Radha vs Sub Inspector Of Police
2021 Latest Caselaw 987 Mad

                                                                1             Crl.OP No.18729 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 18.01.2021

                                                        CORAM

                            THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH

                                                CRL.O.P.No.18729 of 2020

                     Radha                                                             ...Petitioner

                                                         .Vs.

                     State rep.by

                     Sub Inspector of Police,
                     Red Hills Police Station,
                     Madhavaram.                                                    ...Respondent

                     PRAYER: Criminal Original Petition filed under Section 482 of the

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

                     petitioner complaint dated 09.04.2019 by the CSR No.193 of 2019.



                                      For Petitioner   : Mr.Ka.Prabhakaran

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




                                                       ORDER

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

This Criminal Original Petition has been filed to direct the

respondent to register the petitioner complaint dated 09.04.2019 by the

CSR No.193 of 2019.

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

order referred supra.

4.This Criminal Original Petition is disposed of

accordingly.

18.01.2021

Index : Yes/No Internet: Yes/No KP

To

1.Sub Inspector of Police, Red Hills Police Station, Madhavaram.

2.The Public Prosecutor, High Court, Madras.

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

N.ANAND VENKATESH. J.,

KP

CRL.O.P.No.18729 of 2020

18.01.2021

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