Rajasekaran vs State By Its
2022 Latest Caselaw 10071 Mad

                                                                                   Crl.OP.No.7012 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.7012 of 2022

               Rajasekaran                                                     ... Petitioner
                                                            Vs.

               State by its
               Inspector of Police,
               Valathi Police Station,
               Valathi,
               Villupuram District.                                 ... Respondents
               PRAYER: This Criminal Original Petition filed under Section 482 of Cr.P.C., to

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

               25.01.2022.

                                   For Petitioner            : Mr.K.G.Senthilkumar

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

                                                          ORDER

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

the respondent to register a case based on the petitioner's complaint dated

https://www.mhc.tn.gov.in/judis Crl.OP.No.7012 of 2022

25.01.2022.

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

that the enquiry has been conducted in C.S.R.No.109/2022 dated 25.01.2022 and

the same has been closed on 28.01.2022.

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 intervene only in extraordinary

circumstances 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.7012 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, Valathi Police Station, Valathi, Villupuram District.

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

https://www.mhc.tn.gov.in/judis Crl.OP.No.7012 of 2022

N.SATHISH KUMAR,J.

rap

Crl.O.P.No.7012 of 2022

14.06.2022

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