Angammal vs The Inspector Of Police on 2 January, 2025

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Madras High Court

Angammal vs The Inspector Of Police on 2 January, 2025

Bench: P.Velmurugan

                                                                                   W.P.No.39555 of 2024
                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 02.01.2025

                                                        Coram:

                                  THE HONOURABLE MR. JUSTICE P.VELMURUGAN

                                                 W.P.No.39555 of 2024
                   Angammal                                                  ... Petitioner
                                                           Vs.
                   The Inspector of Police
                   Sundarapuram Police Station, Coimbatore                    ... Respondent

                   Prayer: Writ Petition filed under Article 226 of the Constitution of India
                   praying to issue a Writ of Mandamus directing the respondent police to issue
                   the non traceable certificate based on the petitioner's complaint dated
                   19.11.2024 within time fixed by this Court.
                                For Petitioner           : Mr.D.Krishnamoorthy
                                For Respondent           : Mr.S.Sugendran
                                                            Additional Public Prosecutor

                                                        ORDER

This Writ Petition is filed by the petitioner to direct the respondent police to issue a non traceable certificate based on the petitioner's complaint dated 19.11.2024 within the time as may be fixed by this Court.

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https://www.mhc.tn.gov.in/judis W.P.No.39555 of 2024

2. The learned Additional Public Prosecutor appearing for the respondent police submitted that the petitioner has simply made the application for issuance of non traceable certificate through online without enclosing the copy of necessary documents.

3. In view of the submissions made by the learned Additional Public Prosecutor, the petitioner is directed to produce/upload the copy of documents required by the respondent police and on receipt of the same, the respondent police shall proceed further in accordance with law.

4. With the above directions, this Writ Petition is disposed of. There shall be no order as to costs.


                                                                                          02.01.2025

                   Index        : Yes / No
                   Speaking Order : Yes / No
                   Neutral Citation Case : Yes/No
                   ksa-2




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https://www.mhc.tn.gov.in/judis W.P.No.39555 of 2024 To

1. The Inspector of Police Sundarapuram Police Station Coimbatore

2. The Public Prosecutor, High Court of Madras.

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https://www.mhc.tn.gov.in/judis W.P.No.39555 of 2024 P.VELMURUGAN. J.

Ksa-2 W.P.No.39555 of 2024 02.01.2025 4/4 https://www.mhc.tn.gov.in/judis

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