Madras High Court
R.P.Rajkumar vs The Sub-Inspector Of Police on 24 September, 2019
Author: M.S. Ramesh
Bench: M.S. Ramesh
Crl.O.P.No.25671 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 24.09.2019
CORAM
THE HONOURABLE MR. JUSTICE M.S. RAMESH
Crl.O.P.No.25671 of 2019
R.P.Rajkumar ...Petitioner
Vs
The Sub-Inspector of Police,
R-3, Ashok Nagar Police Station,
Ashok Nagar,
Chennai – 600 083. ...Respondent
PRAYER: Criminal Original Petition filed under Section 482 of Cr.P.C, praying
to direct the respondent to take further action on complaint dated 29.08.2019
given by the petitioner vide CSR.No.588 of 2019.
For Petitioner : Mr.J.Rajmohan
For Respondent : Mr.C.Iyyapparaj
Additional Public Prosecutor
ORDER
Heard Mr.J.RAjmohan, learned counsel for the petitioner and Mr.C.Iyyapparaj, Additional Public Prosecutor, appearing for the respondent.
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jas/hvk
2.Today, when the matter is taken up for consideration, the learned Additional Public Prosecutor appearing for the respondent submitted that the enquiry has been conducted and closed on 29.08.2019.
3.Recording the submission made by the learned Additional Public Prosecutor, no effective orders can be passed in the present petition.
Accordingly, this Criminal Original Petition stands closed.
24.09.2019 Index:yes/no Internet:yes/no jas/hvk To
1.The Sub-Inspector of Police, R-3, Ashok Nagar Police Station, Ashok Nagar, Chennai – 600 083.
2. The Additional Public Prosecutor, High Court of Madras.
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