Shriram City Union Finance Ltd vs The Inspector Of Police
2021 Latest Caselaw 20708 Mad

                                                                                Crl.O.P.No.18118 of 2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 07.10.2021

                                                        CORAM:

                                   THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                                 Crl.O.P.No.18118 of 2021

                     Shriram City Union Finance Ltd.,
                     rep. by its Authorised Signatory
                      M.Harikrishnan                                             ... Petitioner

                                                            Versus
                     The Inspector of Police,
                     Chengalpattu Town Police Station,
                     Chengalpattu,
                     Kanchipuram District.
                     In CSR No.237/19                                            ... Respondent

                     PRAYER: Criminal Original Petition filed under Section 482 of the
                     Code of Criminal Procedure, to pass an order directing the respondent
                     herein to register the FIR on the basis of the CSR.No.237/2019 dated
                     04.03.2019 investigate the matter and file a final report before the
                     concerned court within the time stipulated by this Hon'ble Court.
                                      For Petitioner    :       Mr.N.Gnanalingam.

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

                                                            *****


                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                                 Crl.O.P.No.18118 of 2021


                                                        ORDER

(This case has been heard through video conference) This petition has been filed to direct the respondent to register a

case based on the petitioner's complaint dated 04.03.2019 pending on the

file of the respondent Police.

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

Government Advocate appearing 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 necessarily avail of the alternative remedy

provided under Section 154 (3) of Cr.P.C., and Section 156 (3) of Cr.P.C.

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.18118 of 2021

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.

07.10.2021 Index: Yes/No Internet: Yes/No

rpp

To

1. The Inspector of Police, Chengalpattu Town Police Station, Chengalpattu, Kanchipuram District.

2. The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.18118 of 2021

M.NIRMAL KUMAR, J.

rpp

CRL.O.P.No.18118 of 2021

07.10.2021

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