Madras High Court
K.Raja vs The Superintendent Of Police on 25 July, 2018
Author: D.Krishnakumar
Bench: D.Krishnakumar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 25.07.2018
CORAM
THE HONOURABLE MR. JUSTICE D.KRISHNAKUMAR
Crl.O.P.(MD)No.12724 of 2018
K.Raja ... Petitioner
Vs.
1.The Superintendent of Police,
Theni District.
2.The Inspector of Police,
Palanichettipatti Police Station,'
Theni District.
(Crime No.217 of 2017) ...Respondents
PRAYER: Criminal Original Petition filed under Section 482 Code of Criminal
Procedure, to direct the second respondent to file a final report in Crime
No.217 of 2017 within the stipulated time as may be fixed by this Court.
!For Petitioner : Mr.C.Vakeeswaran
For Respondents : Mr.K.K.Ramakrishnan,
Additional Public Prosecutor.
:ORDER
According to the petitioner, the case has been registered in Crime No.217 of 2017 dated 24.03.2017. But, so far, final report has not been filed before the trial Court. Hence, the petitioner is before this Court with the aforesaid prayer.
2.The learned Additional Public Prosecutor appearing for the respondents would submit that final report will be filed before the trial Court, within a period of three months from the date of receipt of a copy of this order.
3.In the above circumstances, this Court directs the second respondent to file a final report, within a period of three months from the date of receipt of a copy of this order.
4.Accordingly, this Criminal Original Petition is disposed of with the above direction.
To
1.The Superintendent of Police, Theni District.
2.The Inspector of Police, Palanichettipatti Police Station,' Theni District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
.