L.N.Chandrasekaran vs The Commissioner Of Police
2022 Latest Caselaw 10284 Mad

                                                                                  Crl.O.P.No.9515 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.9515 of 2022


                L.N.Chandrasekaran                                                ... Petitioner

                                                            Vs.

                1. The Commissioner of Police,
                   Greater Chennai Corporation,
                   Vepery, Chennai – 600 007.

                2. The Inspector of Police,
                   EDF-I wing Team-I,
                   Central Crime Branch,
                   Vepery, Chennai – 600 007.                                     ... Respondents


                Prayer: This Criminal Original Petition filed under Section 482 Cr.P.C., pleased
                to issue direction directing the respondents herein to register the case on the
                petitioner's complaint dated 12.02.2022 and to investigate the same in
                accordance with law.
                                      For Petitioner    :     Mr.M.Guruprasad
                                      For Respondents :       Mr.N.Muthuvel
                                                              Government Advocate (Crl.Side)


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https://www.mhc.tn.gov.in/judis
                                                                                Crl.O.P.No.9515 of 2022



                                                     ORDER

This Criminal Original Petition has been filed seeking to direct the

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

12.02.2022 and to investigate the same.

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

that the enquiry has been conducted in C.No.15/CCB/COP/Visitors/2022 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

https://www.mhc.tn.gov.in/judis Crl.O.P.No.9515 of 2022

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 Commissioner of Police, Greater Chennai Corporation, Vepery, Chennai – 600 007.

2. The Inspector of Police, EDF-I wing Team-I, Central Crime Branch, Vepery, Chennai – 600 007.

3. The Public Prosecutor, High Court of Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.9515 of 2022

N. SATHISH KUMAR, J.

ham/rgi

Crl.O.P.No.9515 of 2022

15.06.2022

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