AARTHI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) In this case, this Court on 8/6/2021, had passed the following order:-

(2.) In continuation and conjunction to the above order, this Court passing the following order.

(3.) From the closure report dtd. 22/2/2021, it is seen that the closure report has been sent through the registered post to the complainant, the father of the petitioner on 17/12/2020 which cannot be so. The order under Sec. 156(3) of Cr.P.C., has been passed by the learned Judicial Magistrate No.I, Tiruvannamalai on 22/1/2021 and the same has been despatched on 23/1/2021. This Court was not in approval in the manner in which the orders passed under Sec. 156(3) Cr.P.C., since it is not proper and it is in printed form which ex-facio reflects non application of mind by the learned Magistrate while passing the order under Sec. 156(3) Cr.P.C., by directing the respondent Police to expedite the enquiry based on the complaint given by the complainant and comply the same within a period of two months from the date of the receipt of the copy of the order.