S. VIJAYALAKSHMI Vs. STATE

JUDGEMENT

(1.) This criminal original petition has been filed to direct the respondent police to file a final report in Crime No. 721/2017, on the file of the respondent police.

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

(3.) The learned counsel appearing for the petitioner submitted that though the respondent has registered a case in the above said crime number on 28/9/2017, no final report has been filed till date.