Abinaya vs The Chairman
2023 Latest Caselaw 11721 Mad

                                                                                 W.P.No.25720 of 2023


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 01.09.2023

                                                       CORAM :

                                  THE HON'BLE MR.JUSTICE N.ANAND VENKATESH

                                              W.P.No.25720 of 2023

                    Abinaya                                      .. Petitioner

                                                        Versus

                    1. The Chairman,
                       Virudhachalam Taluk Legal Service Committee,
                       Virudhachalam combined Court campus,
                       Cuddalore District.

                    2. The Superintendent of Police,
                       Cuddalore District,
                       Cuddalore.

                    3. The Inspector of Police,
                       Virudhachalam Police Station,
                       Cuddalore District.

                    4. Venkatesan
                    5. Anbukarasi                                ..Respondents

                    Prayer : Writ Petition filed under Article 226 of the Constitution of India
                    praying to issue a Writ of Mandamus to direct the 1st respondent to ensure
                    F.I.R as against accused person in the light of Sugesan Transport Pvt. Ltd.,
                    Versus the Inspector of Police by considering the representation of the
                    petitioner, dated 01.07.2023, in accordance with law.

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                                                                                    W.P.No.25720 of 2023




                                    For Petitioner     : Mr.M.Velmurugan

                                   For Respondents : Mr.A.Damodaran,
                                                       Additional Public Prosecutor,
                                                 for RR-1 to 3
                                                        ORDER

This Writ Petition has been filed for a direction to the respondent

Police to register an F.I.R based on the representation made by the petitioner

on 01.07.2023.

2. The learned Additional Public Prosecutor submitted that based on

the representation made by the petitioner, an enquiry is now pending in

C.P.No.1540 of 2023.

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

and the third 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 third 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.

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W.P.No.25720 of 2023

4. The Writ Petition is disposed off in the above terms. No costs.

                                                                                         01.09.2023

                    Index       : yes/no

Speaking order/Non-speaking order Neutral Citation : yes/no grs

To

1. The Chairman, Virudhachalam Taluk Legal Service Committee, Virudhachalam combined Court campus, Cuddalore District.

2. The Superintendent of Police, Cuddalore District, Cuddalore.

3. The Inspector of Police, Virudhachalam Police Station, Cuddalore District.

4. The Public Prosecutor, High Court of Madras.

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

W.P.No.25720 of 2023

N.ANAND VENKATESH, J.

grs

W.P.No.25720 of 2023

01.09.2023

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