Thangaraj vs The Commissioner Of Police
2021 Latest Caselaw 1691 Mad

                                                                                  Crl.O.P.No.884 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 25.01.2021

                                                         CORAM

                                   THE HON'BLE MR.JUSTICE N.ANAND VENKATESH

                                                Crl.O.P.No.884 of 2021

                Thangaraj                                                    .. Petitioner

                                                           Vs

                1.The Commissioner of Police,
                  Greater Chennai City Police,
                  Vepery, Chennai – 600 007.

                2.The Inspector of Police(Crime),
                  V-5, Thirumangalam Police Station,
                  Chennai.                                                   .. Respondents

                Prayer: Criminal Original petition filed under Section 482 of Code of
                Criminal Procedure to direct the second respondent to take necessary
                action in the petitioner's complaint dated 24.12.2020.


                                   For Petitioner          :Mr.S.Shanmuga Velayutham

                                   For Respondents         :Mr.Mohammed Riyaz
                                                            Additional Public Prosecutor

                                                         ORDER

This petition has been filed to direct the second respondent to take

necessary action in the petitioner's complaint dated 24.12.2020.

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

Government Advocate appearing on behalf of the respondents. https://www.mhc.tn.gov.in/judis/

Crl.O.P.No.884 of 2021

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

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

This Criminal Original Petition is disposed of accordingly.

                                                                                    25.01.2021

                Index    : Yes/No
                Internet: Yes/No

Speaking Order/Non Speaking Order ssr

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

Crl.O.P.No.884 of 2021

To

1.The Commissioner of Police, Greater Chennai City Police, Vepery, Chennai – 600 007.

2.The Inspector of Police(Crime), V-5, Thirumangalam Police Station, Chennai.

3.The Public Prosecutor, High Court of Madras.

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

Crl.O.P.No.884 of 2021

N. ANAND VENKATESH.J

ssr

Crl.O.P.No. 884 of 2021

25.01.2021

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