GANESAN Vs. SUPERINTENDENT OF POLICE; INSPECTOR OF POLICE

JUDGEMENT

(1.) This writ petition has been filed to direct the second respondent to register the complaint preferred by the petitioner dated 09.09.2008 in accordance with law and consequently direct the second respondent to complete the investigation and file the final report within the time stipulated by this Court.

(2.) Heard the learned Counsel for the petitioner and also Mr. D.Sasikumar, learned Government Advocate, who took notice on behalf of the respondents.

(3.) Animadverting upon the inaction on the part of the police in not responding to the complaint dated 09.09.2008 lodged by the petitioner with the police, this writ petition is focused for issuing direction to the police.