P.Natarajan vs The Superintendent Of Police ...
2021 Latest Caselaw 20576 Mad

                                                                              Crl.O.P.No.18097 of 2021


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 06.10.2021

                                                        CORAM:

                                  THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                                 Crl.O.P.No.18097 of 2021

                      P.Natarajan                                             ... Petitioner

                                                          Versus


                      The Superintendent of Police (CID),
                      CID Complex, Beach Road,
                      Pondicherry - 605001.                                   ... Respondent



                      PRAYER: Criminal Original Petition filed under Section 482 of the
                      Code of Criminal Procedure, to direct the respondent to register the
                      complaint of the petitioner dated 04.11.2019.




                                       For Petitioner   : M/s.R.Nalliyappan

                                       For Respondent   : Mr.V.Balamurugane (Puducherry)
                                                          Additional Public Prosecutor




                      Page No.1 of 4


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                                                                                Crl.O.P.No.18097 of 2021




                                                         ORDER

This petition has been filed to direct the respondent to

register the complaint of the petitioner dated 04.11.2019.

2. Heard the learned counsel for the petitioner and the

learned Additional Public Prosecutor (Puducherry) 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 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

http://www.judis.nic.in Crl.O.P.No.18097 of 2021

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.

06.10.2021 Index: Yes/No Internet: Yes/No

dna/drm

To

1.The Superintendent of Police (CID), CID Complex, Beach Road, Pondicherry - 605001.

2.The Public Prosecutor, High Court, Madras.

http://www.judis.nic.in Crl.O.P.No.18097 of 2021

M.NIRMAL KUMAR, J.

dna/drm

CRL.O.P.No.18097 of 2021

06.10.2021

http://www.judis.nic.in