GANESAN Vs. RAVICHANDRAN INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS petition has been filed praying to punish the respondents since they failed to obey the direction passed in Crl.O.P.(MD).No.14581 of 2010 on 20.01.2011 by this Court.

(2.) IT is stated in the petition that one Mutharasu as complainant has lodged the First Information Report and the same has been registered in Crime No.268 of 2009, wherein the present petitioner has been shown as sole accused and since the present petitioner has been shown as sole accused without any basis, he filed Crl.O.P.(MD).No.14581 of 2010 on the file of this Court so as to quash the First Information Report registered in Crime No.268 of 2009 and this Court after hearing the divergent contentions put forth on either side has dismissed Crl.O.P.(MD).No.14581 of 2010 and ultimately directed the respondent therein to file final report within a period of one month from 20.01.2011. Further it is stated in the petition that the respondents have served as Inspector of Police, Vallam Police Station during the relevant period and since they have not obeyed the direction given in the order passed in Crl.O.P.(MD).No.14581 of 2010 they are liable to be punished.

(3.) THE learned counsel appearing for the respondents have uniformly contended that at the time of passing the order, some proceedings are pending before the District Collector and no positive reply has been received and subsequently after getting opinion of the concerned Deputy Director of Prosecution a final report has been filed and therefore, the respondents have not committed any willful disobedience in obeying the order passed in Crl.O.P.(MD).No.14581 of 2010 and therefore, the present petition deserves to be dismissed.