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[Cites 5, Cited by 0]

Madras High Court

Antony Carl Marx vs The Commissioner Of Police on 24 July, 2023

Author: D.Nagarjun

Bench: D.Nagarjun

                                                                       Crl.O.P.(MD)No.11600 of 2023

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 24.07.2023

                                                       CORAM

                                  THE HON'BLE DR.JUSTICE D.NAGARJUN

                                          Crl.O.P.(MD)No.11600 of 2023


                     Antony Carl Marx                                          ... Petitioner

                                                          Vs.


                     1. The Commissioner of Police,
                        Tirunelveli City, Tirunelveli District.

                     2. The Assistant Commissioner of Police,
                        Melapalayam Division, Tirunelveli City.

                     3. The Inspector of Police,
                        Perumalpuram Police Station,
                        Tirunelveli City.
                        Crime No.433 of 2021.                                   ... Respondents
                     PRAYER :        Criminal Original Petition filed under Section 482 of
                     Criminal Procedure Code, to direct the 3rd Respondent to complete the
                     investigation in Cr.No.433 of 2021 dated 8.12.2021 and to fine Final
                     Report within the time frame as fixed by this Court.


                                   For Petitioner         : Mr.V.M.Jegadeeshapandian

                                   For Respondents        : Mr.S.S.Madhavan
                                                            Government Advocate (Crl. Side)

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                               Crl.O.P.(MD)No.11600 of 2023




                                                             ORDER

This petition is filed by the defacto complainant for a direction to the third respondent police to complete the investigation in Crime No. 433 of 2021 dated 08.12.2021 as expeditiously as possible.

2. It is submitted by the learned counsel for the petitioner that on a complaint given by the petitioner, police have registered a case in Crime No.433 of 2021 on 08.12.2021, for the offences punishable under Sections 294(b), 362, 379 and 461 of IPC against the unnamed persons.

3. Learned Additional Public Prosecutor submits that the police have completed the investigation and ready to file a final report while closing the FIR as 'Mistake of Fact'.

4. Once the investigation stated to have been completed, this petition seeking for expeditious completion of investigation becomes infructuous. Accordingly, this petition is dismissed as infructuous. However, the petitioner is at liberty to challenge the final report to be 2/4 https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.11600 of 2023 filed by the respondents police on receipt of notice of referred charge sheet.




                                                                              24.07.2023

                     NCC          :      Yes / No
                     Index        :      Yes / No
                     Internet     :      Yes / No
                     PKN



                     To

                     1. The Commissioner of Police,

Tirunelveli City, Tirunelveli District.

2. The Assistant Commissioner of Police, Melapalayam Division, Tirunelveli City.

3. The Inspector of Police, Perumalpuram Police Station, Tirunelveli City.

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

3/4 https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.11600 of 2023 DR.D.NAGARJUN,J PKN Crl.O.P.(MD)No.11600 of 2023 Dated: 24.07.2023 4/4 https://www.mhc.tn.gov.in/judis