NAGAMMAL Vs. STATE

JUDGEMENT

(1.) These Criminal Original Petitions have been filed to direct the respondent police to complete the investigation and file final report in Crime Nos.859/2017 & 868/2016 pending on the file of the respondent police.

(2.) Heard the learned counsel appearing for the petitioners and the learned Additional Public Prosecutor appearing on behalf of the respondent.

(3.) The learned counsel appearing for the petitioners would submit that though the respondent has registered a case in the above said crime numbers on 28.10.2017 and 31.12.2016 respectively, no final reports are filed till date.