AANDI Vs. SUPERINTENDENT OF POLICE TUTICORIN

JUDGEMENT

(1.) The petitioner herein has filed the above criminal original petition, under Section 482 of the Code of Criminal Procedure, seeking a direction upon the second and third respondents herein to conduct further investigation in Crime No.511 of 2005, on the file of the third respondent herein as per the orders passed in Crl.M.P.No.6088 of 2006, dated 03.03.2006, on the file of the Judicial Magistrate Court No.I, Tuticorin.

(2.) The short facts of the case are as follows:-

(3.) After receipt of the said complaint, the third respondent Inspector of Police, Thattapparai Police Station, Tuticorin, did not take any action on the said complaint. Hence, the said Subramaniam had filed a direction petition under Section 482 Cr.P.C., before this Court in Crl.O.P.(MD) No.3479 of 2005.