LAWS(MAD)-2022-6-128

P.RAJAGOPAL Vs. STATE

Decided On June 14, 2022
P.RAJAGOPAL Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This Criminal Original Petition filed under Sec. 482 of Cr.P.C., to direct the second respondent to register the petitioner complaint dtd. 8/11/2021.

(2.) Mr.A.Gokulakrishnan, learned Additional Public Prosecutor submitted that the enquiry has been conducted and the same has been closed by the respondent Police on 26/11/2021.

(3.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondents.