LAWS(MAD)-2020-1-441

T. RAMANANDAN Vs. STATE

Decided On January 08, 2020
T. Ramanandan Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This Criminal Original Petition has been filed to direct the respondent to file a final report in Crime No.193 of 2018 on the file of the Inspector of Police, D-1, Tiruttani Police Station, Tiruttani, Thiruvallur District, within the stipulated period of time.

(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 23.03.2018, no final report is filed till date.