K.Kumar vs The State Represented By
2022 Latest Caselaw 9391 Mad

                                                                                  Crl.O.P.No.12095 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.12095 of 2022


                     K.Kumar                                                ... Petitioner

                                                            Versus

                     1. The State represented by
                        The Commissioner of Police,
                        Avadi (Crime Department),
                        No.5/1, HVF Estate Bhaktavatsala Puram,
                        Avadi, Chennai – 600 054.

                     2. The Inspector of Police,
                        T-6 Avadi Police Station,
                        Avadi, Chennai – 600 054.                           ... Respondents

                     PRAYER : Criminal Original Petition filed under Section 482 of the
                     Code of Criminal Procedure, to direct the 2nd respondent police to
                     register the FIR based on the complaint given by us on 14.04.2022.

                                      For Petitioner    :       Mr.G.Uma Maheswari
                                      For Respondents :         Mr.A.Damodaran,
                                                                Addl. Public Prosecutor


                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                   Crl.O.P.No.12095 of 2022


                                                         ORDER

This Criminal Original Petition has been filed direct the 2nd

respondent police to register the FIR based on the complaint dated

14.04.2022 given by the petitioner.

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.12095 of 2022

To

1. The Commissioner of Police, Avadi (Crime Department), No.5/1, HVF Estate Bhaktavatsala Puram, Avadi, Chennai – 600 054.

2. The Inspector of Police, T-6 Avadi Police Station, Avadi, Chennai – 600 054.

3. The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.12095 of 2022

D.BHARATHA CHAKRAVARTHY, J.

rpp/sma

Crl.O.P.No.12095 of 2022

27.05.2022

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