Madras High Court
K.Esakki vs The Inspector Of Police on 6 September, 2016
Author: P.N.Prakash
Bench: P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 06.09.2016 CORAM THE HONOURABLE MR.JUSTICE P.N.PRAKASH Crl.OP No.19429 of 2016 K.Esakki ..Petitioner Vs The Inspector of Police, R-7, K.K.Nagar Police Station, Chennai. .. Respondent Prayer:- Criminal Original Petition filed under Section 482 Cr.P.C., to direct the Respondent to register the case against the complaint preferred by the petitioner on 25.07.2016. For Petitioner : Mr.G.Ashok Kumar For Respondent : Mr.C.Emalias Additional Public Prosecutor ORDER
This criminal original petition has been filed seeking a direction to the Respondent to register the case against the complaint preferred by the petitioner on 25.07.2016.
2. Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the Respondent.
P.N.PRAKASH,J sms
3. It is alleged by the petitioner that the opposite party has produced rental agreement in a forged stamp paper in R.C.O.P.No.1222 of 2013 on the file of the X Small Causes Court, Chennai.
4. Under such circumstances, if there is finding given by the Rent Control Court that agreement found therein is a forged one, then it is open to the petitioner to lodge a fresh complaint thereafter. In view of the above, the criminal original petition is closed. 06.09.2016 To
1. The Inspector of Police, R-7, K.K.Nagar Police Station, Chennai.
2.The Public Prosecutor, High Court, Madras.
Crl.OP No.19429 of 2016