Radheshyam Chandak vs The Inspector Of Police on 18 February, 2019

[Cites 5, Cited by 1]

Madras High Court

Radheshyam Chandak vs The Inspector Of Police on 18 February, 2019

Bench: G.K.Ilanthiraiyan

                                                               1

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED:18.02.2019

                                                            CORAM:

                                  THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                                   Crl.O.P.No.4263 of 2019

                      Radheshyam Chandak                                             ... Petitioner

                                                              Vs.

                      The Inspector of Police,
                      C-3, Seven Wells Police Station,
                      Chennai-600 001.
                      (Crime No.845 of 2017)                                         ... Respondents

                      Prayer: Criminal Original Petition filed under Section 482 Cr.P.C. to direct the
                      respondent police to complete the investigation and file a final report in Crime
                      No.845 of 2017 on the file of the respondent police within a stipulated time.


                                   For Petitioner         : Mr.Mohana Krishnan G.
                                   For Respondent        : Mr.M.Mohamed Riyaz,
                                                            Additional Public Prosecutor.

                                                            ORDER

This Criminal Original Petition has been filed seeking a direction to the respondent to complete the investigation and to file a final report in Crime No.845 of 2017 dated 22.07.2017, pending on the file of the respondent police.

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

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3. Whenever any information in relation to commission of cognizable or non cognizable offence is received, the police officer shall adhere to the procedure contemplated under Sections 154 & 155 of the Criminal Procedure Code and after conducting necessary enquiry/investigation, file final report under Section 173 of Cr.P.C. Such investigation under Chapter XII of the Criminal Procedure Code shall be completed without any unnecessary delay. The delay in filing a final report in the present case is inordinate and unjustified. Hence, it would be appropriate to direct the Investigating Officer to file a final report within a stipulated time, if not already filed.

4. Considering the facts and circumstance of the case, this Court directs the respondent police to complete the investigation in Crime No.845 of 2017 pending on his file and file a final report within a period of three months from the date of the receipt of a copy of this Order.

5. This Criminal Original Petition is disposed of accordingly.

18.02.2019 Internet:Yes Index:Yes/No Speaking/Non speaking order rm http://www.judis.nic.in 3 To

1. The Inspector of Police, C-3, Seven Wells Police Station, Chennai-600 001.

(Crime No.845 of 2017)

2.The Public Prosecutor, High Court, Madras.

http://www.judis.nic.in 4 G.K.ILANTHIRAIYAN. J, rm Crl.O.P.No.4263 of 2019 18.02.2019 http://www.judis.nic.in

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