P. JOTHI Vs. SUPERINTENDENT OF POLICE, VILLUPURAM

JUDGEMENT

(1.) THIS petition has been filed seeking to direct the 3rd respondent to register a case based on the complaint dated 05/12/2011 and investigate the same in accordance with law and to file final report as expeditiously as possible.

(2.) IN the petition, it has been stated that the petitioner has lodged the complaint on 05.12.2011 against one Varadhan and others before the 1st respondent. But, no action has been taken by the respondents-police till date. Hence, the petitioner has filed this petition.

(3.) IN view of the submissions made by the learned Government Advocate (Crl.side) this Court directs the third respondent to conduct enquiry on the complaint dated 05.12.2011 lodged by the petitioner, and proceed further in accordance with law, as expeditiously as possible. With the above observation, this criminal original petition is disposed of.