Madras High Court
K.Boopalan vs The State Of Tamil Nadu on 4 October, 2016
Author: P.N.Prakash
Bench: P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 04.10.2016 CORAM THE HONOURABLE Mr.JUSTICE P.N.PRAKASH Crl.OP.No.21940 of 2016 K.Boopalan .. Petitioner Vs 1.The State of Tamil Nadu, Rep. by the Inspector of Police, Taluk Police Station, Vellore, Vellore District. 2.The Superintendent of Police, Vellore, Vellore District. .. Respondents Prayer: Criminal Original Petition filed under Section 482 of Cr.P.C., to direct the 1st respondent to file a final report in the case in Crime No.502 of 2015 pending on the file of the 1st respondent police within a time frame to be fixed by this Court. For Petitioner : Mr.S.Arunkumar For Respondents: Mr.M.Mohamed Riyaz Government Advocate (Crl. Side) O R D E R
This Criminal Original Petition has been filed seeking a direction to the 1st respondent to file a final report in Crime No.502 of 2015 within a time fixed by this Court.
2. Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Crl. Side) appearing for the respondent. P.N.PRAKASH, J.
ds
3. When the matter is taken up for hearing, the learned Government Advocate (Criminal Side) submitted that investigation in Crime No.502 of 2015 has been completed and final report was filed before the learned Judicial Magistrate No.I, Vellore on 20.12.2015, and the same has not been taken on file.
4. Recording the same, this Criminal Original Petition is closed with a direction to the learned Judicial Magistrate No.I, Vellore to pass appropriate orders on the final report in Crime No.502 of 2015, within two weeks from the date of receipt of a copy of this order. 04.10.2016 ds To
1.The Inspector of Police, Taluk Police Station, Vellore, Vellore District.
2.The Superintendent of Police, Vellore, Vellore District.
3.The Public Prosecutor, High Court, Madras.
4.The Judicial Magistrate No.I Vellore.
Crl.OP.No.21940 of 2016