Madras High Court
G.Sasikalarani vs State Rep.By on 20 July, 2022
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.O.P.No.17487 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20.07.2022
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.No.17487 of 2021
1.G.Sasikalarani
2.Sathiyavani
3.C.S.Sivakumar
4.S.Dinesh Kumar
5.M.Sumesh
6.P.Gopalan
7.N.Jothi ... Petitioners
Vs
State Rep.by,
The Inspector of Police,
District Crime Branch,
Coimbatore District. ... Respondent
Prayer:Criminal Original Petition filed under Section 482 Cr.P.C. to issue
direction the respondent to file a final report in Crime No.1 of 2019 dated
04.01.2019 on the filed of the respondent police under the circumstance of
the case.
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https://www.mhc.tn.gov.in/judis
Crl.O.P.No.17487 of 2021
For Petitioners : M/s.T.Dharani
For Respondent : Mr.A.Damodaran
Additional Public Prosecutor.
ORDER
This Criminal Original Petition has been filed seeking a direction to the respondent to complete the investigation and to file the final report in Crime No.1 of 2019 dated 04.01.2019 pending on the file of the respondent police.
2. Heard the learned counsel for the petitioners and the learned Additional Public Prosecutor for the respondent.
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 2/4 https://www.mhc.tn.gov.in/judis Crl.O.P.No.17487 of 2021 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.1 of 2019 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.
20.07.2022 Internet:Yes Index:Yes/No Speaking/Non speaking order jai 3/4 https://www.mhc.tn.gov.in/judis Crl.O.P.No.17487 of 2021 G.K.ILANTHIRAIYAN. J, jai To
1.The Inspector of Police, District Crime Branch, Coimbatore District.
2.The Public Prosecutor, High Court, Madras.
Crl.O.P.No.17487 of 2021
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