Subramani vs The Superintendent Of Police
2022 Latest Caselaw 10076 Mad

                                                                                   Crl.OP.No.6559 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.6559 of 2022

               Subramani                                                       ... Petitioner

                                                            Vs.

               1. The Superintendent of Police,
                  Ranipet Police Head Quarters,
                  Ranipet.

               2. The Inspector of Police,
                  Pannavaram Police Station,
                  Ranipet District.                                 ... Respondents
               PRAYER: This Criminal Original Petition filed under Section 482 of Cr.P.C., to

               direct the 2nd respondent to register the petitioner's complaint dated 24.02.2022

               and to take action against the accused persons.

                                   For Petitioner            : Mr.T.Gnana Babu

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




               1/4


https://www.mhc.tn.gov.in/judis
                                                                                 Crl.OP.No.6559 of 2022


                                                       ORDER

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

the 2nd respondent to register the petitioner's complaint dated 24.02.2022 and to

take action against the accused persons.

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

that the enquiry has been conducted in C.S.R.No.76/2022 and the same has been

closed on 23.02.2022.

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 intrevene only in extraordinary

https://www.mhc.tn.gov.in/judis Crl.OP.No.6559 of 2022

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

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 Superintendent of Police, Ranipet Police Head Quarters, Ranipet.

2. The Inspector of Police, Pannavaram Police Station, Ranipet District.

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

https://www.mhc.tn.gov.in/judis Crl.OP.No.6559 of 2022

N.SATHISH KUMAR,J.

rap

Crl.O.P.No.6559 of 2022

14.06.2022

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