PONNUSAMY Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking a direction to direct the 3rd respondent to file the final report in Crime No.07 of 2020, for the offences under Sections 420 , 465 , 468 and 471 of IPC, under the supervision of the 1st respondent.

(2.) Heard the learned Counsel appearing for the petitioner and learned Government Advocate for the respondents.

(3.) The learned Government Advocate (Crl.side) appearing for the respondent Police, on instructions, would submit that the investigation is in the progressive stage. He would further submit that since the police officers were busy in their duties to combat unprecedented situation arising from the COVID-19 Pandemic, some more time is required to file the final report. The submission made by the learned Government Advocate is placed on record.