P NAGANATHAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner is an Advocate at Baradur Village, Chidambaram Taluk. He filed the present writ petition, seeking for a direction, directing the first respondent Deputy Superintendent of Police, District Crime Branch to implement the orders of the learned Judicial Magistrate No.II, Chidambaram vide letter dated 24.12.2008 in Letter No,2651/2008 and to register a case.

(2.) THE petitioner filed an objection petition before the Judicial Magistrate No.II, Chidambaram on 20.02.2006 which was examined by the learned Magistrate under 156(3) Cr.Pc. THEreafter, a letter was forwarded by the learned Magistrate to the first respondent Deputy Superintendent of Police, Cuddalore either to investigate the case by himself or by any person authorised by him and to submit a report within two months. But it was stated that no F.I.R was registered and with an endorsement 'U.N', the file was closed and R.C.S.1/2007 was served on the petitioner. When the petitioner once again reminded the learned Magistrate, the learned Magistrate forwarded another letter to the first respondent asking him to register a F.I.R and forward the objection petition filed by the petitioner and all the documents enclosed along with the objection petition to that Court. When that was was not done, the petitioner moved this Court.