T JEYAKUMAR Vs. SUPERINTENDENT OF POLICE, THANJAVUR DISTIRCT

JUDGEMENT

(1.) This criminal original petition has been filed seeking a direction to direct the second respondent to file a final report in connection with Crime No.324 of 2019 on the file of the second respondent police within a time as fixed by this Court.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Crl. Side) appearing for the respondents.

(3.) In general, whenever any information in relation to commission of cognizable or non-cognizable offence is received, the police officer shall adhere to the procedure contemplated under Sections 154 & 155 of the Criminal Procedure Code and after conducting necessary enquiry/investigation, file final report under Section 173 of Cr.P.C. Such investigation under Chapter XII of the Criminal Procedure Code shall be completed without any unnecessary delay. The delay in filing a final report in the present case is inordinate and unjustified.