V.Meena vs The Commissioner Of Police on 2 December, 2021

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Madras High Court

V.Meena vs The Commissioner Of Police on 2 December, 2021

Bench: G.R.Swaminathan

                                                                 Crl.O.P.(MD)No.19026 of 2021

                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 02.12.2021

                                                  CORAM:

                         THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                        Crl.O.P(MD)No.19026 of 2021


                     V.Meena                                            ... Petitioner


                                                       Vs

                     1.The Commissioner of Police,
                       Madurai City,
                       Madurai-625 002.

                     2.The State rep. through
                       The Inspector of Police,
                       Sellur Town Police,
                       Madurai District.
                       (Crime No.397 of 2016)

                     3.Manikandam

                     4.Jeyaveeran                                     ... Respondents

                     PRAYER: Petition filed under Section 482 Code of Criminal
                     Procedure, to direct the second respondent to complete the
                     investigation under the supervision of the first respondent in Crime
                     No.397 of 2016 on the file of the second respondent police station
                     and file final report before the concerned Judicial Magistrate Court
                     within the time stipulated by this Court.

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https://www.mhc.tn.gov.in/judis
                                                                  Crl.O.P.(MD)No.19026 of 2021




                                  For Petitioner      : Mr.R.Karunanidhi
                                  For R1 & R2         : Mr.M.Sakthi Kumar
                                                       Government Advocate (Crl.)
                                  For R3 & R4         : Mr.D.Ganeshwaran


                                                        ORDER

This Criminal Original Petition has been filed for directing the second respondent to file final report in Crime No.397 of 2016.

2. When the matter was taken up for hearing, the learned Government Advocate submitted that final report was filed before the Additional Mahila Court, Madurai on 15.07.2020. The trial Court is directed to take a call in the matter on merits and in accordance with law within a period of four weeks from the date of receipt of a copy of this order.

3. This Criminal Original Petition is disposed of accordingly.

02.12.2021 Index:Yes/No Internet:Yes/No rmi 2/4 https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.19026 of 2021 Note:

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The Commissioner of Police, Madurai City, Madurai-625 002.

2.The Inspector of Police, Sellur Town Police, Madurai District.

3. The Additional Mahila Court, Madurai.

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.19026 of 2021 G.R.SWAMINATHAN.J., rmi Crl.O.P(MD)No.19026 of 2021 02.12.2021 4/4 https://www.mhc.tn.gov.in/judis

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