(Prayer: Petition filed under Section 482 of the Code of Criminal Procedure, to direct the respondents to conclude investigation in connection with Crime No.102/2007 on the file of the Panavadalichatiram Police Station, Tirunelveli District.)
This petition has been filed to direct the respondents to conclude investigation in connection with Crime No.102/2007 on the file at the Panavadalichatiram Police Station, Tirunelveli District.
2. Heard both sides.
3. The learned Government Advocate (Criminal side) would submit that the First Information Report itself was registered only on 06.06.2007.
4. In the facts and circumstances of the case, the following direction is issued:
The respondent police is directed to complete the investigation in Cr.No.102 of 2007 on the file of the respondent police and file final report within two months from this date.
5. With the above direction, this petition is closed.
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Dukkai Muthu v. The State Represented By The Inspector Of Police, Panavadalichatiram And Another
Dukkai Muthu v. The State Represented By The Inspector Of Police, Panavadalichatiram And Another
(Before The Madurai Bench Of Madras High Court)
Criminal Original Petition No. 7760 Of 2007 | 03-08-2007
Advocate List
- For the Petitioner S. Palanivelayutham, Advocate. For the Respondents P. Rajendiran, Govt. Advocate (Crl.Side).
Bench
- HON'BLE MR. JUSTICE G. RAJASURIA
Eq Citations
- LQ/MadHC/2007/3072
Head Note
Criminal Procedure Code, 1973 — Ss. 173 and 482 — Petition filed under S. 482 to direct respondents to conclude investigation — Direction issued to respondent police to complete investigation and file final report within two months — First Information Report itself was registered only on 06.06.2007
