V HEMAVATHI Vs. STATE

JUDGEMENT

(1.) Hemavathy, defacto complainant, wants a direction to the respondent to complete the investigation in Crime No.493 of 2012 expeditiously and file final report before the learned VII Metropolitan Magistrate, G.T., Chennai.

(2.) Hemavathy lodged a complaint with B-2, Esplanade Police Station. Based on that, a case in Crime No.493 of 2012 has been registered by the police.

(3.) The grievance of Hemavathy is that till date investigation is not completed and final report has been filed. Already, she had moved this Court in Crl.O.P.No.6198 of 2013 for similar direction. Then, it was reported to the court that investigation has been completed and final report also has been filed.