S.Ranipushpalatha vs State By
2022 Latest Caselaw 10192 Mad

                                                                                     Crl.O.P.No.8259 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.8259 of 2022

                S.Ranipushpalatha                                                   ... Petitioner

                                                              Vs.
                State by,
                The Inspector of Police,
                Lawspet Police Station,
                Lawspet Main Road,
                Puducherry..                                                        ... Respondents

                Prayer: Criminal Original Petition is filed under Section 482 Cr.P.C., pleased to
                direct the respondent to register FIR against the named said person on the basis
                of the complaint lodged by the petitioner on 07.03.2022.

                                  For Petitioner      :   Ms.R.Hemalatha
                                  For Respondents :       Mr.V.Balamurugane
                                                          Additional Public Prosecutor (Pondicherry)


                                                          ORDER

The Criminal Original Petition has been filed seeking to direct the

respondent to register the case, on the basis of the petitioner's complaint dated

07.03.2022.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.8259 of 2022

2. Mr.V.Balamurugane, learned Additional Public Prosecutor

(Pondicherry) submitted that the enquiry has been conducted and the same has

been closed on 20.05.2022.

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

Public Prosecutor (Pondicherry) for the respondents.

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

the appropriate authority. 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 circumstances and rare cases. It is for the petitioner to pursue

her right as per Code.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.8259 of 2022

5. With the above direction, this Criminal Original Petition is closed.

15.06.2022 ham/rgi Speaking Order/Non-speaking Order Index :Yes/No Internet:Yes/No

To

1. The Inspector of Police, Lawspet Police Station, Lawspet Main Road, Puducherry.

2. The Public Prosecutor, High Court of Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.8259 of 2022

N. SATHISH KUMAR, J.

ham/rgi

Crl.O.P.No.8259 of 2022

15.06.2022

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