LAWS(MAD)-2014-6-301

P. SOUPRAYANE Vs. SENIOR SUPERINTENDENT OF POLICE

Decided On June 23, 2014
P. Souprayane Appellant
V/S
Senior Superintendent of Police (South) Respondents

JUDGEMENT

(1.) THIS petition has been filed under Section 482 Cr. P.C., to direct the second and third respondents -police to register the FIR based on the complaint dt. 07.06.2014 submitted by the petitioner and proceed with the investigation and file a final report.

(2.) HEARD the learned counsel for the petitioner and the learned Additional Public Prosecutor.

(3.) THIS Criminal Original Petition is disposed of with the above direction.