Madras High Court
Anandha vs The State Rep By Its on 28 October, 2022
Crl.R.C.No.1446 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.10.2022
CORAM:
THE HON'BLE Mr. JUSTICE P.VELMURUGAN
Criminal Revision Case No.1446 of 2022
Anandha ... Petitioner
Versus
1.The State rep by its
The Commissioner of Police,
Medavakkam Main Road,
Shollinganallur,
Chennai – 600 119.
2.The Inspector of Police,
Pallikararanai Police Station,
Chennai – 600 100. ... Respondents
Criminal Revision Case filed under Sections 397 r/w 401 of Criminal
Procedure Code to call for the records from the learned Judicial Magistrate
No.II, Alandur in Crl.M.P.No.1723 of 2022 dated 06.08.2022 and direct the
respondent to register the case in C.S.R.No.976 of 022 dated 22.04.2022.
For Petitioner : Mr.N.Nagarjuna
For Respondent : Mr.S.Sugendran
Additional Public Prosecutor
Page 1 of 6
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Crl.R.C.No.1446 of 2022
ORDER
This Criminal Revision Case has been filed against the order dated
06.08.2022 passed in Crl.M.P.No.1723 of 2022 by the learned Judicial
Magistrate No.II, Alandur and to direct the respondent/Police to register the
case in C.S.R.No.976 of 022 dated 22.04.2022.
2.The grievance of the revision petitioner is that he has given a
complaint to the respondent/Police, which was assigned as C.S.R.No.976 of
2022, but the same has been kept in abeyance without any further action.
Hence, he filed a petition under Section 156(3) Cr.P.C before the learned
Judicial Magistrate No.II, Alandur to direct the respondent/Police to register
the complaint in accordance with law based on C.S.R.No.976 of 2022. The
learned Magistrate after considering the materials found that there is no prima
facie of cognizance offence is made out and dismissed the petition. Aggrieved
by the same, the revision petitioner is before this Court.
3. The learned counsel for the revision petitioner submitted that the
revision petitioner has given a complaint to the respondent/Police,which was
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Crl.R.C.No.1446 of 2022
assigned as C.S.R.No.976 of 2022, but they have not conducted a preliminary
enquiry as to whether prima facie made out that the allegations reveals the
cognizance of the offences. Therefore, the revision petitioner approached the
learned Magistrate, however, the learned Magistrate failed to appreciate the
entire materials and simply dismissed the petition, which is against the
proposition of law lay down by the Hon'ble Supreme Court. It is well settled in
the judgment of the Hon'ble Supreme Court in Lalita Kumari Vs. Government
of Uttar Pradesh and others [2013 (6) CTC 353], that registration of an FIR
is mandatory under Section 154 of the Code of Criminal Procedure if an
information furnished to the police officer disclose commission of a cognizable
offence and in cases where the information does not disclose a cognizable
offence, a preliminary enquiry has to be conducted. In the case on hand, the
respondent/Police have not conducted a preliminary enquiry, hence, the
revision petitioner approached the learned Magistrate. However, the learned
Magistrate failed to consider the materials placed by the revision petitioner,
simply dismissed the petition, which warrants interference of this Court.
4.The learned Additional Public Prosecutor appearing for the respondent
submitted that the revision petitioner has given a complaint to the
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Crl.R.C.No.1446 of 2022
respondent/Police, which was assigned as C.S.R.No.976 of 2022, but the
revision petitioner has not co-operated for enquiry or investigation. Further, the
revision petitioner without appearing before the respondent/Police as and when
called for enquiry, he straightaway approached the Court and he has also
replied to the police that he will get the order from the Court. Since C.S.R has
not been closed, the learned Magistrate rightly appreciated the entire materials
and dismissed the petition. Hence, there is no merit in the revision and the
same is liable to be dismissed.
5. Heard the learned counsel for the revision petitioner and the learned
Additional Public Prosecutor for the respondent and also perused the materials
available on record.
6. Admittedly, the revision petitioner preferred a complaint before the
respondent police, for which the respondent/police has also given
C.S.R.No.976 of 2022. According to the revision petitioner, the
respondent/police has not taken any effective steps either through enquiry or
investigation by registering the case. According to the prosecution, after giving
complaint the revision petitioner neither appeared before the police nor co-
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Crl.R.C.No.1446 of 2022
operated for enquiry or investigation and he straightaway approached the
Court.
7. On a careful perusal of the entire records, it reveals that the
respondent/Police has given C.S.R.No.976 of 2022 for the complaint given by
the revision petitioner and the same is still pending.
8. In the light of the above facts, it is left open to the petitioner to
approach the respondent/Police as and when required for enquiry and to
co-operate for enquiry. The respondent/Police is directed to make a preliminary
enquiry and proceed further with C.S.R.No.976 of 2022 in accordance with
law.
9. With the above direction, this Criminal Revision Case is disposed of.
28.10.2022
Index : Yes/No
Speaking Order/Non Speaking Order
ms
P.VELMURUGAN, J.
https://www.mhc.tn.gov.in/judis
Crl.R.C.No.1446 of 2022
ms
To
1.The Judicial Magistrate No.II,
Alandur.
2.The Commissioner of Police,
Medavakkam Main Road,
Shollinganallur,
Chennai – 600 119.
3.The Inspector of Police,
Pallikararanai Police Station,
Chennai – 600 100.
4.The Public Prosecutor,
High Court, Madras.
Crl.R.C.No.1446 of 2022
28.10.2022
https://www.mhc.tn.gov.in/judis
