S. MOHANKUMAR Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to direct the respondent to file charge sheet in Crime No.166 of 2019 for the offence under Sections 294 (b) and 506(i) IPC.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent.

(3.) The learned counsel appearing for the petitioner submitted that though respondent has registered a case in the above said crime number on 02.04.2019, no charge sheet is filed till date.