Sjansirani vs The Inspector Of Police
2021 Latest Caselaw 119 Mad

                                                                1            Crl.OP No.18864 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.18864 of 2020

                     SJansirani                                                        ...Petitioner

                                                         .Vs.

                     The Inspector of Police
                     All Women Police Station,
                     Mannargudi, Thiruvarur District.                               ...Respondent

PRAYER: Criminal Original Petition filed under Section 482 of the

Code of Criminal Procedure, to direct the respondent to register the FIR

based on the petitioner's complaint dated 01.10.2020 against the accused

persons.

For Petitioner : Mr.P.Muthamizhselvakumar

For Respondent : Mr.M.Mohamed Riyaz (Crl.Side) Additional Public Prosecutor

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

This Criminal Original Petition has been filed to direct the

respondent to register the FIR, based on the petitioner's complaint dated

01.10.2020.

2.Heard the learned counsel for the petitioner and the

learned Additional Public Prosecutor appearing on behalf of the

respondents.

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

order referred supra.

4.This Criminal Original Petition is disposed of

accordingly.

04.01.2021

Index : Yes/No Internet: Yes/No KP

To

1.The Inspector of Police All Women Police Station, Mannargudi, Thiruvarur District.

2.The Public Prosecutor, High Court, Madras.

N.ANAND VENKATESH. J., https://www.mhc.tn.gov.in/judis/

KP

CRL.O.P.No.18864 of 2020

04.01.2021

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