Madras High Court
K.Renu vs State Rep.By Its on 22 November, 2016
Author: P.N.Prakash
Bench: P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 22.11.2016 CORAM: THE HONOURABLE MR. JUSTICE P.N.PRAKASH Crl.OP.No.24335/2016 K.Renu .. Petitioner/Informant Vs. State rep.by its The Inspector of Police Sholinghur Police Station Vellore District. .. Respondent Petition filed under Section 482 Cr.P.C., to direct the respondent police to alter the offence as to include under section 366[A] of IPC and section 4 of the Protection of Children from Sexual Offences Act, 2012 in Cr.No.433/2016. For Petitioner : Mr.D.Dayalan For Respondent : Mr.C.Emalias, APP ORDER
The above Criminal Original Petition has been filed by the petitioner to alter the offences in Cr.No.433/2016 to one u/s.366[A] IPC and section 4 of the Protection of Children from Sexual Offences Act, 2012. P.N.PRAKASH. J.
AP 2 Heard Mr.D.Dayalan, learned counsel for the petitioner and Mr.C.Emalias, learned Additional Public Prosecutor appearing for the respondent. 3 Mr.M.Gunasekaran, Head Constable [HC 2149] attached to Sholinghur Police Station, Vellore District is present today. 4 The learned Additional Public Prosecutor, on instructions, submitted that the offences in the FIR have been altered to one u/s.366[A] IPC and section 4 of the POSCO Act, 2012 on 07.11.2016. 5 Recording the same, this petition is closed.
22.11.2016 AP To
1.The JThe Inspector of Police Sholinghur Police Station Vellore District.
2.The Public Prosecutor High Court, Madras.
Crl.OP.No.24335/2016