V.U.Maruthachalam vs State Rep. By
2022 Latest Caselaw 10184 Mad

                                                                        Crl.O.P.No.7407 of 2022

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 15.06.2022

                                                       CORAM

                            THE HONOURABLE MR. JUSTICE N.SATHISH KUMAR

                                             Crl.O.P.No.7407 of 2022

                1.V.U.Maruthachalam
                2.Ganeshan
                3.Chandra Kumar.R @ Chandran
                4.Karunakaran Arusamy
                5.V.M.Karthikeyan
                6.Tamilarasi Maruthachalam
                7.Uma Maheshwari
                8.Parvathi                                               ... Petitioners
                                                         Vs.


                1.State Rep. by
                  Superintendent of Police,
                  Coimbatore City,
                  Coimbatore - 641 018.

                2.The Inspector of Police,
                  Podhanur Police Station,
                  Coimbatore.                                            ... Respondents
                PRAYER: This Criminal Original Petition filed under Section 482 of Cr.P.C.,
                to direct the 2nd respondent to register an First Information Report on the
                complaint dated 07.03.2022.
                                     For Petitioners    : Mr.D.Selvam
                                     For Respondents : Mr.N.Muthuvel
                                                      Government Advocate (Criminal Side)

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https://www.mhc.tn.gov.in/judis
                                                                                Crl.O.P.No.7407 of 2022



                                                        ORDER

This Criminal Original Petition has been filed to direct the 2nd

respondent to register an First Information Report on the complaint dated

07.03.2022.

2. Mr.N.Muthuvel, learned Government Advocate for the respondents

would submit that based on the complaint given by the petitioner, enquiry has

been conducted and the same is pending on the file of the second respondent

police.

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

Government Advocate 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

https://www.mhc.tn.gov.in/judis Crl.O.P.No.7407 of 2022

only in extraordinary circumstances and rare cases. However, taking note of the

fact that the complaint is now pending and not been enquired, the Investigation

officer is directed to issue notice to the parties and conduct enquiry as directed

by the Hon'ble Apex Court in the case of Lalita Kumari Vs. Government of

Uttar Pradesh and others [2014 (2) SCC (1)]. If any cognizable offence is

made out, the respondent police is bound to register the FIR otherwise they may

close the complaint. Such exercise shall be completed within a period of two

weeks from today.

5. With the above directions, this Criminal Original Petition is

disposed of.

15.06.2022 Internet:Yes/No Index:Yes/No Speaking/Non speaking order

ham/mtl

https://www.mhc.tn.gov.in/judis Crl.O.P.No.7407 of 2022

N.SATHISH KUMAR,J.

ham/mtl

To

1.State Rep. by Superintendent of Police, Coimbatore City, Coimbatore - 641 018.

2.The Inspector of Police, Podhanur Police Station, Coimbatore.

Crl.O.P.No.7407 of 2022

15.06.2022

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