VENU VISHAL Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed, to direct the respondent to investigate the matter and file final report in Crime No.66 of 2015 on the file of Inspector of Police, S-2 Airport Police Station within a time frame of three months and to proceed further in accordance with law.

(2.) Mr.V.Meganathan, learned Government Advocate (criminal side) appearing for the respondent would submit that in this case, the offences alleged are under the Passports Act, 1967 and the delay is on account of not able to get sanction from the appropriate Authorities. However, he would submit that the final report will be filed within a period of two months from the date of receipt of a copy of this order.

(3.) 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 Ss. 154 and 155 of the Criminal Procedure Code and after conducting necessary enquiry/investigation, file final report under Sec. 173 of Cr.P.C. Such investigation under Chapter XII of the Criminal Procedure Code shall be completed without any unnecessary delay. This Court is able to see that there had been a long undue delay in filing the final report in the present case and is inordinate and unjustified. Hence, it would be appropriate to direct the Investigating Officer to file a final report within a stipulated time, if not already filed.