S.Ganesh vs The Inspector Of Police on 23 October, 2019

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Madras High Court

S.Ganesh vs The Inspector Of Police on 23 October, 2019

Bench: M.S.Ramesh

                                                                                   Crl.O.P.No.28430 of 2019

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 23.10.2019

                                                          CORAM

                                      THE HONOURABLE MR. JUSTICE M.S.RAMESH

                                                Crl.O.P.No.28430 of 2019

                      S.Ganesh                                                      ...Petitioner

                                                           Vs

                      The Inspector of Police,
                      Traffic Investigation Wing,
                      C2, Elephant Gate Police Station,
                      Chennai – 600 079.                                            ...Respondent

                      PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C., to direct
                      the respondent to complete the investigation and file a final report in Crime
                      No.135 of 2015 on the file of the Inspector of Police, Traffic Investigation
                      Wing, C-2, Elephant Gate Police Station, Chennai District.


                                         For Petitioner      : Mr.K.Duraivarman

                                         For Respondent      : Mr.C.Iyyapparaj
                                                               Additional Public Prosecutor

                                                          ORDER

This Criminal Original Petition has been filed seeking to direct the respondent to complete the investigation and file a final report in Crime No.135 of 2015 on the file of the Inspector of Police, Traffic Investigation Wing, C-2, Elephant Gate Police Station, Chennai District.

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http://www.judis.nic.in Crl.O.P.No.28430 of 2019

2. By consent of both sides, this Criminal Original Petition is taken up for disposal.

3. Whenever any information in relation to commission of cognizable or non cognizable offence is received, the Police Officer shall adhere to the procedure contemplated under Sections 154 & 155 of the Criminal Procedure Code and after conducting necessary enquiry/investigation, file final report under Section 173 of Cr.P.C. Such investigation under Chapter XII of the Criminal Procedure Code shall be completed without any unnecessary delay.

The delay in filing a final report in the present case is inordinate and unjustified. Hence, it would be appropriate to direct the Investigating Officer to file a final report within a stipulated time, if not already filed.

4. Considering the facts and circumstance of the case, this Court directs the respondent police to complete the investigation in Crime No.135 of 2015, pending on his file and file a final report, within a period of 4 weeks from the date of receipt of a copy of this order.

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http://www.judis.nic.in Crl.O.P.No.28430 of 2019

5. This Criminal Original Petition is ordered accordingly.

23.10.2019 Index:Yes/No Internet : Yes/No jas/hvk To

1.The Inspector of Police, Traffic Investigation Wing, C2, Elephant Gate Police Station, Chennai – 600 079.

2.The Public Prosecutor, High Court of Madras.

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http://www.judis.nic.in Crl.O.P.No.28430 of 2019 M.S.RAMESH,J.

jas/hvk Crl.O.P.No.28430 of 2019 23.10.2019 4/4 http://www.judis.nic.in

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