S.R.Afzallunnisha vs Kriuba Lakshmi on 19 December, 2018

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Madras High Court

S.R.Afzallunnisha vs Kriuba Lakshmi on 19 December, 2018

Bench: N.Anand Venkatesh

                                                    1

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                           DATED : 19.12.2018

                                                  CORAM:

                          THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH

                                         Crl.O.P.No.29703 of 2018


            S.R.Afzallunnisha                                                    ...Petitioner


                                                   Vs.

            1.Kriuba Lakshmi
              The Inspector of Police,
              All Women Police,
              Viruthachallem,
              Cuddalore.

            2.Superintendent of Police,
              Cuddalore.

            3.The Director General of Police,
              Radhakrishnan Salai,
              Mylapore,
              Chennai.                                                       ...Respondents


             PRAYER: Criminal Original Petition filed under Section 482 of the Cr.P.C., to
             direct the respondent 2, to register the complaint filed by the petitioner which
             is filed before the respondent 2 on 01.10.2018 against the 1 st respondent
             made out of this offences under Sections 212, 218, 219, 221 IPC for
             Harbouring the offender, Intentional omission to apprehend on the part of
             public servant and framing incorrect record, Public servant in judicial
             proceeding corruptly making report etc, contrary to law.


                                 For Petitioner     : Rashidhunnishaa

                                 For Respondents    : Mr.M.Mohamed Riyaz
http://www.judis.nic.in                               Additional Public Prosecutor
                                                         2


                                                    ORDER

This petition has been filed to direct the respondent 2, to register the complaint filed by the petitioner which is filed before the respondent 2 on 01.10.2018 against the 1st respondent made out of this offences under Sections 212, 218, 219, 221 IPC for Harbouring the offender, Intentional omission to apprehend on the part of public servant and framing incorrect record, Public servant in judicial proceeding corruptly making report etc, contrary to law.

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

3.In view of the judgement of the Hon'ble Division Bench of this Court in Crl.O.P.(MD) No.13681 of 2018 and batch of cases, dated 20.09.2018, the petition of this nature is not maintainable before this Court. Liberty is granted to the petitioner to work out his remedy in accordance with the guidelines given by the Hon'ble Division Bench in the decision referred supra.

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

19.12.2018 Speaking order/Non-Speaking order Index : Yes / No Internet : Yes / No ssr/kal http://www.judis.nic.in 3 To

1.Kriuba Lakshmi The Inspector of Police, All Women Police, Viruthachallem, Cuddalore.

2.The Superintendent of Police, Cuddalore.

3.The Director General of Police, Radhakrishnan Salai, Mylapore, Chennai.

4.The Public Prosecutor, High Court, Madras.

http://www.judis.nic.in 4 N.ANAND VENKATESH, J ssr/kal Crl.O.P.No.29703 of 2018 19.12.2018 http://www.judis.nic.in

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