P.Indira Selvam vs The Deputy Inspector General
2021 Latest Caselaw 22146 Mad

                                                                      Crl.O.P.No.20301 of 2021


                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 10.11.2021

                                                  CORAM:

                                  THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                           Crl.O.P.No.20301 of 2021

                     P.Indira Selvam                                    ... Petitioner

                                                      Versus

                     1.The Deputy Inspector General
                       Salem District.

                     2.The Superintendent of Police
                       Salem District
                       Nethimedu
                       Salem 636 002.

                     3.The Assistant Superintendent of Police
                       Land Grabbing (Special Wing)
                       Superintendent Office
                       Nethimedu
                       Salem 636 002.

                     4.The Inspector of Police
                       Land Grabbing (Special Wing)
                       Superintendent Office
                       Nethimedu
                       Salem 636 002.                                 ... Respondents

                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 Crl.O.P.No.20301 of 2021


                     PRAYER: Criminal Original Petition filed under Section 482 of the
                     Code of Criminal Procedure, to issue a direction, directing the
                     second respondent Police to register the complaint dated 01.09.2021.




                                      For Petitioner  :        Mr.Karan
                                      For Respondents :        Mr.A.Damodaran
                                                               Additional Public Prosecutor

                                                         ORDER

This petition has been filed to issue a direction, directing

the second respondent Police to register the complaint dated

01.09.2021.

2. Heard the learned counsel for the petitioner and the

learned Additional Public Prosecutor 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

https://www.mhc.tn.gov.in/judis Crl.O.P.No.20301 of 2021

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 order referred supra.

4. This Criminal Original Petition is disposed of

accordingly.

10.11.2021 Index: Yes/No Internet: Yes/No dna

https://www.mhc.tn.gov.in/judis Crl.O.P.No.20301 of 2021

M.NIRMAL KUMAR, J.

dna

To

1.The Deputy Inspector General Salem District.

2.The Superintendent of Police Salem District Nethimedu Salem 636 002.

3.The Assistant Superintendent of Police Land Grabbing (Special Wing) Superintendent Office Nethimedu Salem 636 002.

4.The Inspector of Police Land Grabbing (Special Wing) Superintendent Office Nethimedu Salem 636 002.

5.The Public Prosecutor, High Court, Madras.

CRL.O.P.No.20301 of 2021

10.11.2021

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