I.Ganapathy vs The Superintendent Of Police
2021 Latest Caselaw 11323 Mad

                                                          1

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED      19.05.2021

                                                     CORAM

                               THE HONOURABLE MRS.JUSTICE R.HEMALATHA


                                           Crl.O.P.No.8810 of 2021


                      I.Ganapathy                                              ... Petitioner


                                                         Vs.

                      1. The Superintendent of Police,
                         CBCID,
                         Iyyanaarkoil Street,
                         Iyyanaarkoil Nagar,
                         Orleanpet,
                         Puducherry – 605 001.

                      2. The Inspector of Police,
                         CBCID,
                         Iyyanaarkoil Street,
                         Iyyanaarkoil Nagar,
                         Orleanpet,
                         Puducherry – 605 001.                              ... Respondents



                      PRAYER:     Criminal Original Petition is filed under Section 482 of

                      Criminal Procedure Code, to direct the respondent to register the

                      case on the basis of the petitioner's complaint dated 23.03.2021

                      and investigate the matter in accordance with law and file a final FIR

                      before the competent Court of law at the earliest possible time.

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                                                          2



                                   For Petitioner             : Mr.M.Gnanasekar

                                   For Respondents            : Mr.Bharathachakravarthy
                                                                Public Prosecutor
                                                                (Puducherry)



                                                       ORDER

This criminal original petition has been filed to direct the

respondent to register the case on the basis of the petitioner's

complaint dated 23.03.2021.

2. Heard the learned counsel for the petitioner and the

learned Public Prosecutor (Puducherry) appearing on behalf of

respondents.

3. This petition is not maintainable, in view of the decision of 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 in

M.Subramaniam v. S. Janaki reported in (2020) 5 CTC 464,

after relying upon Sakiri Vasu Case, has categorically held that

High Courts cannot issue any direction for registration of FIR in

exercise of its jurisdiction under Section 482 of Cr.P.C. The Hon'ble

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Supreme Court held that the informant has to necessarily avail the

alternative remedy provided under Section 154 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 stands dismissed.

19.05.2021

Speaking/non-speaking order Index : Yes/No Internet : Yes/No ssr/mkn

To

1. The Superintendent of Police, CBCID, Iyyanaarkoil Street, Iyyanaarkoil Nagar, Orleanpet, Puducherry – 605 001.

2. The Inspector of Police, CBCID, Iyyanaarkoil Street, Iyyanaarkoil Nagar, Orleanpet, Puducherry – 605 001.

3. The Public Prosecutor, Puducherry.

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R.HEMALATHA,J.

ssr

Crl.O.P.No.8810 of 2021

19.05.2021

http://www.judis.nic.in