Malavika vs The Inspector Of Police
2021 Latest Caselaw 113 Mad

                                                                   1         Crl.OP No.17698 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 04.01.2021

                                                           CORAM

                              THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH

                                                CRL.O.P.No.17698 of 2020

                     Malavika,
                     D/o.P.K.K.Anandan.                                               ...Petitioner
                                                         .Vs.

                     The Inspector of Police,
                     B5, Singanallur Police Station,
                     Coimbatore.                                                   ...Respondent

                     PRAYER: Criminal Original Petition filed under Section 482 of the Code of
                     Criminal Procedure, to direct the respondent to register the FIR against the
                     petitioner's mother viz.Hemalatha and Raghunath pursuant to the complaint
                     dated 02.07.2015, 10.05.2018 and 21.01.2020.


                                     For Petitioner      : Mr.P.Pandiyaraj

                                     For Respondents : Mr.M.Mohamed Riyaz
                                                       Additional Public Prosecutor


                                                          ORDER

This Criminal Original Petition has been filed to direct the

respondent Police to register an FIR based on the petitioner's complaints

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

dated 02.07.2015, 10.05.2018 and 21.01.2020.18.08.2020, 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 to the petitioner to workout her remedy as per the directions

issued by the Division Bench in the order referred supra.

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

This Criminal Original Petition is disposed of accordingly.

04.01.2021

Index : Yes/No Internet: Yes/No rm

To

1.The Inspector of Police, B5, Singanallur Police Station, Coimbatore.

2.The Public Prosecutor, High Court, Madras.

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

N.ANAND VENKATESH.J.,

rm

CRL.O.P.No.17698 of 2020

04.01.2021

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