Selvi vs The State Represented By
2022 Latest Caselaw 9394 Mad

                                                                                    Crl.O.P.No.12214 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.12214 of 2022

                     Selvi                                                    ... Petitioner
                                                           Versus

                     The State Represented by,
                     The Inspector of Police,
                     Vanur Police Station,
                     Villupuram District.                                     ... Respondent

                     PRAYER : Criminal Original Petition filed under Section 482 of the
                     Code of Criminal Procedure, pleased to direct the respondent to register
                     the petitioner's complaint dated 18.02.2022 immediately and to
                     investigate the same.
                                        For Petitioner     :     Mr.R.Babu
                                        For Respondent     :     Mr.A.Damodaran,
                                                                 Addl. Public Prosecutor

                                                            ORDER

This Criminal Original Petition has been filed seeking a direction

directing the respondent to register the petitioner's complaint dated

18.02.2022 immediately and to investigate the same.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.12214 of 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.12214 of 2022

To

1. The Inspector of Police, Vanur Police Station, Villupuram District.

2. The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.12214 of 2022

D.BHARATHA CHAKRAVARTHY, J.

rpp/sma

Crl.O.P.No.12214 of 2022

27.05.2022

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