M.Pushpa Rani vs State Rep. By
2023 Latest Caselaw 8539 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 18.07.2023

                                                           CORAM:

                                  THE HON'BLE MR.JUSTICE N.ANAND VENKATESH

                                                   CRL.O.P.No.1652 of 2023

            M.Pushpa Rani                                                                    ...Petitioner
                                                             Vs

            State Rep. by
            The Inspector of Police,
            F-5, Choolaimedu Police Station,
            Choolaimedu,
            Chennai – 600 094                                                             ...Respondent

            Prayer: Criminal Original petition file under Section 482 of the Criminal Procedure

            Code seeking to direct the respondent police to register a case on the petitioner

            complaint dated 19.11.2022 on the file of the respondent police.


                                  For Petitioner       :   Mr.R.Paramasivam

                                  For Respondent       :   Mr.A.Damodaran,
                                                           Additional Public Prosecutor

                                                           ORDER

This criminal original petition has been filed to direct the respondent police to

register a case on the petitioner complaint dated 19.11.2022 on the file of the

respondent police.

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

2.Learned Additional Public Prosecutor, on instructions, submitted that, based on

the complaint given by the petitioner, petition enquiry is pending in CSR No.847 of

2022 on the file of the respondent Police.

3.The petitioner is directed to co-operate with the Police for enquiry and the

respondent Police shall conduct the enquiry keeping in mind the judgment in Lalitha

Kumari vs. Government of Uttar Pradesh reported in 2013 (6) CTC 353. On

completion of the enquiry, the respondent Police shall take a decision regarding the

further course of action. This process shall be completed by the respondent Police

within a period of two weeks from the date of receipt of copy of this order.

4.With the above directions, this Criminal Original Petition is disposed of.

18.07.2023 Speaking Order : Yes/No Index : Yes/No ssr

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

1.The Inspector of Police, F-5, Choolaimedu Police Station, Choolaimedu, Chennai – 600 094

2.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis N.ANAND VENKATESH,J

ssr

CRL.O.P.No.1652 of 2023

18.07.2023

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