V.Balasubramani vs The Superintendent Of Police
2022 Latest Caselaw 8795 Mad

                                                                          Crl.OP.No.9475 of 2022

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 26.04.2022

                                                     CORAM

                      THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA

                                             Crl.O.P.No.9475 of 2022


                     V.Balasubramani                                       ... Petitioner

                                                        Vs.

                     1.The Superintendent of Police,
                       Thiruvallur Land Grabbing Wing,
                       Thiruvallur District.

                     2.The Inspector of Police,
                       DCB Land Grabbing Wing,
                       Thiruvallur SP Office Builing,
                       Thiruvallur District.                               ...Respondents

                     PRAYER: The Criminal Original Petition is filed under Section 482 of

                     Code of Criminal Procedure, to direct the respondent to register FIR in

                     the petitioner's complaint dated 20.03.2022.


                                  For Petitioner    : Mr.R.Sasikumar

                                  For Respondents : Mr.V.Meganathan,
                                                    Government Advocate (crl.side)



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https://www.mhc.tn.gov.in/judis
                                                                                    Crl.OP.No.9475 of 2022



                                                       ORDER

The Criminal Original Petition has been filed seeking for a

direction to the respondent to register the FIR on the petitioner's

complaint dated 20.03.2022.

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

Government Advocate (crl.side) and perused the materials available on

record.

3. This petition is not maintainable, in view of the Order passed by

a Hon'ble 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's 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 the

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

https://www.mhc.tn.gov.in/judis Crl.OP.No.9475 of 2022

Section 156 (3) of Cr.P.C. Liberty is given to the petitioner to workout

his remedy as per the directions issued by the Hon'ble Division Bench in

the order referred supra.

4. This Criminal Original Petition is disposed of accordingly.

26.04.2022

Index:Yes/No Internet:Yes/No Speaking order/Non-speaking order

shk/sai

https://www.mhc.tn.gov.in/judis Crl.OP.No.9475 of 2022

A.D.JAGADISH CHANDIRA. J,.

shk

To

1.The Superintendent of Police, Thiruvallur Land Grabbing Wing, Thiruvallur District.

2.The Inspector of Police, DCB Land Grabbing Wing, Thiruvallur SP Office Builing, Thiruvallur District.

3.The Public Prosecutor, High Court of Madras.

Crl.O.P.No.9475 of 2022

26.04.2022

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