R.Rajammal vs The Superintendent Of Police
2022 Latest Caselaw 1294 Mad

                                                          1        W.P.(MD)NO.1397 OF 2022

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 27.01.2022

                                                     CORAM

                       THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           W.P.(MD)No.1397 of 2022

                     R.Rajammal                                       ... Petitioner

                                                       Vs.


                     1. The Superintendent of Police,
                        Theni District.

                     2. The Inspector of Police,
                        Palanichettipatti police station,
                        Theni District.                             ... Respondents

                                  Prayer: Writ petition is filed under Article 226 of the
                     Constitution of India, to issue a Writ of Mandamus, directing
                     the second respondent to take action on the petitioner's
                     complaint dated 20.12.2021 in the light of the civil Court
                     Judgment in A.S.No.47 of 2017 delivered by the Sub Court,
                     Theni on 28.10.2021 as expeditiously as possible within the
                     time stipulated by this Court.


                                  For Petitioner   : Mr.Anand
                                  For Respondents : Mr.M.Veeranthiran,
                                                   Government Advocate (Crl. Side).

                                                      ***



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                                                                2           W.P.(MD)NO.1397 OF 2022

                                                       ORDER

Heard the learned counsel appearing for the

petitioner and the learned Government Advocate (Crl. Side)

appearing for the respondents.

2. The grievance of the petitioner is that the second

respondent has not taken any action on his complaint. The

petitioner's remedy is available in Cr.P.C., and he can very

well move the jurisdictional Magistrate Court. Invoking Writ

jurisdiction is not appropriate.

3. Therefore, leaving open the remedies of the

petitioner, this criminal original petition is disposed of.

                                                                                     27.01.2022

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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

3 W.P.(MD)NO.1397 OF 2022

G.R.SWAMINATHAN,J.

PMU

To:

1. The Superintendent of Police, Theni District.

2. The Inspector of Police, Palanichettipatti police station, Theni District.

W.P.(MD)No.1397 of 2022

27.01.2022

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