E.Priyadarshini vs The Commissioner Of Police on 12 July, 2019

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Madras High Court

E.Priyadarshini vs The Commissioner Of Police on 12 July, 2019

Bench: N.Anand Venkatesh

                                                            1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 12.07.2019

                                                        CORAM

                                   THE HON'BLE MR.JUSTICE N.ANAND VENKATESH

                                             Crl.O.P.No.18431 of 2019

                    E.Priyadarshini                                           ...Petitioner

                                                         -Vs-

                    1.The Commissioner of Police,
                      Greater Chennai,
                      Vepery, Chennai-600 007.

                    2.The Inspector of Police,
                      W-27, All Women Police Station,
                      Vadapalani, Chennai.
                      CSR.No.146/2018.                                        ... Respondents

                    Prayer: Criminal Original petition filed under Section 482 of Code of
                    Criminal Procedure, to direct the respondent police to register the
                    complaint against her husband and his parents and investigate the matter to
                    file the charge sheet under section 498A, 406, 313 of IPC and 4 of Dowry
                    Prohibition Act in CSR No.146/2018 on the file of 2nd respondent police.
                                 For Petitioner     : Mr.A.Arasu Ganesan

                                  For Respondents   : Mr.M.Mohamed Riyaz
                                                      Additional Public Prosecutor

                                                     ORDER

This petition has been filed to direct the respondent police to register the complaint against her husband and his parents and investigate the matter to file the charge sheet under section 498A, 406, 313 of IPC and 4 of Dowry Prohibition Act in CSR No.146/2018 on the file of 2nd respondent http://www.judis.nic.inpolice. 2

N.ANAND VENKATESH, J.

vs/jas

2. Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondent Police.

3. This petition is not maintainable, in view of the order passed by the Hon'ble Division Bench of this Court in Crl.OP(MD)No.13681 of 2018 and a batch of cases, dated 20.09.2018, liberty is given to the petitioner to workout their remedy as per the direction given by the Hon'ble Division Bench.

4. With the above direction, this Criminal Original Petition is petition is disposed of.


                                                                                        12.07.2019

                      Index    : Yes/No
                      Internet : Yes/No
                      vs/jas

                      To

1.The Commissioner of Police, Greater Chennai, Vepery, Chennai-600 007.

2.The Inspector of Police, W-27, All Women Police Station, Vadapalani, Chennai.

3.The Public Prosecutor, High Court, Madras.

Crl.O.P.No.18431 of 2019 http://www.judis.nic.in

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