A.Arun vs The Commissioner Of Police
2022 Latest Caselaw 10280 Mad

                                                                               Crl.O.P.No.7181 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.7181 of 2022

                A.Arun                                                     ... Petitioner
                                                       Vs.


                The State rep. by
                1. The Commissioner of Police,
                   Chennai City,
                   Chennai District.

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

                3. The Inspector of Police,
                   F2 Police Station,
                   Egmore,
                   Chennai 600 008.                                         ... Respondents

                Prayer: Criminal Original Petition is filed under Section 482 Cr.P.C., pleased to
                issue direction under Section 482 of Cr.P.C., and pass any appropriate order or
                direction, directing the respondents to register the complaint dated 16.02.2022
                given by the petitioner.



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https://www.mhc.tn.gov.in/judis
                                                                               Crl.O.P.No.7181 of 2022




                                     For Petitioner    :   Ms.S.G.Vedha Priyadharshini
                                     For Respondents :     Mr.N.Muthuvel
                                                           Government Advocate (Crl. Side)


                                                      ORDER

This Criminal Original Petition has been filed seeking to direct the

respondents to register the complaint, on the basis of the complaint given by the

petitioner dated 16.02.2022.

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

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

https://www.mhc.tn.gov.in/judis Crl.O.P.No.7181 of 2022

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.

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

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

To

1. The Commissioner of Police, Chennai City, Chennai District.

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

3. The Inspector of Police, F2 Police Station, Egmore, Chennai 600 008.

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

https://www.mhc.tn.gov.in/judis Crl.O.P.No.7181 of 2022

N. SATHISH KUMAR,J.

rgi/ham

Crl.O.P.No.7181 of 2022

15.06.2022

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