Visu.M vs The Inspector Of Police
2021 Latest Caselaw 22454 Mad

                                                                       Crl.O.P.No.20811 of 2021


                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 16.11.2021

                                                  CORAM:

                                  THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                           Crl.O.P.No.20811 of 2021

                     Visu.M                                             ... Petitioner

                                                    Versus


                     1. The Inspector of Police,
                        R-7, K.K.Nagar Police Station,
                        Chennai - 600 078.

                     2. The Asst Commissioner of Police,
                        Ashok Nagar,
                        Chennai - 600 024.

                     3. The Deputy Commissioner of Police,
                        T-Nagar,
                        Chennai - 600 017.

                     4. The Commissioner of Police,
                        Greater Chennai Police,
                        No.132, E.V.K. Sambath Road,
                        Vepery, Chennai - 600 007.                    ... Respondents



                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                Crl.O.P.No.20811 of 2021


                     PRAYER: Criminal Original Petition filed under Section 482 of the
                     Code of Criminal Procedure, to direct the first respondent police to
                     register the complaint dated 11.10.2021.


                                      For Petitioner    :      Mr.P.P.Prakash Paul

                                      For Respondent :         Mr.R.Vinothraja
                                                            Government Advocate (Crl.Side)


                                                        ORDER

This petition has been filed to direct the first respondent

police to register the complaint dated 11.10.2021.

2. Heard the learned counsel for the petitioner and the

learned Government Advocate (Crl.Side) 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

https://www.mhc.tn.gov.in/judis Crl.O.P.No.20811 of 2021

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.

16.11.2021 Index: Yes/No Internet: Yes/No dna/rgi

https://www.mhc.tn.gov.in/judis Crl.O.P.No.20811 of 2021

M.NIRMAL KUMAR, J.

dna/rgi

To

1. The Inspector of Police, R-7, K.K.Nagar Police Station, Chennai - 600 078.

2. The Asst. Commissioner of Police, Ashok Nagar, Chennai - 600 024.

3. The Deputy Commissioner of Police, T-Nagar, Chennai - 600 017.

4. The Commissioner of Police, Greater Chennai Police, No.132, E.V.K. Sambath Road, Vepery, Chennai - 600 007.

5.The Public Prosecutor, High Court, Madras.

CRL.O.P.No.20811 of 2021

16.11.2021

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