S.Kasturi vs The Superintendent Of Police
2022 Latest Caselaw 9403 Mad

                                                                               Crl.O.P.No.12133 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.12133 of 2022

                     S.Kasturi                                                  ... Petitioner
                                                        Versus

                     1. The Superintendent of Police ,
                        O/o. of the Superintendent of Police ,
                        Ariyankuppam,
                        Puducherry – 605 001.

                     2. The Inspector of Police,
                        Mudaliarpet Police Station,
                        Mudaliarpet,
                        Puducherry – 605 004.                                   ... 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
                     02.08.2021.


                                      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.12133 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

02.08.2021.

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

https://www.mhc.tn.gov.in/judis Crl.O.P.No.12133 of 2022

rpp/sma

To

1. The Superintendent of Police , O/o. of the Superintendent of Police, Ariyankuppam, Puducherry – 605 001.

2. The Inspector of Police, Mudaliarpet Police Station, Mudaliarpet, Puducherry – 605 004.

3. The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.12133 of 2022

D.BHARATHA CHAKRAVARTHY, J.

rpp/sma

Crl.O.P.No.12133 of 2022

27.05.2022

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