E.P.Ramesh vs The Superintendent Of Police
2022 Latest Caselaw 9539 Mad

                                                                             Crl.P.No.12006 of 2022

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 07.06.2022

                                                      CORAM

                            THE HONOURABLE MR. JUSTICE N.SATHISH KUMAR

                                           Crl.O.P.No.12006 of 2022

                E.P.Ramesh                                                  ... Petitioner
                                                           Vs.

                1.The Superintendent of Police,
                  Thiruvallur District.

                2.The Deputy Superintendent of Police,
                  Thirutani Taluk, Thiruvallur District.

                3.The Inspector of Police,
                  Thiruvalangadu Police Station,
                  Thiruvallur District.                                     ... Respondents

                PRAYER: This Criminal Original Petition filed under Section 482 of Cr.P.C.,
                to direct the third respondent viz., the Inspector of police, Thiruvalangadu
                police Station, Thiruvallur District, to register the FIR, based on the complaint
                given by the petitioner dated 15.04.2022.


                                     For Petitioner    : Mr.S.Baskaran

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




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https://www.mhc.tn.gov.in/judis
                                                                                     Crl.P.No.12006 of 2022

                                                          ORDER

This Criminal Original Petition has been filed seeking for a direction

the third respondent viz., the Inspector of police, Thiruvalangadu police

Station, Thiruvallur District, to register the FIR, based on the complaint given

by the petitioner dated 15.04.2022.

2. Heard the learned counsel for the petitioner and the learned

Additional Public Prosecutor and perused the materials available on record.

3. This petition is not maintainable, in view of the Order passed by a

Hon'ble Division Bench of this Court in G.Prabhakaran v. The

Superintendent of Police, Thanjavur, reported in (2018) 2 LW Crl 489. 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 in exercise of its jurisdiction under

Section 482 of Cr.P.C. The Hon'ble Supreme Court held that the informant has

to necessarily avail the alternative remedy provided under Section 154 (3) of

Cr.P.C., and Section 156 (3) of Cr.P.C. Liberty is given to the petitioner to

https://www.mhc.tn.gov.in/judis Crl.P.No.12006 of 2022

workout his remedy as per the directions issued by the Hon'ble Division Bench

in the order referred supra.

4. This Criminal Original Petition is dismisssed accordingly.

07.06.2022 Internet:Yes/No Index:Yes/No Speaking/Non speaking order

shk/rgi

https://www.mhc.tn.gov.in/judis Crl.P.No.12006 of 2022

N.SATHISH KUMAR,J.

shk/rgi To

1.The Superintendent of Police, Thiruvallur District.

2.The Deputy Superintendent of Police, Thirutani Taluk, Thiruvallur District.

3.The Inspector of Police, Thiruvalangadu Police Station, Thiruvallur District.

4. The Public Prosecutor, High Court of Madras.

Crl.O.P.No.12006 of 2022

07.06.2022

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