PRAYER : Criminal Original Petition filed under Section 482 of Cr.P.C. to direct the respondent police to complete the investigation in Crime No. 31 of 2020 and to file final report.
The Order of the Court was delivered by
R. Hemalatha, J.:— The petitioner has filed the present petition under Section 482 of Cr.P.C. seeking for a direction to the respondent police to complete the investigation and file a final report in Crime No. 31 of 2020 of AWPSTiruparankundram, Madurai City.
2. The main grievance of the petitioner is that though the petitioner was injured very severely, the respondent police has filed FIR only for the offences punishable under Sections 598(A), 406 and 506(i) of IPC. Her further contention is that the investigation is also not completed in Crime No. 31 of 2020, though the complaint is dated 30.11.2020.
3. Mr. A. Robinson, learned Government Advocate, who accepts notice for the respondent, on instructions, would submit that the investigation in Crime No. 31 of 2020, is under way.
4. A perusal of the Scan report of the petitioner shows that the petitioner has sustained grievous injuries in her throat and the respondent police is directed to consider all the medical records and investigate the matter. The respondent police is also directed to complete the investigation in Crime No. 31 of 2020 and file the final report within a period of three months from the date of receipt of a copy of this order/uploading of the order.
5. With the above direction, the Criminal Original Petition is disposed of.