K.C.Palanisamy vs State Represented By
2022 Latest Caselaw 257 Mad

                                                                                        Crl.O.P.No.3883 of 2013

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 05.01.2022

                                                           CORAM:

                                       THE HONOURABLE Mr.JUSTICE P.N.PRAKASH

                                                    Crl.O.P.No.3883 of 2013


                     K.C.Palanisamy                                                ..         Petitioner


                                                               Vs.


                     State represented by
                     The Inspector of Police,
                     High Court Police Station B4,
                     Chennai, Tamil Nadu – 600 108.                                ..        Respondent



                                  Criminal Original Petition filed under Section 482 Cr.P.C. to direct

                     the respondent to enquire into the petitioner's complaint dated 13.02.2013

                     register an FIR and file a charge sheet.


                                              For Petitioner    : Mr.Neethikumar
                                                                  for Mr.R.Ashraf Khan

                                              For Respondent    : Mr.R.Muniyapparaj
                                                                  Additional Public Prosecutor

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                        Crl.O.P.No.3883 of 2013



                                                             ORDER

This criminal original petition has been filed seeking a direction to the

respondent to enquire into the petitioner's complaint dated 13.02.2013,

register an FIR and file a charge sheet.

2. In the light of the judgment of this Court in Sugesan Transport

Pvt. Ltd. Vs. The Assistant Commissioner of Police, J-2, Adyar Police

Station, Adyar, Chennai – 600 020 and Another 1, the present petitioner

seeking for a direction to the respondent to register the FIR is not

maintainable.

Hence, this criminal original petition stands closed with liberty to the

petitioner to workout his remedy in the manner known to law.

05.01.2022 nsd

1 (2016) 5 CTC 577

https://www.mhc.tn.gov.in/judis Crl.O.P.No.3883 of 2013

To

1.The Inspector of Police, High Court Police Station B4, Chennai, Tamil Nadu – 600 108.

2.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.3883 of 2013

P.N.PRAKASH, J.

nsd

Crl.O.P.No.3883 of 2013

05.01.2022

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