M.Kanagaraj vs The Commissioner Of Police
2021 Latest Caselaw 20364 Mad

                                                                           CRL.O.P.No.17682 of 2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 04.10.2021

                                                     CORAM:

                                   THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                              CRL.O.P.No.17682 of 2021

                     M.Kanagaraj                                             ....Petitioner

                                                     Versus

                     1.The Commissioner of Police,
                       Greater Chennai City,
                       No.132, Commissionerate Building,
                       EVK Sampath Road, Vepery,
                       Chennai-600 007.

                     2.The Inspector of Police,
                       K.1,Sembium Police Station,
                       Perambur, Chennai-600 011.                            ...Respondents



                     PRAYER: Criminal Original Petition filed under Section 482 of the
                     Code of Criminal Procedure, to direct the respondents to register a case
                     on the petitioner's complaint dated 07.12.2020 and investigate the same
                     and file final report.




                     Page No.1 of 5


https://www.mhc.tn.gov.in/judis/
                                                                                CRL.O.P.No.17682 of 2021




                                      For Petitioner    :      Mr.S.Pushpakaran

                                      For Respondents :        Mr.R.Vinothraja
                                                               Govt. Advocate (Crl.Side)



                                                         ORDER

This petition has been filed to direct the respondents to register a

case on the petitioner's complaint dated 07.12.2020 and investigate the

same and file final report.

2.Heard the learned counsel for the petitioner and the learned

Government Advocate (Criminal side) appearing on behalf of the

respondents.

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

https://www.mhc.tn.gov.in/judis/ CRL.O.P.No.17682 of 2021

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.

04.10.2021 Index: Yes/No Internet: Yes/No nr/sms

https://www.mhc.tn.gov.in/judis/ CRL.O.P.No.17682 of 2021

To

1.The Commissioner of Police, Greater Chennai City, No.132, Commissionerate Building, EVK Sampath Road, Vepery, Chennai-600 007.

2.The Inspector of Police, K.1,Sembium Police Station, Perambur, Chennai-600 011.

3. The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis/ CRL.O.P.No.17682 of 2021

M.NIRMAL KUMAR, J.

nr/sms

CRL.O.P.No.17682 of 2021

04.10.2021

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