(1.) PETCHIAMMAL , who is the de facto complainant in Crime No. 336 of 2013, registered by the 3rd respondent, namely, the Sub -Inspector of Police, Munnirpallam Police Station, Tirunelveli District, came forward with this petition under Section 482 Cr.P.C, since the Crime Number is kept pending in the F.I.R. Stage itself.
(2.) IT has been submitted by the learned counsel for the petitioner that when the said Petchiammal applied under Right to Information Act, it has been stated that the case has been closed as 'Mistake of Fact' (MF). But, when it was verified with the jurisdictional Magistrate, namely, Judicial Magistrate No. V, Tirunelveli it is stated that with regard to the said Crime Number, so far no final report has been filed and as per the Court records, the Crime Number is pending. In the circumstances, dissatisfied with the way in which her case is being handled, the de facto complainant has approached this Court.
(3.) UNDER Section 482 Cr.P.C. this Court has power to do justice. The last phrase in Section 482 Cr.P.C. is 'otherwise to secure the ends of justice'.