T.R.K.Vikraman vs The Deputy Commissioner Of Police
2021 Latest Caselaw 19433 Mad

                                                                             CRL.O.P.No.16309 of 2021


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 22.09.2021

                                                        CORAM:

                                 THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                               CRL.O.P.No.16309 of 2021


                      T.R.K.Vikraman                                                 ....Petitioner

                                                         Versus

                      1.The Deputy Commissioner of Police,
                        Deputy Commissioner Office,
                        T.Nagar, T.Nagar District.

                      2.The Inspector of Police
                        E3 Teynampet Police Station,
                        494, Anna Salai, Teynampet,
                        Thiru Vi Ka Kudiyiruppu,
                        Teynampet, Chennai – 600 006                              ... Respondents


                      PRAYER: Criminal Original Petition filed under Section 482 of the Code
                      of Criminal Procedure, to direct the 2 nd respondent police to register the
                      FIR in C.S.R.No.312 of 2019 dated 27.04.2019 in the petitioner's
                      complaint dated 27.04.2019.
                                       For Petitioner  : Mr.S.Vinoth Kumar
                                       For Respondents : Mr.R.Vinoth Raja
                                                         Government Advocate (Crl. Side)

                      Page No.1 of 4


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                                                                                  CRL.O.P.No.16309 of 2021




                                                           ORDER

This petition has been filed to direct the 2nd respondent police

to register the FIR in C.S.R.No.312 of 2019 dated 27.04.2019 in the

petitioner's complaint dated 27.04.2019.

2. Heard the learned counsel for the petitioner and the

learned Additional 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 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

http://www.judis.nic.in CRL.O.P.No.16309 of 2021

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 her

remedy as per the directions issued by the Division Bench in the order

referred supra.

4. This Criminal Original Petition is disposed of accordingly.

                                                                                         22.09.2021

                      Index            : Yes/No
                      Internet         : Yes/No
                      dna







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                                                                    CRL.O.P.No.16309 of 2021


                                                              M.NIRMAL KUMAR, J.

                                                                                       dna


                      To

1.The Deputy Commissioner of Police, Deputy Commissioner Office, T.Nagar, T.Nagar District.

2.The Inspector of Police E3 Teynampet Police Station, 494, Anna Salai, Teynampet, Thiru Vi Ka Kudiyiruppu, Teynampet, Chennai – 600 006

3.The Public Prosecutor High Court, Madras.

CRL.O.P.No.16309 of 2021

22.09.2021

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