S.Alwin vs State By on 30 August, 2016

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Madras High Court

S.Alwin vs State By on 30 August, 2016

Bench: S.Vimala

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED:  30.08.2016  

CORAM   
THE HONOURABLE Dr. JUSTICE S.VIMALA         

Crl.O.P.(MD)No.15909 of 2016 

S.Alwin                                                         .. Petitioner      
                                                Vs.
State by
The  Inspector of Police,
Murappanad Police Station 
Murappanad,  
Tuticorin District.                                                     .. Respondent 

        PRAYER: Criminal Original Petition filed under Section 482 of Cr.P.C.
praying to direct the respondents to register the FIR on the complaint given
by the petitioner dated 20.07.2016 pending on the file of the 1st respondent
and to investigate the complaint of the petitioner and to file the report
under Section 173 Cr.P.C.

!For Petitioner                    : M/s.G.Murugendran
For Respondents            : Mr.A.P.Balasubramani
                                    Government Advocate (Criminal side)

:ORDER

It is an application seeking a direction to the respondent to register the FIR on the complaint given by the petitioner dated 20.07.2016 pending on the file of the 1st respondent and to investigate the complaint of the petitioner and to file the report under Section 173 Cr.P.C.

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

3.According to the learned Government Advocate (Crl. Side), petition enquiry is pending.

4.There is no contention that the nature of the complaint requires immediate registration of the case.

5.In view of the above, the respondent is directed to expedite the enquiry and complete the same within a period of two weeks from the date of receipt of a copy of this order. During the course of enquiry, if any cognizable offence is made out, the respondent shall take action in accordance with the law laid down by the Hon'ble Apex Court in Lalitha Kumari vs. Govt. of U.P & others [2013 (4) Crimes 243 (SC). In case of closure of the complaint, a copy of the closure report be furnished to the petitioner within a week of such closure. On receipt of the same, it is open to the petitioner to work out his remedy in the manner known to law.

6.With the above direction, this Criminal Original Petition is disposed of.

1.The Inspector of Police, Murappanad Police Station Murappanad, Tuticorin District.

2.The Additional Public Prosecutor Madurai Bench of Madras High Court, Madurai..

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