Madras High Court
S.Sundari vs The Inspector Of Police on 8 August, 2017
Author: S.S.Sundar
Bench: S.S.Sundar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 08.08.2017
CORAM
THE HONOURABLE MR.JUSTICE S.S.SUNDAR
CRL.O.P(MD)No.10362 of 2017
S.Sundari :
Petitioner
Vs.
The Inspector of Police,
Nagamalaipudukottai Police Station,
Madurai District. : Respondent
PRAYER: Criminal Original Petition is filed under Section 482 of Criminal
Procedure Code, to direct the respondent to file charge sheet within the time
framing by this Court in Crime No.645 of 2016.
!For Petitioner : Mr.V.Maharajan
For Respondent : Mr.K.Anbarasan,
Government Advocate(Crl.Side).
:ORDER
This Criminal Original petition is filed seeking a direction to the respondent to file charge sheet within the time stipulated by this Court in Crime No.645 of 2016.
2. Heard the learned counsel appearing for the petitioner and the learned Government Advocate(Criminal side) appearing for the respondent.
3. The petitioner stated that he gave a complaint about the forgery of documents and creating mortgage and encumbrance over properties, using forged documents. Though the case was registered in Crime No.645 of 2016 under Sections 147, 148, 294(b), 447, 468, 471, 420 and 506(ii) of I.P.C., it is stated that there is no progress and no further investigation is conducted in this matter.
4. Considering the nature of the complaint, this Court is of the view that unnecessary delay can be avoided in cases of this nature which leads to land grabbing. Hence, the respondent herein is directed to file a charge sheet in Crime No.645 of 2016 within a period of three months from the date of receipt of a copy of this order.
5. Accordingly, the Criminal Original petition is allowed.
To
1.The Inspector of Police, Nagamalaipudukottai Police Station, Madurai District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
.