J. Deepika vs The Deputy Commissioner Of Police
2022 Latest Caselaw 9898 Mad

                                                                                   Crl. O.P. No.10452 of 2022


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   Dated: 13/6/2022

                                                         CORAM

                                  THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR

                                              Crl. O.P. No.10452 of 2022


                     J. Deepika                           ...         Petitioner

                                                          Vs

                     1. The Deputy Commissioner of Police
                        O/o The Deputy Commissioner of Police
                        Greater Chennai City Police
                        G 3 Kilpauk Police Station Campus
                        Kilpauk
                        Chennai 600 010

                     2. State
                        rep by The Inspector of Police
                        W 4 AWPS Kilpauk
                        Chennai.                          ...         Respondents


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

                     direct the second respondent to register a case based upon the petitioner's

                     complaint dated 4/12/2021.




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                                                                                                  Crl. O.P. No.10452 of 2022


                                        For Petitioner             ...      Mr.M.G.Ramachandran

                                        For Respondents            ...      Mr.A. Gokulakrishnan
                                                                            Additional Public Prosecutor
                                                                  -----


                                                           ORDER

This Criminal Original Petition has been filed to direct the second

respondent to register a case based upon the petitioner's complaint dated

4/11/2021.

2. Heard Mr.M.G.Ramachandran, learned counsel for the petitioner and

Mr.A.Gokulakrishnan, learned Additional Public Prosecutor for the

respondents.

3. The main allegation of the petitioner is that the respondents Police

have not taken any valuable action on her complaint dated 4/12/2021.

4. Today, when the matter is taken up for hearing,

Mr.A.Gokulakrishnan, learned Additional Public Prosecutor submitted that the

enquiry has been conducted and closed.

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https://www.mhc.tn.gov.in/judis Crl. O.P. No.10452 of 2022

5. Recording the submission of the learned Additional Public Prosecutor,

this Criminal Original Petition is closed.

6. 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 circumstances and rare cases. It is for the petitioner to pursue his

right as per Code.

13/6/2022 mvs.

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

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https://www.mhc.tn.gov.in/judis Crl. O.P. No.10452 of 2022

N. SATHISH KUMAR, J

mvs.

To

1. The Deputy Commissioner of Police O/o The Deputy Commissioner of Police Greater Chennai City Police G 3 Kilpauk Police Station Campus Kilpauk Chennai 600 010

2. The Inspector of Police W 4 AWPS Kilpauk Chennai.

3. The Public Prosecutor, High Court, Madras.

Crl. O.P. No.10452 of 2022

13/6/2022

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