Rubini @ F.Daisyrani vs The Commissioner Of Police
2022 Latest Caselaw 4696 Mad

                                                                              Crl.O.P.No.24956 of 2021




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 09.03.2022

                                                    CORAM:

                             THE HON'BLE MR.JUSTICE A.D.JAGADISH CHANDIRA

                                             Crl.O.P.No.24956 of 2021

                Rubini @ F.Daisyrani                                             ... Petitioner

                                                       Vs.
                The State represented by,

                1. The Commissioner of Police,
                   Office of the Commissioner of Police,
                   Vepery,
                   Chennai – 600007.

                2. The Inspector of Police,
                   R-9, Valasaravakkam Police Station,
                   Valasaravakkam,
                   Chennai – 600087.

                3. G.Murugesan
                   (Impleaded by an order dated 09.03.2022
                    in Crl.M.P.No.2822 of 2022)                                ...Respondents

                PRAYER: This Criminal Original Petition filed under Section 482 Cr.P.C. to
                direct the 2nd respondent to register the FIR on the basis of the complaint given
                by the petitioner dated 05.12.2021 vide CSR bearing No.628 of 2021 dated
                05.12.2021.


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                                                                                  Crl.O.P.No.24956 of 2021

                                  For Petitioner          : Mr.B.Govindaprabu
                                  For Respondents         : Mr.A.Gokulakrishnan
                                                            Additional Public Prosecutor


                                                      ORDER

This Criminal Original Petition has been filed to direct the 2 nd respondent

to register the FIR on the basis of the complaint given by the petitioner dated

05.12.2021 vide CSR bearing No.628 of 2021 dated 05.12.2021.

2. Heard the learned counsel 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 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 of 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

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Crl.O.P.No.24956 of 2021

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

in the order referred supra.

4. Accordingly, this Criminal Original Petition is disposed of.

09.03.2022

rgi/ham Index :Yes/No Internet : Yes/No Speaking order/non-speaking order

To

1. The Commissioner of Police, Office of the Commissioner of Police, Vepery, Chennai – 600007.

2. The Inspector of Police, R-9, Valasaravakkam Police Station, Valasaravakkam, Chennai – 600087.

3. The Public Prosecutor, Madras High Court.

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

Crl.O.P.No.24956 of 2021

A.D.JAGADISH CHANDIRA,J.

rgi/ham

Crl.O.P.No.24956 of 2021

09.03.2022

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