M/S.Barath Building ... vs Commissioner Of Police
2021 Latest Caselaw 5803 Mad

                                                    1

                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                         DATED : 04.03.2021

                                                CORAM

                 THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH

                                      CRL.O.P.No.25873 of 2021

              M/s.Barath Building Constructions
                India Pvt.Ltd.,
              Rep.by its Managing Director,
              Vummidi Ananth,
              20, Mylai Ranganathan Street,
              T.Nagar, Chennai-17.
                                                                           ...Petitioner

                                                 .Vs.

              1.Commissioner of Police,
                Greater Chennai,
                Vepery,
                Chennai.

              2.Inspector of Police,
                EDF-II Team-II,
                Central Crime Branch,
                Vepery,
                Chennai 600 007.

              3.G.Swaminathan

              4.S.Radhima Malini

              5.S.Bhanumathi                                             ...Respondents

                      (R 3 to R 5 are impleaded as per order
                        in Crl.MP.No.17309/2019 in Crl.OP.N.25873/2019
                        dt.26.11.2019).
https://www.mhc.tn.gov.in/judis/
                                                           2




                     PRAYER: Criminal Original Petition filed under Section 482 of the
                     Code of Criminal Procedure, to direct the respondents to take further
                     action on the petitioner's complaint dated 05.01.2018.



                                     For Petitioner    : Mr.S.Ramachandran

                                     For Respondents : Mr.C.Raghavan
                                                       Government Advocate
                                                       for R 1 and R 2

                                                        Mr.Gupta Ravi
                                                        for R 3 and R 4

                                                         DR.P.Vasudevan
                                                        for R 5




                                                       ORDER

This Criminal Original Petition has been filed to direct the

respondent police to register the complaint based on the petitioner's

complaint dated 05.01.2018.

2.Heard the learned counsel for the petitioner and the

learned counsel appearing on behalf of the respondents.

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

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.

4.This Criminal Original Petition is disposed of

accordingly.

04.03.2021

Index : Yes/No Internet: Yes KP https://www.mhc.tn.gov.in/judis/

N.ANAND VENKATESH. J.,

KP

To

1.Commissioner of Police, Greater Chennai, Vepery, Chennai.

2.Inspector of Police, EDF-II Team-II, Central Crime Branch, Vepery, Chennai 600 007.

3.The Public Prosecutor, High Court, Madras.

CRL.O.P.No.25873 of 2019

04.03.2021

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