Madras High Court
R.Mohanakrishnan vs State Inspector Of Police on 18 July, 2023
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
Crl.O.P.No.16058 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.07.2023
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
Crl.O.P.No.16058 of 2023
and
Crl.M.P.No.10077 of 2023
R.Mohanakrishnan .. Petitioner
Vs.
1. State Inspector of Police,
All Women Police Station,
Ooty, The Nilgiris
(Crime No.12 of 2022)
2. T.Nafeesa
W/o Late Zakeer Hussain,
Junior Assistant, District Police Office,
Ooty, The Nilgiris ... Respondents
PRAYER : Criminal Original Petition filed under Section 482 of the
Code of Criminal Procedure, to call for the records of the FIR in
Crime No.12 of 2022 dated 08.12.2022 pending on the file of the 1st
respondent and to quash the same as far as the petitioner is
concerned.
1/5
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.16058 of 2023
For Petitioner : Mr.K.Balasubramaniam
For Respondent No.1 : Mr.A.Gopinath
Government Advocate (Crl Side)
*****
ORDER
This petition has been filed to quash the FIR in Crime No.12 of 2022, pending on the file of the 1st respondent police.
2. When the matter was taken up for hearing, the learned Government Advocate appearing on behalf of respondent police submitted that the investigation was completed and final report was filed before the learned Additional Magistrate Court, Udhagamandalam, on 18.04.2023 and that the final report is yet to be taken on file.
3. In the light of the above development, there is no scope for interfering with the FIR at this stage and hence, there 2/5 https://www.mhc.tn.gov.in/judis Crl.O.P.No.16058 of 2023 shall be a direction to the learned Additional Magistrate Court, Udhagamandalam, to act upon the final report filed by the 1st respondent within a period of four weeks from the date of receipt of a copy of this order. If ultimately, the Court below takes cognizance of the final report against the petitioner and summon is issued to the petitioner and the petitioner is aggrieved by the same, it is left open to the petitioner to work out his remedy in the manner known to law.
4. This Criminal Original petition is disposed of in the above terms. Consequently, the connected miscellaneous petition is closed.
18.07.2023 Index : Yes/No Speaking order:Yes/No Neutral citation:Yes/No rka 3/5 https://www.mhc.tn.gov.in/judis Crl.O.P.No.16058 of 2023 To
1. The Inspector of Police, All Women Police Station, Ooty, The Nilgiris
2. The Public Prosecutor, High Court, Madras 4/5 https://www.mhc.tn.gov.in/judis Crl.O.P.No.16058 of 2023 N.ANAND VENKATESH, J rka Crl.O.P.No.16058 of 2023 and Crl.M.P.No.10077 of 2023 18.07.2023 5/5 https://www.mhc.tn.gov.in/judis