A.Ravikrishnan vs The Superintendent Of Police
2021 Latest Caselaw 22147 Mad

                                                                               Crl.O.P.No.20498 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.20498 of 2021

                     A.Ravikrishnan                                             ... Petitioner

                                                           Versus

                     The Superintendent of Police
                     Chengalpatu
                     Chengalpattu.                                             ... Respondent


                     PRAYER: Criminal Original Petition filed under Section 482 of the
                     Code of Criminal Procedure, to direct the respondent to register an
                     FIR pursuant the complaint given by the petitioner dated
                     06.07.2021.




                                      For Petitioner   :       Mr.V.V.Sairam

                                      For Respondent :         Mr.A.Damodaran
                                                               Additional Public Prosecutor


                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis
                                                                               Crl.O.P.No.20498 of 2021


                                                        ORDER

This petition has been filed to direct the respondent to

register an FIR pursuant the complaint given by the petitioner dated

06.07.2021.

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

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

https://www.mhc.tn.gov.in/judis Crl.O.P.No.20498 of 2021

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.

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

To

1.The Superintendent of Police Chengalpatu Chengalpattu.

2.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.20498 of 2021

M.NIRMAL KUMAR, J.

dna

CRL.O.P.No.20498 of 2021

10.11.2021

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