Madras High Court
M/S.Heart Care India Co vs Mr.K.Dhanasekar on 14 July, 2023
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
Contempt Petition No.642 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 14.07.2023
CORAM :
THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR
Cont.P.No.642 of 2023
M/s.Heart Care India Co.,
Represented by its Proprietor S.Manimozhi,
No.21/11, V.C.Garden 2nd Street, Mandaveli,
Chennai – 600 028. ...
Petitioner
Vs.
Mr.K.Dhanasekar,
Inspector of Police,
E-1 Mylapore Police Station,
Chennai. ... Respondent
Contempt Petition filed under Section 11 of the Contempt of
Courts Act, 1971, to punish the respondent for his willful disobedience of
the orders of this Court dated 30.06.2022 in Crl.O.P.No.14909 of 2022.
For Petitioner : Mr.R.Lokeshwaran
For Respondent : Mr.R.Kishore Kumar
Government Advocate
https://www.mhc.tn.gov.in/judis
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Contempt Petition No.642 of 2023
ORDER
This Court, by order dated 30.06.2022 in Crl.O.P.No.14909 of 2022, directed the respondent Police to file a final report in Crime No.500 of 2021, within a period of three months from the date of receipt of a copy of the order.
2.Today, Mr.K.Boopathiraj, Inspector of Police, CCB Cyber Crime Police Station, and Mr.K.Dhanasekar, Inspector of Police, E-2 Royapettah Police Station (Law & Order), Chennai, are present before this Court.
3.Learned Government Advocate (Crl. Side) appearing for the respondent Police, on instructions, submitted that the case has now been transferred to CCB and the case involves online trade racketing which extends even outside India. He further submitted that the online trading in this case is said to have been executed by a person in Africa, and expressed the difficulty faced by the respondent Police in filing a final report within the stipulated time.
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4.In view of the submissions made by the learned Government Advocate (Crl. Side), this Court cannot expect the Investigating Officer to file a final report within a particular period. Since the investigation has to be conducted across the country and more particularly, the alleged offence is said to have taken place through online transaction, there cannot be a direction to file a final report within a specific time limit. However, the Investigating Officer of CCB, Cyber Crime Police Station, is directed to pursue the matter and file a final report as expeditiously as possible.
5.With this direction, this Contempt Petition is closed.
14.07.2023 mkn Copy to :
1.The Inspector of Police, E-1 Mylapore Police Station, Chennai.
2.The Inspector of Police, CCB Cyber Crime Police Station, Chennai.
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3.The Public Prosecutor, High Court, Madras.
N. SATHISH KUMAR, J.
mkn Cont.P.No.642 of 2023 14.07.2023 https://www.mhc.tn.gov.in/judis Page 4 of 4