G.Balakrishnan vs State By: The Inspector Of Police
2023 Latest Caselaw 9067 Mad

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                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 26.07.2023

                                                       CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                                Crl.O.P No.16627 of 2023

            G.Balakrishnan                                                                Petitioner

                                                           vs.
            State By: The Inspector of Police,
            District Crime Branch,
            Perambalur.                                                                  Respondent

            PRAYER: Criminal Original Petition filed under Section 482 of the Code of
            Criminal Procedure, to call for the records and quash the Summon Petition
            No.300/DCB/PLR.2023 dated 04.07.2023 on the file of respondent police.

                                      For Petitioner    : Mr.S.Natarajan

                                      For Respondent    : Mr.A.Damodaran
                                                          Additional Public Prosecutor

                                                        ORDER

This Criminal Original Petition has been filed challenging the summons issued

by the respondent police dated 04.07.2023.

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

on the complaint given by the defacto complainant, petition enquiry is pending in

C.No.300/DCB/PLR/2023 on the file of the respondent Police. Hence, the petitioner

is required for enquiry.

https://www.mhc.tn.gov.in/judis 2 of 2

N. ANAND VENKATESH,. J.

ssr

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.

                                                                                           26.07.2023

            Index      : Yes/No
            Internet   : Yes/No

Speaking Order/Non-Speaking Order ssr

To

1.The Inspector of Police, District Crime Branch, Perambalur.

2.The Public Prosecutor, High Court of Madras, Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P No.16627 of 2023