M. KAVITHA Vs. INSPECTOR OF POLICE

JUDGEMENT

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

(2.) THE perusal of the records made available herein would reveal that the complaint of the petitioner dated 10.06.2014 received by the respondent police is treated as C.S.R. No. 160/2014 dated 10.06.2014.

(3.) IN view of the same and considering the limited nature of the relief sought for herein, this Court directs the respondent to deal with the complaint received in the manner known to law and also in accordance with the directions of the Hon'ble Apex Court as stated supra, within four weeks from the date of receipt of copy of this order. In the event of the FIR being registered, the same shall be investigated and final report be filed as expeditiously as possible. In the event of the failure on the part of the respondents to exercise statutory duty cast on him, in the light of the directions issued above, it is always open to the petitioner to invoke Sections 154(3) or 156(3) Cr. P.C. or work out further remedy in accordance with law.