P.Rajagopal vs State By
2022 Latest Caselaw 10086 Mad

                                                                                      Crl.OP.No.1281 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.1281 of 2022

               P.Rajagopal                                                        ... Petitioner
                                                            Vs.

               1. State by
                  The Superintendent Police,
                  Office of the S.P.
                  Villupuram District,
                  Villupuram.

               2. The Additional Superintendent of Police,
                  Office of A.D.S.P.
                  S.P.Office Campus
                  Villupuram District,
                  Villupuram.                                                 ... Respondents

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

               direct the second respondent to register the petitioner complaint dated 08.11.2021.

                                   For Petitioner             : Mr.P.Thirumalai

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




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https://www.mhc.tn.gov.in/judis
                                                                                 Crl.OP.No.1281 of 2022

                                                       ORDER

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

the second respondent to register the petitioner complaint dated 08.11.2021.

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 on 26.11.2021.

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

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

https://www.mhc.tn.gov.in/judis Crl.OP.No.1281 of 2022

circumstances 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 Police, Office of the S.P.

Villupuram District, Villupuram.

2. The Additional Superintendent of Police, Office of A.D.S.P.

S.P.Office Campus Villupuram District, Villupuram.

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

https://www.mhc.tn.gov.in/judis Crl.OP.No.1281 of 2022

N.SATHISH KUMAR,J.

rap

Crl.O.P.No.1281 of 2022

14.06.2022

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