IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 15.06.2022
CORAM
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
T.K.Purushothaman ... Petitioner Vs.
1. The Superintendent of Police, Krishnagiri District.
Tamil Nadu.
2. The Inspector of Police, Singarapettai Police Station, Uthankarai Taluk,
Krishnagiri District, Tamil Nadu. ... Respondents
Prayer: This Criminal Original Petition filed under Section 482 Cr.P.C., pleased to direct the Inspector of Police, Singarapettai Police Station, Uthankarai Taluk, Krishnagiri District to investigate the matter and register FIR for the petitioner complaint dated 12.01.2022 vide CSR No.11 of 2022.
For Petitioner : Mr.K.Chandru
For R1 & R2 : Mr.N.Muthuvel
Government Advocate (Crl. Side)
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ORDER
This Criminal Original Petition has been filed to direct the Inspector of Police, Singarapettai Police Station, Uthankarai Taluk, Krishnagiri District to investigate the matter and register FIR for the petitioner complaint dated 12.01.2022 vide CSR No.11 of 2022.
2. Today, when the matter is taken up for hearing, learned Government Advocate (Crl. Side) appearing for the respondent police submitted that the FIR has been registered in Crime No.137 of 2022 for the offences under Sections 294(b), 323 and 109 of IPC.
3. Recording the submissions made by the learned Government Advocate (Crl. Side) appearing for the respondent police, this Criminal Original Petition is closed.
15.06.2022
rgi/ham Index :Yes/No Speaking/Non-Speaking Order Internet:Yes/No
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To
1. The Superintendent of Police, Krishnagiri District.
Tamil Nadu.
2. The Inspector of Police, Singarapettai Police Station, Uthankarai Taluk,
Krishnagiri District, Tamil Nadu.
3. The Public Prosecutor, Madras High Court, Chennai.
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N. SATHISH KUMAR,J.
rgi/ham
15.06.2022
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