Q. Who were the advocates involved in the case K. Kamaraj vs The Inspector General of Police, South Zone, Madurai and Others?

For the Petitioner P. Kalaiyarasi Bharathi, Advocate. For the Respondents P. Kandasamy, G.A., (Crl. Side)

Q. What are the equivalent citations for K. Kamaraj vs The Inspector General of Police, South Zone, Madurai and Others ?

The equivalence citation areLQ/MadHC/2012/6895 ;

Q. What was the bench assigned for the case K. Kamaraj vs The Inspector General of Police, South Zone, Madurai and Others?

HONBLE MR. JUSTICE M. VENUGOPAL

K. Kamaraj Vs. The Inspector General Of Police, South Zone, Madurai And Others On 26 November, 2012

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K. Kamaraj v. The Inspector General Of Police, South Zone, Madurai And Others

(Before The Madurai Bench Of Madras High Court)

Criminal Original Petition No. 16576 Of 2012 | 26-11-2012

(Prayer: Criminal Original Petition filed under Section 482 of Cr.P.C. praying to Register the First Information Report based on the petitioner complaint dated 25.10.2012.)

ORDER

1. The Learned Government Advocate (criminal Side) informs before this Court that on the basis of the complaint given by the Petitioner dated 01.03.2012, a case has been registered in Crime No.343 of 2012 for the offences under Sections 294(b) and 506(i) of I.P.C. and Section 4 of Tamil Nadu Protection of Interests of Depositors (In Financial Establiahment) Act, 1997.

2. Recording the same, this Criminal Original Petition is closed.

Advocate List

For the Petitioner P. Kalaiyarasi Bharathi, Advocate. For the Respondents P. Kandasamy, G.A., (Crl. Side)

Bench

HON'BLE MR. JUSTICE M. VENUGOPAL

Eq Citations

LQ/MadHC/2012/6895

Head Note

Criminal Procedure Code, 1973 — S. 482 — FIR — Prayer to register FIR — Allowed — On basis of complaint given by petitioner, case registered for offences under Ss. 294(b) and 506(i) of IPC and S. 4 of Tamil Nadu Protection of Interests of Depositors (In Financial Establiahment) Act, 1997 — Criminal Original Petition closed (Para 1)