Q. Who were the advocates involved in the case Yogarani vs The Commissioner of Police and Another?

For the Petitioner A.K. Azagarsami, Advocate. For the Respondents P. Kandasamy, Govt. Advocate (Crl. Side).

Q. What are the equivalent citations for Yogarani vs The Commissioner of Police and Another ?

The equivalence citation areLQ/MadHC/2014/3573 ;

Q. What was the bench assigned for the case Yogarani vs The Commissioner of Police and Another?

HONBLE MR. JUSTICE N. KIRUBAKARAN

Yogarani Vs. The Commissioner Of Police And Another On 30 July, 2014

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Yogarani v. The Commissioner Of Police And Another

(Before The Madurai Bench Of Madras High Court)

Criminal Original Petition No. 13712 Of 2014 | 30-07-2014

(Prayer: Petition is filed under Section 482 of the Code of Criminal Procedure praying to direct the first respondent to instruct the second respondent to register the case based on the complaint given by the petitioner on 11.07.2014 and to take appropriate action against the proposed accused.)

1. Though the petitioner has come before this Court seeking to register her complaint dated 11.07.2014 the learned Government Advocate (Criminal Side) would submit that it has been registered in Crime No.805 of 2014 under Sections 147, 448, 323, 354, 294(b) and 465 IPC.

2. Recording the above said statement, the Criminal Original Petition is closed.