M.RAVI v. THE STATE REP BY

This Criminal Original Petition has been filed to direct the respondent police to file the charge sheet in Crime No.536 of 2019 before the Court concerned. 2.Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing on behalf of the respondent. 3.The learned counsel for the petitioner would submit that though the respondent has registered a case in the above said crime number on 16.11.2019, no final report is filed till date. 4.The learned Additional Public Prosecutor appearing for the respondent would submit that the respondent police may be permitted to file a final report within a period of three months. 5.In view of the above, the respondent police is directed either to file a final report or closure report, as the case may be, within a period of three months preferably, from the date of receipt of a copy of this order under due intimation to the defacto complainant. 6.With the above direction, this Criminal Original Petition is disposed of. 03.01.2022 Index: Yes/No Internet: Yes/No 1.The Inspector of Police, RK Pet Police Station, Thiruvallur, Thiruvallur District. 2.The Public Prosecutor, High Court, Madras. M.NIRMAL KUMAR, J. 03.01.2022