UMA SHANKARAI Vs. COMMISSIONER OF POLICE GREATER CHENNAI

JUDGEMENT

(1.) THE above petition has been filed praying to direct the respondents to register a FIR on the complaint dated 26. 07. 2007 given by the petitioner; to investigate the same and to file a final report within a stipulated time.

(2.) LEARNED Government Advocate (Crl. Side) appearing for the respondents submits that on the complaint given by the petitioner, a petition enquiry has been conducted and ultimately, it has been concluded that the dispute is civil in nature and submits that within a week from today, intimation will be served on the petitioner.

(3.) RECORDING the above submission, this petition is closed. However, the petitioner is at liberty to proceed against the proposed accused before the appropriate court.