E.Nithya vs The Commissioner Of Police
2021 Latest Caselaw 9758 Mad

                                                                      dt.16.04.2021 CRL.O.P.No.7036 of 2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 16.04.2021

                                                       CORAM:

                                   THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                                CRL.O.P.No.7036 of 2021

                     E.Nithya                                                       ... Petitioner

                                                       Versus

                     1.The Commissioner of Police,
                       O/o Commissioner of Police,
                       Chennai.

                     2.The Inspector of Police,
                       W-20, All Women Police Station,
                       Saidapet, Chennai - 600 015.                                 ... Respondent


                               Criminal Original Petition filed under Section 482 of the Code of
                     Criminal Procedure, to direct the second respondent to register FIR in
                     view of the petitioner complaint dated 29.01.2021, within a time framed
                     by this Court.


                                      For Petitioner   :     Mr.R.Y.George Williams

                                      For Respondent   :     Mr.M.Mohammed Riyaz,
                                                             Additional Public Prosecutor


                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                       dt.16.04.2021 CRL.O.P.No.7036 of 2021


                                                      ORDER

This petition has been filed seeking a direction, to direct the

second respondent to register FIR in view of the petitioner complaint

dated 29.01.2021.

2.Heard the learned counsel for the petitioner and the learned

Additional Public Prosecutor appearing on behalf of the respondent.

3.This petition is not maintainable, in view of the Order passed by

a Division Bench of this Court in G.Prabhakaran v. The Superintendent

of Police, Thanjavur reported in (2018) 2 LW Crl 489. The Hon'ble

Supreme Court in its latest judgment rendered by a three Judge Bench

in M. Subramaniam v. S. Janaki reported in (2020) 5 CTC 464, after

relying upon Sakiri Vasu Case, has categorically held that the High Court

cannot issue any direction for registration of FIR in exercise of its

jurisdiction under Section 482 of Cr.P.C. The Hon'ble Supreme Court

held that the informant has to necessarily avail of the alternative remedy

provided under Section 154 (3) of Cr.P.C., and Section 156 (3) of Cr.P.C.

Liberty is given to the petitioner to workout his remedy as per the

https://www.mhc.tn.gov.in/judis/ dt.16.04.2021 CRL.O.P.No.7036 of 2021

directions issued by the Division Bench in the order referred supra.

4.This Criminal Original Petition is disposed of accordingly.

16.04.2021 Index: Yes/No Internet: Yes/No

klt

Note: Issue order copy on 19.04.2021

To

1.The Commissioner of Police, O/o Commissioner of Police, Chennai.

2.The Inspector of Police, W-20, All Women Police Station, Saidapet, Chennai - 600 015.

3.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis/ dt.16.04.2021 CRL.O.P.No.7036 of 2021

M.NIRMAL KUMAR, J.

klt

CRL.O.P.No.7036 of 2021

16.04.2021

https://www.mhc.tn.gov.in/judis/