S.Kannan vs State
2021 Latest Caselaw 725 Mad

                                                                     Crl.op.147 of 2021 dt.08.01.2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 08.01.2021

                                                        CORAM

                           THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                                 Crl.O.P. No.147 of 2021
                     S.Kannan                                                         .. Petitioner
                                                         .vs.

                     1. State, rep.by
                        The Superintendent of Police,
                        Salem District, Salem.
                     2. The Inspector of Police,
                        District Crime Branch,
                        Salem District, Salem.                                    .. Respondents

                     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 18.09.2020

                                      For Petitioner    : Mr. M.Vijaya Ragavan

                                      For Respondents : Mr.M.Mohamed Riyaz,
                                                        Addl. Public Prosecutor

                                                          ORDER

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

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

18.09.2020

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

Addl. Public Prosecutor appearing on behalf of the respondents.

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

Crl.op.147 of 2021 dt.08.01.2021

N. ANAND VENKATESH,. J.

msr

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.

08.01.2021 Index : Yes/No Internet : Yes/No msr

To

1. The Superintendent of Police, Salem District, Salem.

2. The Inspector of Police, District Crime Branch, Salem District, Salem.

3. The Public Prosecutor, High Court of Madras. Crl.O.P. No.147 of 2021

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