Riyaz Ahmed vs The Superintendent Of Police
2021 Latest Caselaw 20365 Mad

                                                                        CRL.O.P.No.17700 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.17700 of 2021

                     Riyaz Ahmed                                          ....Petitioner

                                                       Versus

                     1.The Superintendent of Police,
                       Sathrachari Vellore,
                       Vellore District.

                     2.The State
                       Rep by.Inspector of Police,
                       Pernambattu Police Station,
                       Pernambattu-635 810                                ...Respondents



                     PRAYER: Criminal Original Petition filed under Section 482 of the
                     Code of Criminal Procedure, to direct the 2nd Respondent Police to
                     register the FIR based on the complaint given by petitioner dated on
                     26.06.2021 CRS.No.234 of 2021.




                     Page No.1 of 5


https://www.mhc.tn.gov.in/judis/
                                                                               CRL.O.P.No.17700 of 2021




                                      For Petitioner    :     Ms.Farheen Begum.

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



                                                        ORDER

This petition has been filed to direct the 2nd Respondent Police to

register the FIR based on the complaint given by petitioner dated on

26.06.2021 CRS.No.234 of 2021.

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.17700 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.17700 of 2021

To

1.The Superintendent of Police, Sathrachari Vellore, Vellore District.

2. The Inspector of Police, Pernambattu Police Station, Pernambattu-635 810

3. The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis/ CRL.O.P.No.17700 of 2021

M.NIRMAL KUMAR, J.

nr/sms

CRL.O.P.No.17700 of 2021

04.10.2021

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