Madras High Court
B. Vitalsingh vs The State on 4 September, 2017
Author: M.S.Ramesh
Bench: M.S.Ramesh
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 04.09.2017
CORAM
THE HONOURABLE MR. JUSTICE M.S.RAMESH
Crl.O.P.No.18268 of 2017
B. Vitalsingh ... Petitioner
Vs
1. The State, rep. by
The Commissioner of Police,
Chennai.
2. The Inspector of Police,
TW-Kilpauk Police Station,
Chennai-North,
Chennai.
(Crime No. 78 of 2016) ... Respondents
Prayer:Criminal Original Petition filed under Section 482 Cr.P.C. to direct the 2nd respondent to complete the investigation and to file the final report in Crime No.78 of 2016 dated 24.04.2016.
For Petitioner : M/s.J.Stalin
For Respondent :Mr.P.Govindarajan Additional Public Prosecutor
- - - - -
O R D E R
This Criminal Original Petition has been filed seeking a direction to the respondent to complete the investigation and to file the final report in Crime No. 78 of 2016 dated 24.04.2016 pending on the file of the 2nd respondent police.
2. By consent of both sides, this Criminal Original Petition is taken up for disposal.
3. Whenever any information in relation to commission of cognizable or non cognizable offence is received, the police officer shall adhere to the procedure contemplated under Sections 154 & 155 of the Criminal Procedure Code and after conducting necessary enquiry/investigation, file final report under Section 173 of Cr.P.C. Such investigation under Chapter XII of the Criminal Procedure Code shall be completed without any unnecessary delay. The delay in filing a final report in the present case is inordinate and unjustified. Hence, it would be appropriate to direct the Investigating Officer to file a final report within a stipulated time, if not already filed.
4. Considering the facts and circumstance of the case, this Court directs the 2nd respondent police to complete the investigation in Crime No.78 of 2016 pending on his file and file a final report within a period of four weeks from the date of receipt of a copy of this order, if not already. This Criminal Original Petition is disposed of accordingly.
04.09.2017 Index:Yes ak/dh To
1.The Commissioner of Police, Chennai.
2. The Inspector of Police, TW-Kilpauk Police Station, Chennai-North, Chennai.
3.The Public Prosecutor, High Court, Madras.
M.S.RAMESH.J, ak/dh Crl.O.P.No.18268 of 2017 04.09.2017