Madras High Court
R.Sankarasubbu vs The Commissioner Of Police on 27 January, 2015
Author: C.T.Selvam
Bench: C.T.Selvam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 27.01.2015
CORAM
THE HON'BLE MR.JUSTICE C.T.SELVAM
CRL.O.P.(MD)No.22282 of 2014
R.Sankarasubbu .. Petitioner
.. Vs ..
1.The Commissioner of Police,
Tirunelveli City.
2.The Inspector of Police,
Tirunelveli Town Police Station,
Tirunelveli Town. .. Respondents
Criminal Original Petition filed under section 482 of the Code of
Criminal Procedure, praying to direct the 2nd respondent to register a
criminal case against the Accused based on the complaint dated 13.10.2014
preferred by the Petitioner and to take action against the accused in
accordance with law.
!For Petitioner : Mr.M.Sankar
For Respondents : Mr.K.V.Rajarajan
Government Advocate(Crl. Side)
- - - - -
:ORDER
Pursuant to the complaint of the petitioner dated 13.10.2014, neither has any case been registered nor an investigation conducted. Hence, the petitioner has preferred the present petition, seeking a direction to register the case.
C.T.SELVAM, J.
sj
2.Heard the learned counsel for the petitioner and also the learned Government Advocate (Crl. Side) for the respondents.
3.The learned Government Advocate (Criminal side) submits that based on the complaint of the petitioner, a case has been registered in Crime No.71 of 2015 on the file of the respondent police.
4.Recording the submissions of the learned Government Advocate (Crl. Side), the Criminal Original Petition stands closed.
27.01.2015 Index : Yes/No Internet: Yes/No sj To
1.The Commissioner of Police, Tirunelveli City.
2.The Inspector of Police, Tirunelveli Town Police Station, Tirunelveli Town.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court Madurai.
CRL.O.P.(MD)No.22282 of 2014