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S. Somasundaram v/s The State Rep. by The Inspector of Police, TVMCH Police Station, (Tirunelveli Medical College Hospital Police Station), Tirunelveli & Another
CRL.O.P.(MD).No. 1698 of 2015
Decided On, 02 March 2015
At, Before the Madurai Bench of Madras High Court
By, THE HONOURABLE MR. JUSTICE C.T. SELVAM
For the Petitioner: S. Palanivelayutham, Advocate. For the Respondents: K.V. Rajarajan, Government Advocate (Crl. Side).
Judgment Text
(Prayer: Criminal Original Petition filed under Section 482 of the Code of Criminal Procedure, praying to direct the respondents more particularly the 1st respondent to register the complaint of the petitioner dated 05.01.2015 and to conduct investigation in accordance with law and lay the final report forthwith within a time frame as stipulated by this Hon'ble Court.)
1. Pursuant to the complaint of the petitioner dated 05.01.2015, neither has any case been registered nor an investigation conducted. Hence, the petitioner has preferred the present petition, seeking a direction to register the case.
2. Heard learned counsel for petitioner and learned Government Advocate (Crl. Side) for respondents.
3. Learned Government Advocate (criminal side) representing the respondents submitted that pursuant to enquiry, the complaint of the petitioner dated 05.01.2015 has been closed.
4. Recording the said submissions of learned Government Advocate [Crl.Side], the Crimin
1. Pursuant to the complaint of the petitioner dated 05.01.2015, neither has any case been registered nor an investigation conducted. Hence, the petitioner has preferred the present petition, seeking a direction to register the case.
2. Heard learned counsel for petitioner and learned Government Advocate (Crl. Side) for respondents.
3. Learned Government Advocate (criminal side) representing the respondents submitted that pursuant to enquiry, the complaint of the petitioner dated 05.01.2015 has been closed.
4. Recording the said submissions of learned Government Advocate [Crl.Side], the Crimin
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al Original Petition is closed. The petitioner is at liberty to seek such relief as available to him in law.