LAWS(MAD)-2007-7-417

M BALASUBRAMANIAM Vs. STATE

Decided On July 10, 2007
M. BALASUBRAMANIAM Appellant
V/S
STATE, REP. BY THE DEPUTY INSPECTOR Respondents

JUDGEMENT

(1.) THIS petition is field to direct the respondents to register a case in respect of theft of 16 sovereigns of gold jewels by bureau pulling occurred on 23.6.2005 during night hours as against the then Crime S.I. Mr. Illanchezhian and the then Crime Writer - Mr. Veerasamy of Palani Town Police Station and other unknown offenders for the commission of offences under Sections 119, 120-B, 201, 202, 212, 218, 221, 225-A, 457and 380 I.P.C. and also to direct to take necessary actions against the accused.

(2.) HEARD both sides.

(3.) HOWEVER, the learned counsel for the petitioner would draw the attention of the Court to the typed set of papers and he would submit that the Complaint dated 3.12.2005 was sent on 10.12.2005 relating to the theft incident to the three high-level police officers. A copy of the postal receipt is also found in the typed set.