K.P.Karunanidhi vs The Superintendent Of Police
2022 Latest Caselaw 11099 Mad

                                                                                     Crl.OP.No.7991 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.7991 of 2022

               K.P.Karunanidhi                                                   ... Petitioner
                                                            Vs.

               1.The Superintendent of Police,
                 Villupuram District,
                 Villupuram.

               2.The Inspector of Police,
                 Kandamangalam Police Station,
                 Villupuram District.                                         ... Respondents


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

               direct the second respondent to register the FIR based on the complaint of the

               petitioner dated 19.01.2022 and to file a final report within a stipulated time.

                                   For Petitioner            : Mr.C.Prabakaran

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




               1/4


https://www.mhc.tn.gov.in/judis
                                                                                 Crl.OP.No.7991 of 2022

                                                       ORDER

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

second respondent to register the FIR based on the complaint of the petitioner

dated 19.01.2022 and to file a final report within a stipulated time.

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

that the enquiry has been conducted 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 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.7991 of 2022

circumstances and rare cases. It is for the petitioner to pursue his 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 Superintendent of Police, Villupuram District, Villupuram.

2.The Inspector of Police, Kandamangalam Police Station, Villupuram District.

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

https://www.mhc.tn.gov.in/judis Crl.OP.No.7991 of 2022

N.SATHISH KUMAR,J.

shk/nr

Crl.O.P.No.7991 of 2022

24.06.2022

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