A. Saravana Kumar vs The Superintendent Of Police
2021 Latest Caselaw 20097 Mad

                                                                             Crl.O.P.No.13684 of 2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED :30.09.2021

                                                        CORAM:

                                   THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                                 Crl.O.P.No.13684 of 2021

                     A. Saravana Kumar                                           ... Petitioner

                                                         Versus
                     1.The Superintendent of Police,
                       Ariyalur District,
                       Ariyalur.

                     2. The Inspector of Police,
                        Meensurutty Police Station,
                        Ariyalur District.                                       ... Respondents

                     PRAYER: Criminal Original Petition filed under Section 482 of the

                     Code of Criminal Procedure, to issue a suitable direction to the

                     respondents police to register a case on the basis of petitioner's

                     complaint dated 03.06.2021.

                                      For Petitioner      :   Mr.B.Nambiselvan

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


                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                                  Crl.O.P.No.13684 of 2021


                                                         ORDER

This petition has been filed to issue a suitable direction to the

respondents police to register a case on the basis of petitioner's

complaint dated 03.06.2021.

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

Government Advocate (Crl.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 Supreme Court

held that the informant has to necessarily avail of the alternative remedy

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.13684 of 2021

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.

30.09.2021 Index: Yes/No Internet: Yes/No

sms/gv

To

1.The Superintendent of Police, Ariyalur District, Ariyalur.

2. The Inspector of Police, Meensurutty Police Station, Ariyalur District.

3.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.13684 of 2021

M.NIRMAL KUMAR, J.

sms/gv

CRL.O.P.No.13684 of 2021

30.09.2021

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