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Faritha v. State Represented By The Inspector Of Police And Others

Faritha v. State Represented By The Inspector Of Police And Others

(High Court Of Judicature At Madras)

Criminal Original Petition No. 8424 Of 2014 | 23-04-2014

(Prayer: Petition is filed under Section 482 Cr.P.C, praying to direct the first respondent to register FIR against accused and take necessary action on petitioners complaint dated 04.03.2014 and file a charge sheet in appropriate forums.)

1. This petition has been filed by the petitioner seeking a direction to the first respondent to register FIR against accused and take necessary action on petitioners complaint dated 04.03.2014 and file a charge sheet in appropriate forums.

2. Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Crl.Side) appearing for the respondents.

3. Learned counsel appearing for the petitioner submits that the occurrence was taken place on 04.03.2014 at 2.15 p.m and the petitioner has produced the Accident Register copy issued by AB Casualty, Government Royapettah Hospital, Chennai.

4. Learned Government Advocate (Crl.Side) representing the respondents submits that no case is registered till now on the complaint given by the petitioner on 04.03.2014.

5. In the above circumstance, since congnizable offence is made out, the first respondent police is directed to register a case on the basis of the complaint given by the petitioner on 04.03.2014 and investigate the same in accordance with law.

6. This Criminal Original Petition is ordered accordingly.

Advocate List
  • For the Petitioner P. Murali, Advocate. For the Respondents V. Arul, Government Advocate (Crl.side).
Bench
  • HON'BLE MR. JUSTICE G. CHOCKALINGAM
Eq Citations
  • LQ/MadHC/2014/1700
Head Note

Constitution of India — Arts. 21 and 32 — FIR — Non-registration — Direction to register FIR — Prayer for direction to first respondent police to register FIR against accused and take necessary action on petitioner's complaint dt. 04.03.2014 and file a charge sheet in appropriate forums — Held, since congnisable offence is made out, first respondent police is directed to register a case on the basis of complaint given by petitioner dt. 04.03.2014 and investigate the same in accordance with law