G. Anbalagan vs The Superintendent Of Police
2021 Latest Caselaw 19858 Mad

                                                                                   Crl.O.P.No.14306 of 2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 28.09.2021

                                                         CORAM:

                                      THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                                  Crl.O.P.No.14306 of 2021

                     G. Anbalagan                                            ... Petitioner

                                                             Versus
                     1. The Superintendent of Police,
                        District Police Office,
                        Tiruchengodu Road,
                        Namakkal - 637 001.

                     2. The Deputy Superintendent of Police,
                        Paramathy Road,
                        Namakkal 637 001                                     ... Respondents

                     PRAYER: Criminal Original Petition filed under Section 482 of the
                     Code of Criminal Procedure, to direct the respondents to register the
                     petitioner's complaint dated 14.06.2021 .
                                       For Petitioner    :       Mr. M. Tamilpriyan

                                       For Respondents :         Mr.A.Damodaran
                                                                 Additional Public Prosecutor

                                                             *****




                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                                 Crl.O.P.No.14306 of 2021


                                                         ORDER

This petition has been filed to direct the respondent Police to

register a case based on the petitioner's complaint dated 14.06.2021.

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

Additional Public Prosecutor 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 Section 156 (3) of Cr.P.C.

Liberty is given to the petitioner to workout his remedy as per the

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.14306 of 2021

directions issued by the Division Bench in the order referred supra.

4.This Criminal Original Petition is disposed of accordingly.

28.09.2021 Index: Yes/No Internet: Yes/No

mrp

To

1. The Superintendent of Police, District Police Office, Tiruchengodu Road, Namakkal - 637 001.

2. The Deputy Superintendent of Police, Paramathy Road, Namakkal 637 001

3.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.14306 of 2021

M.NIRMAL KUMAR, J.

mrp

CRL.O.P.No.14306 of 2021

28.09.2021

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