MALLIKA Vs. SUPERINTENDENT OF POLICE, TIRUNELVELI DISTIRCT

JUDGEMENT

(1.) This criminal original petition has been filed seeking a direction to direct the second respondent to investigate the case in Crime No.33 of 2020 pending on his file and to file a final report before the appropriate Court within the time stipulated 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.