T.Jayakandhan vs The Commissioner Of Police
2022 Latest Caselaw 8951 Mad

                                                                                   Crl.OP.No.9565 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 27.04.2022

                                                           CORAM

                       THE HONOURABLE MR. JUSTICE A.D.JAGADISH CHANDIRA

                                                    Crl.O.P.No.9565 of 2022

               T.Jayakandhan                                                         ... Petitioner
                                                            Vs.

               1.The Commissioner of Police,
               Avadi, Chennai 600 054.

               2.The Assistant Commissioner of Police,
               Poonamallee,
               Chennai 600 056.

               3.State: Rep. by
               The Inspector of Police (Crime)
               T-12, Poonamallee Police Station,
               Chenani 600 056.                                           ... Respondents
               PRAYER: This Criminal Original Petition filed under Section 482 of Cr.P.C., to

               direct the 3rd Respondent to register the complaint given by the Petitioner on

               29.03.2022.

                                   For Petitioner      : Mr.D.Meenakshi Sundaram

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

https://www.mhc.tn.gov.in/judis Crl.OP.No.9565 of 2022

This Criminal Original Petition has been filed to direct the 3rd Respondent

to register the complaint given by the Petitioner on 29.03.2022.

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 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.

https://www.mhc.tn.gov.in/judis Crl.OP.No.9565 of 2022

4. This Criminal Original Petition is disposed of accordingly.

27.04.2022 Internet : Yes / No Index : Yes / No Speaking / Non Speaking order

shk/sai

To

1.The Commissioner of Police, Avadi, Chennai 600 054.

2.The Assistant Commissioner of Police, Poonamallee, Chennai 600 056.

3.The Inspector of Police (Crime) T-12, Poonamallee Police Station, Chennai 600 056.

4.The Public Prosecutor, High Court of Madras.

https://www.mhc.tn.gov.in/judis Crl.OP.No.9565 of 2022

A.D.JAGADISH CHANDIRA.,J

shk

Crl.O.P.No.9565 of 2022

27.04.2022

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