K.P.Devarajan vs The Superintendent Of Police on 25 January, 2021

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Madras High Court

K.P.Devarajan vs The Superintendent Of Police on 25 January, 2021

Bench: N.Anand Venkatesh

                                                                                Crl.O.P.No. 877 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 25.01.2021

                                                       CORAM

                                   THE HON'BLE MR.JUSTICE N.ANAND VENKATESH

                                              Crl.O.P.No. 877 of 2021

                     K.P.Devarajan                                               .. Petitioner

                                                         Vs

                     1.The Superintendent of Police,
                       Salem District,
                       Salem.

                     2.The Deputy Superintendent of Police,
                       Mettur Dam, Mettur.

                     3.State Rep. By
                       The Inspector of Police,
                       Kolathur Police Station,
                       Kolathur, Salem District.                                 .. Respondents


                     Prayer: Criminal Original petition filed under Section 482 of Code of
                     Criminal Procedure to direct the respondents to issue non-traceable
                     certificate of the petitioner of the pension book (P.P.O.No.32374).


                                     For Petitioner           :Mr.V.Elangovan

                                     For Respondents          :Mr.Mohammed Riyaz
                                                               Additional Public Prosecutor

                                                       ORDER

This petition has been filed for a direction to the respondent police to issue Non Traceable Certificate to the petitioner with https://www.mhc.tn.gov.in/judis/ 1 Crl.O.P.No. 877 of 2021 regard to the missing pension book by considering the complaint given by the petitioner on 05.11.2020.

2.Heard the learned counsel for the petitioner and the learned counsel appearing on behalf of the respondents.

3.Taking into consideration the facts and circumstances of the case and also the limited relief that has been sought for in this petition, there shall be a direction to the 3rd respondent to enquire into the issue and if the pension book is not traceable, to issue Non-

Traceable Certificate to the petitioner, within a period of four weeks from the date of receipt of copy of this order.

4.This petition is disposed of with the above directions.





                                                                                  25.01.2021

                     Index    : Yes/No
                     Internet: Yes/No

Speaking Order/Non Speaking Order ssr https://www.mhc.tn.gov.in/judis/ 2 Crl.O.P.No. 877 of 2021 To

1.The Superintendent of Police, Salem District, Salem.

2.The Deputy Superintendent of Police, Mettur Dam, Mettur.

3.The Inspector of Police, Kolathur Police Station, Kolathur, Salem District.

4.The Public Prosecutor, High Court of Madras.

https://www.mhc.tn.gov.in/judis/ 3 Crl.O.P.No. 877 of 2021 N. ANAND VENKATESH.J ssr Crl.O.P.No. 877 of 2021 25.01.2021 https://www.mhc.tn.gov.in/judis/ 4

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