 2 N.ANAND VENKATESH,J.

ssr/ub

2. The learned Additional Public Prosecutor on instructions, would submit that the investigation is pending in this case and respondent police will alter the offences if required, depending on the materials collected during the course of investigation.

3. Recording the said submission made by the learned Additional Public Prosecutor, this criminal original petition is closed.

07.01.2019 Speaking Order/Non-Speaking Order Index : Yes/No Internet : Yes/No ssr/ub To

1. The Inspector of Police, J-6, Thiruvanmaiyur Police Station, Chennai – 600 090.

2. The Public Prosecutor, High Court, Madras.

Crl.O.P.No.321 of 2019

http://www.judis.nic.in

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