N.Sourabh Lodwal vs The Deputy Commissioner Of Police
2022 Latest Caselaw 11228 Mad

                                                                                   Crl.OP.No.7513 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 27.06.2022

                                                           CORAM

                              THE HONOURABLE MR. JUSTICE N.SATHISH KUMAR

                                                    Crl.O.P.No.7513 of 2022

               N.Sourabh Lodwal                                                ... Petitioner
                                                            Vs.

               1.The Deputy Commissioner of Police,
                 G-3, Kilpauk Police Station,
                 Chennai 600 010.

               2.The Inspector of Police,
                 G-3, Kilpauk Police Station,
                 Chennai 600 010.                                              ... 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 given by

               the petitioner dated 10.03.2022.

                                   For Petitioner            : Mr.S.Baskaran

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




               1/4


https://www.mhc.tn.gov.in/judis
                                                                                 Crl.OP.No.7513 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 given by the

petitioner dated 10.03.2022.

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

that based on the complaint, enquiry has been conducted and the same has been

closed.

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.7513 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.

27.06.2022 Internet : Yes / No Index : Yes / No Speaking / Non Speaking order

shk/ham

To

1.The Deputy Commissioner of Police, G-3, Kilpauk Police Station, Chennai 600 010.

2.The Inspector of Police, G-3, Kilpauk Police Station, Chennai 600 010.

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

https://www.mhc.tn.gov.in/judis Crl.OP.No.7513 of 2022

N.SATHISH KUMAR,J.

shk/ham

Crl.O.P.No.7513 of 2022

27.06.2022

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