G.Srinivasan vs The Superintendent Of Police
2022 Latest Caselaw 10087 Mad

                                                                            Crl.OP.No.6601 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.6601 of 2022

               G.Srinivasan                                                  ... Petitioner
                                                        Vs.

               1.The Superintendent of Police,
                 Dharmapuri District,
                 Dharmapuri.

               2.The Inspector of Police,
                 Now working at SIPCOT Police Station,
                 Hosur,
                 Krishnagiri District.

               3.The Inspector of Police,
                 District Crime Branch,
                 Dharmapuri,
                 Dharmapuri District.                                       ... Respondents


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

               direct the respondent to register the complaint of the petitioner dated 27.11.2021

               on the file of Respondent herein and investigate the same in accordance with law

               to secure the ends of justice.


               1/4


https://www.mhc.tn.gov.in/judis
                                                                                   Crl.OP.No.6601 of 2022

                                  For Petitioner            : Mr.K.Kalaikovan

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

                                                        ORDER

This Criminal Original Petition has been filed seeking for a direction to the

respondent to register the complaint of the petitioner dated 27.11.2021 on the file

of Respondent herein and investigate the same in accordance with law to secure

the ends of justice.

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

that the enquiry has been conducted in C.No.G2/1990/02734/2021 and the same

has been closed on 11.04.2022.

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

Public Prosecutor for the respondent.

4.In such view of the matter, liberty is given to the petitioner to workout his

remedy as per law. The Division Bench of this Court in G.Prabhakaran v. The

https://www.mhc.tn.gov.in/judis Crl.OP.No.6601 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 petitioner to pursue his remedy 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

shk/nr

https://www.mhc.tn.gov.in/judis Crl.OP.No.6601 of 2022

N.SATHISH KUMAR,J.

shk/nr To

1.The Superintendent of Police, Dharmapuri District, Dharmapuri.

2.The Inspector of Police, Now working at SIPCOT Police Station, Hosur, Krishnagiri District.

3.The Inspector of Police, District Crime Branch, Dharmapuri, Dharmapuri District. Crl.O.P.No.6601 of 2022

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

14.06.2022

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