Madras High Court
M.A.J.Anwar Shariff vs Mr.V.Ravichandran on 2 August, 2019
Author: P.N.Prakash
Bench: P.N.Prakash
Contempt Petition No.958 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 02.08.2019
CORAM
THE HONOURABLE Mr.JUSTICE P.N.PRAKASH
Contempt Petition No.958 of 2019
M.A.J.Anwar Shariff ... Petitioner
Vs
Mr.V.Ravichandran,
Inspector of Police,
Sankarapuram Police Station,
Crime No.231 of 2018
Villupuram District. ... Respondent
Contempt Petition filed under Section 11 of the Contempt of Courts Act,
1971 to punish the respondent for his willful disobedience of the order dated
29.08.2018 made in Crl.O.P.No.21007 of 2018 passed by this Hon'ble Court.
For Petitioner : Mr.N.Manokaran
For Respondent : Mrs.P.Kritika Kamal,
Govt. Advocate (Crl. Side)
ORDER
In Crl.O.P.No.21007 of 2018, this Court issued the following directions on 29.08.2018 :
“In the opinion of this Court, this is not a fit case to transfer the investigation to the CBCID. It is seen that the Sub Inspector of Police has registered the FIR and therefore, this Court directs the http://www.judis.nic.in Inspector of Police to expeditiously complete the investigation in Crime No.231 of 2018 and either file a Closure Report or a Charge 1/3 Contempt Petition No.958 of 2019 Sheet as the case may be, under due intimation to the de facto complainant. With the above direction, this petition is closed.” Alleging that the police have failed to comply with the above directions, this Contempt Petition has been filed by the de facto complainant.
2.Today, Mr.V.Ravichandran, Inspector of Police, Sankarapuram Police Station is present before this Court. On instructions, learned Government Advocate (Crl. Side) submitted that investigation in Crime No.231 of 2018 was completed and the case was closed as mistake of fact on 11.04.2018. However, she submitted that a copy of the closure report could not be served on the de facto complainant.
3.In view of the above, a copy of the closure report is now served on the learned counsel for the petitioner/de facto complainant, which may be treated as service on the de facto complainant. The police is directed to file the closure report before the Judicial Magistrate, Sankarapuram, Villupuram District within two weeks from today. Liberty is given to the de facto complainant to approach the Judicial Magistrate, Sankarapuram for filing protest application, if so advised within one month from the date of receipt of a copy of this order.
With the above direction, this Contempt Petition is closed.
02.08.2019 gya To The Judicial Magistrate, http://www.judis.nic.in Sankarapuram, Villupuram District. 2/3 Contempt Petition No.958 of 2019 P.N.PRAKASH, J.
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