S.Vijaya vs The State Represented By
2022 Latest Caselaw 9398 Mad

                                                                                    Crl.O.P.No.12308 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.12308 of 2022

                     S.Vijaya                                                 ... Petitioner
                                                           Versus

                     The State Represented by,
                     The Inspector of Police,
                     J-11, Kannagi Nagar Police Station,
                     Chennai – 97.                                            ... Respondent

                     PRAYER : Criminal Original Petition filed under Section 482 of the
                     Code of Criminal Procedure, pleased to direct the respondent to register
                     the FIR based on the petitioner's complaint dated 01.02.2022 and CSR
                     No.72 of 2022, dated 01.02.2022.
                                        For Petitioner     :     Mr.S.Paulgnanamuthu
                                        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 FIR based on the petitioner's

complaint dated 01.02.2022 and CSR No.72 of 2022, dated 01.02.2022.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.12308 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.12308 of 2022

To

1. The Inspector of Police, J-11, Kannagi Nagar Police Station, Chennai – 97.

2. The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.12308 of 2022

D.BHARATHA CHAKRAVARTHY, J.

rpp/sma

CRL.O.P.No.12308 of 2022

27.05.2022

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