Sivaprakash vs The State
2024 Latest Caselaw 17446 Mad

Madras High Court

Sivaprakash vs The State on 3 September, 2024

Author: G.Jayachandran

Bench: G.Jayachandran

                                                                             Crl.OP.No.11133 of 2023


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 03.09.2024

                                                      CORAM

                             THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN

                                    Criminal Original Petition No.11133 of 2023
                                           and Crl MP No.7001 of 2023

                     Sivaprakash                                                ... Petitioner

                                                           Vs.

                     1. The State
                        Rep. by its Inspector of Police,
                        Nallur, Tiruppur City.
                        (Crime No.472 of 2022)

                     2. Santhiya                                                ... Respondents


                     Prayer: Criminal Original Petition is filed under Section 482 of the Code

                     of Criminal Procedure, praying to call for records of the proceedings in

                     Crime No.472 of 2022 on the file of the first respondent Police and quash

                     the same as illegal and quash the same.

                                   For Petitioner     : Mr.R. Harikrishnan

                                   For Respondents : Mr.S.Udaya Kumar
                                                     Govt. Advocate (Crl. Side), for R1

                                                      **********

                                                     ORDER

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

It is the case where the complaint and the counter complaint in

connection with the same transaction were received by the same Police,

but only the complaint against the petitioner is registered in Crime

No.472 of 2022 dated 28.07.2022.

2. In the light of the Police Standing Order 566 and the Full Bench

Judgment, the respondent Police is directed to follow the guidelines

issued by the Full Bench of this Court in Balaji Vs. State of Tamil Nadu,

and proceed in accordance with law.

3. The complaint given by the petitioner shall be taken for

investigation and after ascertaining the aggressor, final report has to be

filed.

4. With the above direction, the Criminal Original Petition is

disposed of. Consequently, connected Criminal Miscellaneous Petition is

closed.

03.09.2024 jv

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

Index: Yes/No Internet: Yes/No

To

1. The Inspector of Police, Nallur, Tiruppur City.

2. The Public Prosecutor, High Court of Madras

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

Dr.G.JAYACHANDRAN,J.

jv

Criminal Original Petition No.11133 of 2023

03.09.2024

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