Anbarasan vs The Superintendent Of Police ...
2022 Latest Caselaw 9384 Mad

                                                                               Crl.O.P.No.12210 of 2022


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 27.05.2022

                                                        CORAM:

                      THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                 Crl.O.P.No.12210 of 2022

                     Anbarasan                                                  ... Petitioner
                                                        Versus

                     1. The Superintendent of Police (West),
                        O/o. of the Superintendent of Police (West),
                        Villianur,
                        Puducherry.

                     2. The Sub-Inspector of Police,
                        Villianur Police Station,
                        Villianur,
                        Puducherry.                                             ... Respondents

                     PRAYER : Criminal Original Petition filed under Section 482 of the
                     Code of Criminal Procedure, pleased to direct the second respondent to
                     register FIR (First Information Report)on the petitioner's complaint dated
                     04.04.2022.


                                      For Petitioner    :     Mr.Prakash Adiapadam
                                      For Respondents :       Mr.A.Damodaran,
                                                              Addl. Public Prosecutor


                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                    Crl.O.P.No.12210 of 2022


                                                            ORDER

This Criminal Original Petition has been filed seeking to direct the

second respondent to register the FIR on the petitioner's complaint dated

04.04.2022.

2. As per the judgment of Division Bench of this Court in the case

of G.Prabakaran Vs. Superintendent of Police, Thanjavur District

and others in Crl.O.P. (MD) No.13681, 13688 of 2017 etc., the

respondent police have to conduct preliminary enquiry and register a

case if the offence is made out and if the said exercise is not being

carried out, the petitioner shall follow the procedures as mandated by the

Division Bench from Clause 6 onwards i.e. to give a representation to the

higher officials and thereafter, to file a private complaint under

Sec.156(3) Cr.P.C.

3. With the above direction, this Criminal Original Petition is

disposed of.

27.05.2022 Index : Yes/No Internet : Yes/No rpp/sma

https://www.mhc.tn.gov.in/judis Crl.O.P.No.12210 of 2022

To

1. The Superintendent of Police (West), O/o. of the Superintendent of Police (West), Villianur, Puducherry.

2. The Sub-Inspector of Police, Villianur Police Station, Villianur, Puducherry.

3. The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.12210 of 2022

D.BHARATHA CHAKRAVARTHY, J.

rpp/sma

Crl.O.P.No.12210 of 2022

27.05.2022

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