C. CHITRA Vs. STATE

JUDGEMENT

(1.) This Petition has been filed challenging the Referred Charge-sheet Notice in Crime No.589 of 2022 on the file of the Respondent-Police, thereby closed the same as un-deducted one.

(2.) The Petitioner is the Complainant and she lodged Complaint alleging that while she was proceeding to her home in a Bus, there was chain snatching in the Bus and she lost 6 1/2 sovereign necklace. On receipt of the said Complaint, the Respondent registered a FIR in Crime No.589 of 2022 for the offence under Sec. 379 of IPC. After investigation, the FIR was closed as un-deducted one and filed Referred Charge-sheet Notice. It was recorded by the learned Judicial Magistrate and closed the FIR. Challenging the same, the present Petition has been filed.

(3.) The learned Counsel appearing for the Petitioner would submit that whenever the Report recording the closure of FIR as undeducted can be challenged before this Court, as held by this Court in the Judgment, reported in the case of Chinnathambi v. State, 2017 (1) MWN (Cr.) 471 (FB) : 2017 (2) CTC 241 (FB) by an Order, dtd. 23/2/2017.