K RAJESWARAN Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioner approaches this Court with a prayer to direct the Inspector of Police, Railway Protection Force, Kumbakonam to register the case on the basis of the complaint dated 09.02.2010.

(2.) The learned counsel appearing for the petitioner would submit that when the petitioner was travelling in a train from Mayiladuthurai (via) Kumbakonam, one Balamurugan, who is the brother-in-law of the petitioner, working as Constable, CRPF and one Rajangam, who is the father-in-law of the petitioner, brutally attacked the petitioner in connection with some family problem and the petitioner suffered injuries all over the body and both the persons gave a life threat to the petitioner and hence, the petitioner preferred a complaint on 27.01.2010 before the 2nd respondent, but, since the 2nd respondent did not even receive the complaint, the petitioner sent representation to the respondents through R.P.A.D. and on 10.02.2010 only, the respondents received the complaint, but they failed to register the case, which constrained the petitioner to come forward with the present application.

(3.) The learned Government Advocate (criminal side) would file a status report and prayed for the dismissal of the application.