Sathya vs State Rep By The Inspector Of ...
2022 Latest Caselaw 11092 Mad

                                                                                   Crl.OP.No.9704 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 24.06.2022

                                                           CORAM

                              THE HONOURABLE MR. JUSTICE N.SATHISH KUMAR

                                                    Crl.O.P.No.9704 of 2022


               Sathya                                                          ... Petitioner

                                                              Vs.


               State Rep by the Inspector of Police,
               All Women Police Station, Gudiyatham,
               Gudiyatham, Vellore District.                                  ... Respondent


               PRAYER: This Criminal Original Petition filed under Section 482 of Cr.P.C., to

               direct the respondent police to register the complaint of the petitioner dated

               28.08.2021.


                                   For Petitioner            : Mr.G.Vinodhkumar

                                   For Respondents           : Mr.A.Gokulakrishnan,
                                                              Additional Public Prosecutor.




               1/4


https://www.mhc.tn.gov.in/judis
                                                                                 Crl.OP.No.9704 of 2022


                                                       ORDER

This Criminal Original Petition has been filed seeking for a direction to the

respondent police to register the complaint of the petitioner dated 28.08.2021.

2. Mr.A.Gokulakrishnan, learned Additional Public Prosecutor submitted

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

respondent.

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

Public Prosecutor for the respondent.

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 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

https://www.mhc.tn.gov.in/judis Crl.OP.No.9704 of 2022

circumstances and rare cases. It is for the petitioner to pursue her remedy as per

Code.

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

24.06.2022 Internet : Yes / No Index : Yes / No Speaking / Non Speaking order

shk/nr

To

1.The Inspector of Police, All Women Police Station, Gudiyatham, Gudiyatham, Vellore District.

2.The Public Prosecutor, High Court of Madras, Madras.

https://www.mhc.tn.gov.in/judis Crl.OP.No.9704 of 2022

N.SATHISH KUMAR,J.

shk/nr

Crl.O.P.No.9704 of 2022

24.06.2022

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