M.Sagadevan vs State Rep. By on 17 August, 2017

[Cites 5, Cited by 0]

Madras High Court

M.Sagadevan vs State Rep. By on 17 August, 2017

Bench: M.S.Ramesh

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED : 17.08.2017

CORAM

THE HONOURABLE MR. JUSTICE M.S.RAMESH

Crl.O.P.No.16553 of 2017

M.Sagadevan						         ...   Petitioner 

Vs   

1.State Rep. by
   The Inspector of Police,
   Valathi Police Station,
   Gingee Taluk,
   Villupuram District.

2.Mr.Viswanathan (Investigation Officer)
   Sub-Inspector of Police,
   Valathi Police Station,
   Gingee Taluk,
   Villupuram District.			   	   		...   Respondents

Prayer: Criminal Original Petition filed under Section 482 Cr.P.C. to direct the respondent to file a final report in Cr.No.216 of 2017 on the file of Respondents Police according to law as expeditiously.

		For Petitioner      : 	Mr.S.L.Venkatesan
						
		For Respondents:	Mr.P.Govindarajan, APP


ORDER

This Criminal Original Petition has been filed seeking a direction to the respondent to complete the investigation and to file the final report in Crime No.216 of 2017 pending on the file of the respondent police.

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.216 of 2017 pending on his file and file a final report within a period of eight weeks from the date of receipt of a copy of this order, if not already. This Criminal Original Petition is disposed of accordingly.

17.08.2017 Index:Yes arr/rna To

1.State Rep. by The Inspector of Police, Valathi Police Station, Gingee Taluk, Villupuram District.

2.Mr.Viswanathan (Investigation Officer) Sub-Inspector of Police, Valathi Police Station, Gingee Taluk, Villupuram District.

3.The Public Prosecutor, High Court, Madras.

M.S.RAMESH.J, rna Crl.O.P.No.16553 of 2017 17.08.2017

Unlock Advanced Research with PRISMAI

Madras High Court