E.Vignesh Kumar vs The Inspector Of Police
2022 Latest Caselaw 10083 Mad

                                                                      Crl.O.P.Nos.6622, 6680 and 6615 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.Nos.6622, 6680 and 6615 of 2022

               1. E.Vignesh Kumar                      ... Petitioner in Crl.O.P.No.6622 of 2022.
               2. M. Venkada Arjun                     ... Petitioner in Crl.O.P.No.6680 of 2022.
               3. A.Aldrin                             ... Petitioner in Crl.O.P.No.6615 of 2022.
                                                       Vs.

               The Inspector of Police,
               Kodampakkam Police Station,
               Kodampakkam,
               Chennai.                                          ... Respondent
               PRAYER in Crl.O.P.No.6622 of 2022 This Criminal Original Petition filed under

               Section 482 of Cr.P.C., to direct the respondent The Inspector of Police,

               Kodampakkam Police Station, Kodampakkam, Chennai to register a case based on

               the complaint dated 25.02.2022, CSR No.61/2022 dated 07.03.2022.

               PRAYER in Crl.O.P.No.6680 of 2022             This Criminal Original Petition filed

               under Section 482 of Cr.P.C.,to direct the Inspector of Police, Kodambakkam

               Police Station, Kodampakkam, Chennai to register a case based on the complaint

               dated 07.03.2022, CSR No.63/2022 and file an FIR.

               PRAYER in Crl.O.P.No.6615 of 2022             This Criminal Original Petition filed

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https://www.mhc.tn.gov.in/judis
                                                                        Crl.O.P.Nos.6622, 6680 and 6615 of 2022

               under Section 482 of Cr.P.C.,to direct the Inspector of Police, Kodambakkam

               Police Station, Kodampakkam, Chennai to register a case based on the complaint

               dated 07.03.2022, CSR No.62/2022.

                                  For Petitioners        : Mr.K.Elangovan

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

                                              COMMON ORDER
                          Since the issue involved in the present Criminal Original Petitions are one

               and the same they are disposed of by way of this Common Order.



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

               that the enquiry has been conducted in CSR No.61/2022 in Crl.O.P.No.6622 of

               2022 , CSR No.63/2022 in Crl.O.P.No.6680/2022 , CSR No.62/2022                               in

               Crl.O.P.No.6615/2022 the same have been closed by the respondent police.



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

               Public Prosecutor for the respondent.



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


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                                                                          Crl.O.P.Nos.6622, 6680 and 6615 of 2022


               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 petitioners to pursue their right as per

               Code.



                          5. With the above direction, these Criminal Original Petitions are closed.




                                                                                                 14.06.2022
               Internet : Yes / No
               Index : Yes / No
               Speaking / Non Speaking order

               rap




               To


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                                                  Crl.O.P.Nos.6622, 6680 and 6615 of 2022

               1. The Inspector of Police,
                  Kodampakkam Police Staion,
                  Kodampakkam,
                  Chennai.

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




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                                  Crl.O.P.Nos.6622, 6680 and 6615 of 2022



                                      N.SATHISH KUMAR,J.

rap

Crl.O.P.No.6622 of 2022

14.06.2022

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