Madras High Court
B.Vijayalakshmi vs The Revenue Divisional Officer on 4 November, 2020
Author: R.Pongiappan
Bench: R.Pongiappan
CRL.O.P.No.21714 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04.11.2020
CORAM:
THE HONOURABLE MR.JUSTICE R.PONGIAPPAN
CRL.O.P.No.21714 of 2019
B.Vijayalakshmi
W/o.S.P.Balaya,
No.14, South Main Raod,
Adambakkam,
Chennai- 600 088. ... Petitioner
Vs.
1. The Revenue Divisional Officer,
Tambaram,
Kancheepuram District.
2. The State Rep by
The Inspector of Police,
S-8, Adambakkam Police Station,
Adambakkam, Chennai - 600 088,
Kancheepuram District.
Crime No.398 of 2019 ... Respondents
PRAYER: Criminal Original Petition filed under Section 482 of Cr.P.C.
praying to direct the first respondent herein to conduct the Magisterial enquiry
into the unnatural death of the petitioner's daughter namely B.Shanthi in view
of Section 174 of Cr.P.C., in connection with the FIR registered in Crime
No.398 of 2019 on the file of the second respondent herein.
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CRL.O.P.No.21714 of 2019
For Petitioner : Mr.R.S.Kirubakaran
For Respondents : Mr.S.Karthikeyan
Additional Public Prosecutor
ORDER
This petition has been filed seeking the direction to direct the first respondent herein to conduct the Magisterial enquiry into the unnatural death of the petitioner's daughter namely B.Shanthi in view of Section 174 of Cr.P.C., in connection with the FIR registered in Crime No.398 of 2019 on the file of the second respondent herein.
2. Heard, Mr.R.S.Kirubakaran, learned counsel appearing for the petitioner and Mr.S.Karthikeyan, learned Additional Public Prosecutor appearing for the respondents 1 & 2.
3. Today when the petition is taken up for hearing, the learned Additional Public Prosecutor appearing for the respondent police, on instructions would submit that in respect to the petition mentioned prayer, during the course of investigation in respect of Crime No.398 of 2019, the second respondent herein altered the Sections of law as 498A & 306 of IPC from 174 Cr.P.C. Further one Prem Anandan, who is the son-in-law of the http://www.judis.nic.in Page 2 of 4 CRL.O.P.No.21714 of 2019 petitioner was arrested as an accused, and as of now in the above referred crime number, investigation has been completed and final report has also been prepared.
4. Hence, in view of the above, since the investigation has already been completed in Crime No.398 of 2019, the question of Magisterial enquiry does not arise and hence further order is not necessary in this petition. Therefore, this Criminal Original Petition is closed.
04.11.2020 Internet : Yes / No Index : Yes / No Speaking / Non Speaking order rts To
1. The Revenue Divisional Officer, Tambaram, Kancheepuram District.
2. The Inspector of Police, S-8, Adambakkam Police Station, Adambakkam, Chennai - 600 088, Kancheepuram District.
3. The Public Prosecutor Madras High Court, Chennai.
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rts CRL.O.P.No.21714 of 2019 04.11.2020 http://www.judis.nic.in Page 4 of 4