M.Rani vs The State Rep. By
2022 Latest Caselaw 10026 Mad

                                                                                   Crl.OP.No.1252 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 14.06.2022

                                                           CORAM

                              THE HONOURABLE MR. JUSTICE N.SATHISH KUMAR

                                                    Crl.O.P.No.1252 of 2022

               M.Rani                                                          ... Petitioner
                                                            Vs.

               The State Rep. by
               The Inspector of Police,
               Kaveripakkam Police Station,
               Ranipet District.                                              ... Respondent


               PRAYER: This Criminal Original Petition filed under Section 482 of Cr.P.C., to

               direct the respondent to register the FIR based on the petitioner's complaint dated

               17.12.2021.

                                   For Petitioner            : Mr.S.Paulgnanamuthu

                                   For Respondent            : Mr.A.Gokulakrishnan,
                                                              Additional Public Prosecutor.


                                                          ORDER

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

https://www.mhc.tn.gov.in/judis Crl.OP.No.1252 of 2022

the respondent to register the FIR based on the petitioner's complaint dated

17.12.2021.

2. Mr.A.Gokulakrishnan, learned Additional Public Prosecutor submitted

that the enquiry has been conducted in C.S.R.No.678/2021 and the same has been

closed on 07.11.2021.

3. Heard the learned counsel for the petitioner and the learned Additional

Public Prosecutor for the respondent.

4. The Division Bench of this Court in G.Prabhakaran v. The

Superintendent of Police, Thanjavur, reported in (2018) 2 LW Crl 489 and 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. High Court can intrevene only in extraordinary

circumstanes and rare cases. It is for the petitioner to pursue his right as per Code.

https://www.mhc.tn.gov.in/judis Crl.OP.No.1252 of 2022

5. With the above direction, this Criminal Original Petition is closed.

14.06.2022

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

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To

1. The Inspector of Police, Kaveripakkam Police Station, Ranipet District.

2. The Public Prosecutor, High Court of Madras, Chennai.

https://www.mhc.tn.gov.in/judis Crl.OP.No.1252 of 2022

N.SATHISH KUMAR,J.

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Crl.O.P.No.1252 of 2022

14.06.2022

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