SRINIVASAN Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking a direction to the respondent to file a final report in Cr.No.840 of 2016.

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing on behalf of the respondent.

(3.) Whenever any information in relation to commission of cognizable or non cognizable offence is received, the police officer shall adhere to the procedure contemplated under Sections 154 & 155 of the Criminal Procedure Code and after conducting necessary enquiry/investigation, file final report under Section 173 of Cr.P.C. Such investigation under Chapter XII of the Criminal Procedure Code shall be completed without any unnecessary delay. The delay in filing a final report in the present case is inordinate and unjustified. Hence, it would be appropriate to direct the Investigating Officer to file a final report within a stipulated time.