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Madras High Court

Pottu vs The Superintendent Of Police on 23 September, 2014

Author: T.S.Sivagnanam

Bench: T.S.Sivagnanam

       

  

  

 
 
 BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

DATED: 23.09.2014

CORAM
THE HONOURABLE MR. JUSTICE T.S.SIVAGNANAM

W.P.(MD)No.11796 of 2013

Pottu						: Petitioner


Vs.

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

2.The Deputy Superintendent of Police,
  Aranthangi,
  Pudukottai District.

3.The Inspector of Police,
  Karur Police Station,
  Aavadaiyar Koil Taluk,
  Pudukottai District.

4.The Sub-Inspector of Police,
  Karur Police Station,
  Aavadaiyar Koil Taluk,
  Pudukottai District.


5.Mathiazhagan
6.Iyappan
7.Raj Kumar
8.Rahul Gandhi
9.Bhima Rav
10.Karthik					: Respondents

PRAYER

Petition is filed under Article 226 of the Constitution of India,
praying for the issuance of a writ of Certiorarified Mandamus calling for the
records of the respondent relating to the impugned order dated 15.04.2014 in
Na.Ka.A1/775/2013 and quash the same as of no legal consequence and direct
the respondent to hold a regular enquiry and pass appropriate orders
according to law upon due verification of the revenue records relating to the
property comprised in S.F.No.433/2 at Rayappa Goundanoor Village, Kadavur
Taluk, Karur District.

!For Petitioner	: Mr.R.Sevugaraja
^For Respondents	: Mr.N.S.Karthikeyan
			Additional Government Pleader
***

:ORDER

The petitioner has sought for a direction upon the respondents 1 to 4 to immediately register a case under proper provision of law and take action against accused by considering his representation dated 19.07.2013.

2.Heard the learned counsel appearing for the petitioner as well as the learned Additional Government Pleader appearing for the respondents 1 to 4.

3.The learned Additional Government Pleader appearing for the respondents on instructions submitted that though initially a charge sheet was filed for the offence under Section 160 I.P.C., subsequently, on further investigation, the charge has been altered into one under Sections 147, 294(b), 323 and 506(ii) I.P.C. and altered report has also been filed before the Judicial Magistrate, Aranthangi.

4.In the light of the subsequent development, no further orders are necessary in this writ petition and hence, the Writ Petition is closed. No costs.

23.09.2014 Index:Yes/No Internet:Yes/No T.S.SIVAGNANAM.J, srm To

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

2.The Deputy Superintendent of Police, Aranthangi, Pudukottai District.

3.The Inspector of Police, Karur Police Station, Aavadaiyar Koil Taluk, Pudukottai District.

4.The Sub-Inspector of Police, Karur Police Station, Aavadaiyar Koil Taluk, Pudukottai District.

23.09.2014