R.Logesh vs The State Rep. By
2021 Latest Caselaw 5213 Mad

                                                                                Crl. OP No.3851 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 26.02.2021

                                                           CORAM

                           THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                                Crl.O.P No.3851 of 2021


                     R.Logesh                                 ... Petitioner/Defacto Complainant


                                                            vs.
                     The State Rep. By
                     Inspector of Police,
                     Sriperumbudur Police Station,
                     Sriperumbudur 602 105
                     Kancheepuram.                                 ... Respondent/ Complainant


                     PRAYER: Criminal Original Petition filed under Section 482 of the Code

                     of Criminal Procedure, to register the FIR based on the complaint dated on

                     28.01.2021 vide CSR No.71 of 2021 of the defacto complainant.



                                          For Petitioner     : Mr.S.Balaraman
                                          For Respondent     : Mr.Mohammed Riyaz
                                                               Additional Public Prosecutor




                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                                  Crl. OP No.3851 of 2021



                                                           ORDER

This petition has been filed to direct the respondent Police to register

a case based on the petitioner's complaint dated 28.01.2021, pending on the

file of the respondent Police.

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

https://www.mhc.tn.gov.in/judis/ Crl. OP No.3851 of 2021

to the petitioner to workout his remedy as per the directions issued by the

Division Bench in the order referred supra.

4.This Criminal Original Petition is disposed of accordingly.

                                                                                          26.02.2021

                     Index      : Yes/No
                     Internet   : Yes/No

Speaking Order/Non-Speaking Order jv

To

1. The Inspector of Police, Sriperumbudur Police Station, Sriperumbudur 602 105 Kancheepuram.

2. The Public Prosecutor, High Court of Madras, Chennai 600 104.

https://www.mhc.tn.gov.in/judis/ Crl. OP No.3851 of 2021

N. ANAND VENKATESH, J.

jv

Crl.O.P No.3851 of 2021

26.02.2021

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