Madras High Court
K.P.Gopal vs J.Parthiban on 8 April, 2015
Author: P.N.Prakash
Bench: P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 08.04.2015 CORAM THE HONOURABLE MR.JUSTICE P.N.PRAKASH Crl.OP No.7156 of 2015 K.P.Gopal ..Petitioner Vs 1.J.Parthiban 2.The Inspector of Police Kolathur Police Station Mettur Dam Taluk Salem District. .. Respondents Prayer:- Criminal Original Petition filed under Section 482 of Cr.P.C. to direct the 2nd respondent herein to execute the non-bailable warrant issued by the learned Judicial Magistrate No.I, Mettur against the 1st respondent/accused in STC No.1440/2009 within a time frame that may be fixed by this Court. For Petitioners : Mr.P.Dineshkumar For Respondents : Mr.C.Emalias Additional Public Prosecutor [for R2] ORDER
This petition has been filed to execute the Non-bailable Warrant issued by the learned Judicial Magistrate No.I, Mettur against the first respondent in STC No.1440 of 2009.
2. The concerned Inspector is present before this Court and the learned Additional Public Prosecutor after getting instructions from the Police Officer states that, the police would execute the warrant within a period of one month. P.N.PRAKASH,J gms Recording the undertaking given by the Inspector of Police, this petition is closed. 08.04.2015 To
1.The Inspector of Police Kolathur Police Station Mettur Dam Taluk Salem District.
2.Judicial Magistrate No.I, Mettur
3.The Public Prosecutor, High Court, Madras.
Crl.OP No.7156 of 2015