Chithra vs The Commissioner Of Police
2022 Latest Caselaw 9237 Mad

                                                                           Crl.OP.No.10209 of 2022

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 29.04.2022

                                                      CORAM

                      THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA

                                             Crl.O.P.No.10209 of 2022

                     Chithra                                                  ..Petitioner

                                                         Vs.

                     1.The Commissioner of Police,
                       O/o.Commissioner of Police,
                       Greater Chennai,
                       Vepery, Chennai-600 007.

                     2.The Inspector of Police,
                       G-5, Kilpauk Police Station,
                       Kilpauk, Chennai.                                     ...Respondents

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

                     Code of Criminal Procedure, praying to direct the respondent police to

                     register the case on the complaint of the petitioner dated 07.03.2022 and

                     file a FIR.

                                   For Petitioner     : M/s.Gajalakshmi Rajendran

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



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https://www.mhc.tn.gov.in/judis
                                                                                   Crl.OP.No.10209 of 2022



                                                           ORDER

The Criminal Original Petition has been filed to direct the

respondent police to register the case on the complaint of the petitioner

dated 07.03.2022 and file a First Information Report.

2. Heard the learned counsel 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 vs. 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

https://www.mhc.tn.gov.in/judis Crl.OP.No.10209 of 2022

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.

29.04.2022

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

vkr/nr

To

1.The Commissioner of Police, O/o.Commissioner of Police, Greater Chennai, Vepery, Chennai-600 007.

2.The Inspector of Police, G-5, Kilpauk Police Station, Kilpauk, Chennai.

3.The Public Prosecutor, High Court of Madras.

https://www.mhc.tn.gov.in/judis Crl.OP.No.10209 of 2022

A.D.JAGADISH CHANDIRA. J,.

vkr/nr

Crl.O.P.No.10209 of 2022

29.04.2022

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