Citation : 2022 Latest Caselaw 10056 Mad
Judgement Date : 14 June, 2022
Crl.OP.No.7672 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.7672 of 2022
Raniammal ... Petitioner
Vs.
1. The Superintendent of Police,
Chengleput District,
Chengleput.
2. The Inspector of Police,
Choonambedu Police Station,
Chengleput District. ... Respondents
PRAYER: This Criminal Original Petition filed under Section 482 of Cr.P.C.,
praying, to direct the Second Respondent to Register and investigate the complaint
of the petitioner dated 23.11.2019 in CSR No.793 of 2019 on the file of Inspector
of Police, Choonambedu Police Station, the Second Respondent herein, in
accordance with law.
For Petitioner : Mr.R.Sankarasubbu
For Respondents : Mr.A.Gokulakrishnan,
Additional Public Prosecutor.
1/5
https://www.mhc.tn.gov.in/judis
Crl.OP.No.7672 of 2022
ORDER
This Criminal Original Petition has been filed to direct the second
respondent to register and investigate the complaint of the petitioner dated
23.11.2019 in CSR No.793 of 2019 on the file of the 2nd respondent police.
2. Mr.A.Gokulakrishnan, learned Additional Public Prosecutor for the
respondents would submit that based on the complaint given by the petitioner,
enquiry has been conducted and the same is pending on the file of the second
respondent police.
3. Heard the learned counsel for the petitioner and the learned Additional
Public Prosecutor for the respondents.
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
https://www.mhc.tn.gov.in/judis Crl.OP.No.7672 of 2022
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 intervene only in extraordinary
circumstances and rare cases. However, taking note of the fact that the complaint
is now pending and not been enquired, the Investigation officer is directed to issue
notice to the parties and conduct enquiry as directed by the Hon'ble Apex Court in
the case of Lalita Kumari Vs. Government of Uttar Pradesh and others [2014
(2) SCC (1)]. If any cognizable offence is made out, the respondent police is
bound to register the FIR otherwise they may close the complaint. Such exercise
shall be completed within a period of two weeks from today.
5. With the above directions, this Criminal Original Petition is disposed of.
14.06.2022 Internet : Yes / No Index : Yes / No Speaking / Non Speaking order
shk/nr/sha
https://www.mhc.tn.gov.in/judis Crl.OP.No.7672 of 2022
To
1. The Superintendent of Police, Chengleput District, Chengleput.
2. The Inspector of Police, Choonambedu Police Station, Chengleput District.
3. The Public Prosecutor, High Court of Madras, Chennai.
https://www.mhc.tn.gov.in/judis Crl.OP.No.7672 of 2022
N.SATHISH KUMAR,J.
shk/nr
Crl.O.P.No.7672 of 2022
14.06.2022
https://www.mhc.tn.gov.in/judis
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