V.Raji @ Durai Raj vs The State Represented By
2022 Latest Caselaw 10278 Mad

                                                                                   Crl.O.P.No.8131 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.8131 of 2022


                V.Raji @ Durai Raj                                                 ... Petitioner


                                                             Vs.

                The State represented by,
                The Inspector of Police,
                G-4, Cheyyur Police Station,
                Madhuranthakam Taluk,
                Chengalpet District.                                              ... Respondent

                Prayer: This Criminal Original Petition filed under Section 482 Cr.P.C., pleased

                to direct the respondent to Register the case on the petitioner's complaint dated

                17.03.2022 lodged with the respondent and render justice.




                                       For Petitioner    :     Mr.P.K.Mohan Vel
                                       For Respondent    :     Mr.N.Muthuvel
                                                               Government Advocate (Crl.Side)



               1/4
https://www.mhc.tn.gov.in/judis
                                                                                   Crl.O.P.No.8131 of 2022



                                                      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

17.03.2022.

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

that the enquiry has been conducted in C.S.R.No.150 of 2022 and the same has

been closed on 12.04.2022.

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

Government Advocate (Crl.Side) 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 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

https://www.mhc.tn.gov.in/judis Crl.O.P.No.8131 of 2022

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.

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, G-4, Cheyyur Police Station, Madhuranthakam Taluk, Chengalpet District.

2. The Public Prosecutor, High Court of Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.8131 of 2022

N. SATHISH KUMAR, J.

ham/rgi

Crl.O.P.No.8131 of 2022

15.06.2022

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