JESUDASS PRABAKARAM Vs. STATE

JUDGEMENT

(1.) This criminal original petition has been filed to direct the first respondent police to file a final report in Crime No. 200 of 2013, 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 respondents.

(3.) The learned counsel appearing for the petitioner submitted that though the first respondent has registered a case in the above said crime number on 5/2/2013, no final report has been filed till date.