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[Cites 8, Cited by 0]

Madras High Court

Prakash vs State By on 19 October, 2022

Author: V.Sivagnanam

Bench: V.Sivagnanam

                                                                                    Crl.O.P..No.25297 of 2022


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 19.10.2022

                                                        CORAM:

                                  THE HONOURABLE MR. JUSTICE V.SIVAGNANAM

                                                Crl.O.P.No.25297 of 2022


                Prakash                                                       ... Petitioner

                                                      Vs.

                State by
                The Inspector of Police,
                Sholinghur Police Station,
                Ranipet District.
                (Crime No.79 of 2022)                                         ... Respondent


                PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C. praying

                to direct the respondent viz., the Inspector of Police, Sholinghur Police Station,

                Ranipet District to complete the investigation and file a final report in Crime

                No.79 of 2022 for the offence under Sections 147, 148, 294(b), 323, 324,

                307, 506(2) of IPC before the concerned Court.

                                   For Petitioner     : Mr.K.Balu

                                   For Respondent     : Mr.S.Santhosh
                                                        Government Advocate (Crl. Side)
                                                         ORDER
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https://www.mhc.tn.gov.in/judis Crl.O.P..No.25297 of 2022 This Criminal Original Petition has been filed to direct the respondent police to complete the investigation and file a final report in Crime No.79 of 2022 before the concerned Court.

2. The learned counsel appearing for the petitioner would submit that though the respondent has registered a case in Crime No.79 of 2022 on 08.03.2022, no final report has been filed till date. Hence, the present petition.

3. The learned Government Advocate (Criminal Side) appearing for the respondent would submit that based on the complaint lodged by the petitioner, respondent has registered the FIR in Crime No.79 of 2022, in which the investigation is under progress. Hence, he seeks three months time to file a final report before the Jurisdictional Magistrate Court.

4. Recording the same, the respondent police is directed to file final report before the Jurisdictional Magistrate Court, within a period of three months from the date of receipt of a copy of this order under due intimation to the defacto complainant.

5. With the above direction, this Criminal Original Petition is disposed 2/4 https://www.mhc.tn.gov.in/judis Crl.O.P..No.25297 of 2022 of.

19.10.2022 Internet:Yes Index:Yes/No shk To:

1.The Inspector of Police, Sholinghur Police Station, Ranipet District.
2.The Public Prosecutor, High Court of Madras.
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https://www.mhc.tn.gov.in/judis Crl.O.P..No.25297 of 2022 V.SIVAGNANAM, J.

shk Crl.O.P. No.25297 of 2022 19.10.2022 4/4 https://www.mhc.tn.gov.in/judis