KOOLAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to to direct the respondent police to conduct investigation in Crime No.1319 of 2020 on the file of the respondent police i.e., Kaveripattinam Police Station, Krishnagiri District and file a final report in the said case before the appropriate Court.

(2.) When the matter was taken up for hearing on 11/7/2022, the learned Government Advocate (Crl.Side) submitted that the final report has already been filed on 7/12/202 and the same was not taken on file and kept pending. This Court is of the view that even if such final report is filed in time before the concerned Court, the same is returned nor kept pending without taking cognisance. Hence, this Court directed the DGP to file a report before this Court as to how many final reports filed before the Courts below have not been taken on file by the learned Judicial Magistrates. Similarly, this Court directed the learned Principal and District Judges and Chief Judicial Magistrates to file a report as to in how many cases, the final reports have not been taken on file and posted the matter for further hearing on 25/7/2022.

(3.) On 25/7/2022, the learned Additional Public Prosecutor submitted before this Court that the final report has been taken on file in C.C.No.354 of 2022, by the learned Judicial Magistrate No.I, Krishnagiri and further in compliance to the order of this Court, he submitted before this Court that 61627 cases final reports have been filed and they are yet to be taken on file. Hence, this Court further directed to call for reports from the Principal Judges and Chief Judicial Magistrates before 12/8/2022 and posted the matter on 16/8/2022.