SATHEESH KUMAR Vs. STATE

JUDGEMENT

(1.) Pursuant to the earlier Order passed by this Court on 14/3/2023, the matter was listed for hearing today.

(2.) The learned State Public Prosecutor submitted the Status Report filed on behalf of the Director General of Police, Tamil Nadu. The Status Report gives the particulars of investigation conducted by the Specialised Wing in 11 Taluk Police Stations and also in the Coimbatore Commissionerate.

(3.) On carefully going through the same, we find that there is a visible improvement in the completion of the investigation on time and filing of the Final Reports before the concerned Jurisdictional Court. On going through the particulars furnished to us, we find that such filing of Final Reports before the concerned Court has taken place on time in some serious offences like, murder, dacoity, etc. The State Public Prosecutor submitted that the creation of Special Wing will be extended to other Taluks/Cities and already steps have been taken in this regard. We expect that the Director General of Police, Tamil Nadu will identify some more Police Stations and expand the operation of specialised Investigation Wing.