M.Thilagavathi vs State Rep By Its
2022 Latest Caselaw 10072 Mad

                                                                                    Crl.OP.No.6760 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.6760 of 2022

               M.Thilagavathi                                                  ... Petitioner
                                                            Vs.

               State rep by its
               The Inspector of Police,
               All Women Police Station,
               Adyar, Chennai.                                      ... Respondent
               PRAYER: This Criminal Original Petition filed under Section 482 of Cr.P.C., to

               direct the respondent Police to register the F.I.R. Based on the petitioner's

               complaint dated 16.11.2021.

                                   For Petitioner            : Mr.G.P.Arivuchudar

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

                                                       ORDER

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

the respondent Police to register the F.I.R. Based on the petitioner's complaint

dated 16.11.2021.

https://www.mhc.tn.gov.in/judis Crl.OP.No.6760 of 2022

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

that the enquiry has been conducted and the same has been closed by the

respondent Police.

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.6760 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

rap

To

1. The Inspector of Police, All Women Police Station, Adyar, Chennai.

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

https://www.mhc.tn.gov.in/judis Crl.OP.No.6760 of 2022

N.SATHISH KUMAR,J.

rap

Crl.O.P.No.6760 of 2022

14.06.2022

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