Medplus Pharmacy vs State Rep.By on 27 April, 2016

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Madras High Court

Medplus Pharmacy vs State Rep.By on 27 April, 2016

Bench: V.Bharathidasan

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27.04.2016
CORAM:
THE HON'BLE MR.JUSTICE V.BHARATHIDASAN 
Crl.O.P.No.2783 of 2014
Medplus Pharmacy 	
A Unit of Ritemed Pharama Retail Pvt., Ltd.,
Rep.by Area Manager,
Hanifa N.M.F.			                                            .. Petitioner

Vs.
State rep.by
1.The Commissioner of Police,
   Egmore, Chennai-8.
2.The Inspector of Police,
   (Crime Branch)
   E-1, Mylapore Police Station,
   Mylapore, Chennai 4		   		                     .. Respondents


Prayer : Criminal Original Petition filed under Section 482 of the Code of Criminal Procedure, praying to direct the respondents to register the petitioner's complaint dated 28.09.2013 and to investigate the same and to file the final report.

		For Petitioner	:  Mr.B.Jayaraman
		For Respondents  	:  Mr.C.Ayyapparaj
					   Government Advocate

O R D E R

This petition has been filed to direct the third respondent to register a case based on the petitioner's complaint dated 28.09.2013.

2.Heard the learned counsel for the petitioner; learned Government Advocate appearing for the respondents and perused the materials placed on record.

3.Learned Government Advocate (Crl.side) would submit that copy of the complaint is not available with the second respondent police.

4.Hence the petitioner is directed to send a copy of the complaint through registered post to the second respondent police. On receipt of the same, the second respondent Police is directed to conduct enquiry and during the course of enquiry, if any cognizable offence is made out, F.I.R. shall be registered, following the decision laid down by the Hon'ble Supreme Court in LALITA KUMARI vs. GOVERNMENT OF UTTARPRADESH AND OTHERS reported in [(2014) 2 SCC 1].

5.With the above direction, this Criminal Original Petition is closed.

						27.04.2016
Index		   :  Yes / No
Internet :  Yes
kkd




To

1.The Commissioner of Police,
   Egmore, Chennai-8.
2.The Inspector of Police,
   (Crime Branch)
   E-1, Mylapore Police Station,
   Mylapore, Chennai 4.   	                			   		                 
3.The Public Prosecutor,
   High Court of Madras,
   Chennai.                                                         




























V.BHARATHIDASAN,J.,

kkd


     









Crl.O.P.No.2783 of 2014













27.04.2016

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