Madras High Court
G.Krishnamoorthy vs The Inspector Of Police on 31 July, 2018
Author: D.Krishnakumar
Bench: D.Krishnakumar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 31.07.2018 CORAM THE HONOURABLE MR. JUSTICE D.KRISHNAKUMAR CRL.O.P.(MD)No.13413 of 2018 G.Krishnamoorthy ... Petitioner Vs The Inspector of Police, Kottampatty Police Station, Melur Taluk, Madurai District. (Crime No.217/2017) ... Respondent PRAYER: Criminal Original Petition filed under Section 482 of Cr.P.C, praying to direct the respondent to complete the investigation and file a final report in Crime No.217 of 2017 pending on the file of the respondent police within a reasonable time to be stipulated by this Court. !For Petitioner : Mr.G.Kandhavadivelan For Respondent : Mr.K.K.Ramakrishnan Additional Public Prosecutor :ORDER
This petition has been filed under Section 482 of Cr.P.C to direct the respondent to complete the investigation and file a final report in Crime No.217 of 2017 pending on the file of the respondent police within a reasonable time to be stipulated by this Court.
2.According to the prosecution, the complaint has been enquired and the same was closed and to that effect, the closure report has been filed before the Judicial Magistrate Court, Melur.
3.In the light of the above, this criminal original petition is closed. It is open to the petitioner to work out his remedy before the concerned Court in the manner known to law.
To
1.The Inspector of Police, Kottampatty Police Station, Melur Taluk, Madurai District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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