S.Nagarajan vs The Superintendent Of Police
2022 Latest Caselaw 1762 Mad

                                                                                W.P.(MD).No.2218 of 2022


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 03.02.2022

                                                        CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                               W.P.(MD).No.2218 of 2022

                S.Nagarajan                                                           ... Petitioner

                                                          Vs.

                1.The Superintendent of Police,
                  Madurai.

                2.The Inspector of Police,
                  Thirumangalam Town Police Station,
                  Madurai.                                                          ...Respondents

                Prayer: Writ Petition filed under Article 226 of the Constitution of India,
                praying this Court to issue a Writ of Mandamus, directing the respondents
                herein to consider the petitioner's complaint dated 29.11.2021 which is pending
                on the file of the respondents within a stipulated time fixed by this Court, as per
                the directions of the Hon'ble Apex Court Judgment in Lalitha Kumari Vs State
                of UP.


                                  For Petitioner    : Mr.J.Selvin Rajesh
                                                      for M/s.Dictum Law Firm

                                  For Respondents : Mr.M.Veeranthiran
                                                    Government Advocate(Crl.Side)


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https://www.mhc.tn.gov.in/judis
                                                                                 W.P.(MD).No.2218 of 2022



                                                ORDER

The petitioner has given a complaint dated 29.11.2021. He wants his

Court to direct the second respondent police to take action thereon.

2. The second respondent is directed to conclude the enquiry into the

petitioner's complaint on merits and in accordance with law within a period of

four weeks from the date of receipt of a copy of this order. If the second

respondent comes to the conclusion that cognizable offence is made out, then,

FIR shall be registered. If the second respondent comes to the conclusion that

no cognizable offence is made out, then, closure report will be served on the

petitioner herein, so that, the petitioner can take recourse to the remedy

available under law. I make it clear that I have not gone into the merits of the

matter.

3. The Writ Petition is disposed of accordingly. No cost.

                                                                                          03.02.2022

                Index             : Yes / No
                Internet          : Yes/ No
                rmi

NOTE:Issue Order Copy on 10.03.2022

https://www.mhc.tn.gov.in/judis W.P.(MD).No.2218 of 2022

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The Superintendent of Police, Madurai.

2.The Inspector of Police, Thirumangalam Town Police Station, Madurai.

https://www.mhc.tn.gov.in/judis W.P.(MD).No.2218 of 2022

G.R.SWAMINATHAN, J.

rmi

W.P.(MD).No.2218 of 2022

03.02.2022

https://www.mhc.tn.gov.in/judis