N BOOPATHY Vs. SUPERINTENDENT OF POLICE KANCHIPURAM

JUDGEMENT

(1.) THIS petition is filed, seeking for a direction, to direct the respondents to register the petitioner's complaint dated 1. 11. 2007 in CSR No. 471 of 2007 on the file of the second respondent; to investigate the same and to submit a final report according to law to the competent criminal court.

(2.) LEARNED Government Advocate submits that on the complaint given by the petitioner, a case has been registered in Crime No. 471 of 2007 under Sections 147, 148, 353, 294 (b) and 506 (ii) of IPC.

(3.) RECORDING the above submission, this petition is closed.