P.Rajeswari vs The Commissioner Of Police
2022 Latest Caselaw 11097 Mad

                                                                                   Crl.OP.No.8886 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.8886 of 2022

               P.Rajeswari                                                     ... Petitioner
                                                            Vs.

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

               2.The Inspector of Police,
                 M-4 Red Hills Police Station,
                 Red Hills,
                 Chennai.                                                     ... Respondents


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

               direct the second respondent to register the complaint on the basis of the

               petitioner's complaint dated 24.12.2021.

                                   For Petitioner            : Ms.R.Aparna

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




               1/4


https://www.mhc.tn.gov.in/judis
                                                                                 Crl.OP.No.8886 of 2022

                                                       ORDER

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

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

complaint dated 24.12.2021.

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

that the enquiry has been conducted in C.S.R.No.381/2021 and the same has been

closed by the second respondent.

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

Public Prosecutor 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 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.8886 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 Commissioner of Police, Greater Chennai, Vepery, Chennai 600 007.

2.The Inspector of Police, M-4 Red Hills Police Station, Red Hills, Chennai.

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

https://www.mhc.tn.gov.in/judis Crl.OP.No.8886 of 2022

N.SATHISH KUMAR,J.

shk/nr

Crl.O.P.No.8886 of 2022

24.06.2022

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