IYYANKANNU ALIAS KANNAN Vs. STATE

JUDGEMENT

(1.) HEARD the learned Government Advocate appearing on criminal side.

(2.) THE above petition is filed for the relief as stated therein.

(3.) IN the light of the settled principles of law, as stated supra, there is no justification for the respondent-police in not registering the case more particularly in the light of the allegations as set out in the complaint submitted by the petitioner herein. Hence, there will be a direction to the first respondent to register a case and pursue with the investigation in accordance with law. The above exercise shall be completed within a period of four weeks from the date of receipt of a copy of this order.