Madras High Court
K.V.Muruganandam vs The Deputy Superintendent Of Police on 1 August, 2016
Author: P.N.Prakash
Bench: P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.08.2016
CORAM
THE HONOURABLE MR.JUSTICE P.N.PRAKASH
Crl.OP.No.15570 of 2016
K.V.Muruganandam ... Petitioner
Vs
1. The Deputy Superintendent of Police,
Land Grabbing Prevention Special Cell,
Nagapattinam District.
2. The State rep.by
Inspector of Police,
Land Grabbing Prevention Cell,
Nagapattinam. ... Respondents
Prayer:- Criminal Original Petition filed under Section 482 of the Code of Criminal Procedure to register the complaint submitted by the Petitioner dated 12.12.2012 and to investigate the crime committed by the offenders and to file a final report within a time frame to be fixed by this Hon'ble Court.
For Petitioner : G.Sankaran
For Respondents :Mr.C.Emalias
Additional Public Prosecutor
ORDER
This Criminal Original Petition has been filed to register the complaint dated 12.12.2012 given by the petitioner and to investigate the crime committed by the offenders and to file a final report.
2. Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.
3. It is seen that the petitioner has given a complaint dated 12.12.2012 and thereafter, he had filed Crl.O.P.No.7033 of 2014, which was withdrawn by him on 28.04.2014 and thereafter, he had filed Crl.O.P.No.24977 of 2014, which was also withdrawn by him on 10.09.2014. Now, suppressing these two petitions, the petitioner has filed the present petition. Hence, on the short ground, this petition requires to be dismissed. That apart, for an alleged complaint in the year 2012, this petitioner has filed a direction petition in the year 2016 and therefore, this petition suffers from vice of laches.
In view of the above, the criminal original petition is dismissed. 01.08.2016 sms To
1. The Deputy Superintendent of Police, Land Grabbing Prevention Special Cell, Nagapattinam District.
2. The State rep.by Inspector of Police, Land Grabbing Prevention Cell, Nagapattinam.
3.The Public Prosecutor, High Court, Madras.
P.N.PRAKASH,J, sms Crl.OP.No.15570 of 2016 01.08.2016