C GOVINDASAMY Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner has come forward with the above petition seeking for the relief of directing the 2nd respondent to complete the investigation and file charge sheet in Cr. No. 91/2003 and to direct the respondents 1 and 2 to take appropriate steps to disburse the relief amount to the petitioner as contemplated in the Scheduled Castes and the Scheduled Tribes [prevention of Atrocities Act] Rules 1995 expeditiously.

(2.) THE learned Additional Public Prosecutor submitted that the case was registered in Cr. No. 91/2003 and the same was investigated and ultimately, the case was referred as Mistake of Fact on 20. 5. 2004 and the RCS Notice No. 71/2004 was also served on the informant on 29. 05. 2004.

(3.) RECORDING the submission of the learned Additional Public Prosecutor to the effect that the case was investigated and referred as Mistake of Fact, the petition is hereby disposed of.