O.NAVEEN Vs. SUPERINTENDENT OF POLICE, MADURAI DISTRICT

JUDGEMENT

(1.) These Criminal Original Petitions have been filed seeking direction, to direct the second respondent to file final report in Crime Nos.10, 12, 13, 14 and 224 of 2016, on the file of the third respondent Police.

(2.) Earlier, when at the time of hearing the Criminal Original Petitions, the learned Additional Public Prosecutor appearing for the respondent Police would submit that in respect of the petition mentioned crime numbers, the Deputy Superintendent of Police, Samayanallur, Madurai District, filed final report in the year 2017 itself and therefore, the prayer sought for by the petitioners, has become infructuous.

(3.) In this regard, this Court directed the learned Judicial Magistrate, Vadipatti, as well as the learned Principal District Judge, Madurai, to submit a report as to whether any final report has been filed in Crime Nos.10, 12, 13, 14 and 224 of 2016, on the file of the third respondent Police.