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Judgment
G. Rajasuria, J.—Heard Mr. R. Alagumani, learned Counsel for the petitioner and also Mr. R. Janakiramulu, learned Special Government
Pleader, who took notice on behalf of the respondents.
The grievance of the petitioner as aired by the learned Counsel for the petitioner, is to the effect that the petitioner was raped and she was also
cheated and she has been subjected to dowry harassment; thereupon, she lodged a complaint with the police, who registered the case only under
Sections 417 and 506(i) I.P.C., instead of registering the case under Sections 376 of Indian Penal Code and Section 4 of Dowry Prohibition Act.
Hence, this writ petition.
Heard the learned Government Advocate.
Hence, in this factual matrix, the following direction is issued:
On receipt of a copy of this order, the petitioner shall appear before the first respondent viz., the Superintendent of Police, Madurai District and air
her grievance and thereupon, the first respondent shall call for the file from the Investigating Officer concerned and delve deep into it and issue
necessary directions for appropriate investigation and fortnightly report also shall be called for from the Investigating Officer concerned and see
that the entire investigation is completed within a period of three months.