M.Ganesan vs The Commissioner Of Police
2022 Latest Caselaw 10226 Mad

                                                                                  Crl.O.P.No.9479 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.9479 of 2022


                M.Ganesan                                                          ... Petitioner

                                                             Vs.

                1. The Commissioner of Police,
                   Veperi,
                   Chennai – 600 016.

                2. The Assistant Commissioner of Police,
                   Pallavaram Range,
                   Chennai.

                3. The Inspector of Police (Crime),
                   Pallavaram Police Station,
                   Pallavaram, Chennai – 600 043.                                  ... Respondents


                Prayer: This Criminal Original Petition filed under Section 482 Cr.P.C., pleased
                to register the complaint of the petitioner dated 25.08.2021 on the file of 3rd
                respondent i.e. Inspector of Police.
                                       For Petitioner    :     Mr.S.Suresh
                                       For Respondents :       Mr.N.Muthuvel
                                                               Government Advocate (Crl.Side)



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https://www.mhc.tn.gov.in/judis
                                                                                  Crl.O.P.No.9479 of 2022

                                                       ORDER

This Criminal Original Petition has been filed seeking to direct the third

respondent to register the complaint on the basis of the petitioner's complaint

dated 25.08.2021.

2. Mr.N.Muthuvel, learned Government Advocate (Crl.Side) submitted

that the enquiry has been conducted and the same has been closed.

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

Government Advocate (Crl.Side) for the respondents.

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

Commissioner 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

right as per Code.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.9479 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 Commissioner of Police, Veperi, Chennai – 600 016.

2. The Assistant Commissioner of Police, Pallavaram Range, Chennai.

3. The Inspector of Police (Crime), Pallavaram Police Station, Pallavaram, Chennai – 600 043.

4. The Public Prosecutor, High Court of Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.9479 of 2022

N. SATHISH KUMAR, J.

ham/rgi

Crl.O.P.No.9479 of 2022

15.06.2022

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