Madras High Court
K.Vadivel vs The State Rep By on 4 January, 2023
Crl.O.P.No.32645 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04.01.2023
CORAM
THE HONOURABLE MR. JUSTICE G.CHANDRASEKHARAN
Crl.O.P.No.32645 of 2022
K.Vadivel ...
Petitioner
Vs.
1.The State Rep by,
The Deputy Commissioner of Police,
Annanagar District.
2. The Inspector of Police,
F-5, Choolaimedu Police Station,
Chennai. ... Respondents
PRAYER: This Criminal Original Petition filed under Section 482 of Cr.P.C.,
to direct the 2nd respondent police to register FIR on the basis of the complaint
dated 17.12.2022 given by the petitioner.
For Petitioner : Mr.J.N.Naresh Kumar
For Respondents : Mr.S.Santhosh,
Government Advocate (crl.side)
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Crl.O.P.No.32645 of 2022
ORDER
This Criminal Original Petition has been filed to direct the 2nd
respondent police to register FIR on the basis of the complaint dated 17.12.2022
given by the petitioner.
2. The learned counsel for the petitioner submitted that the petitioner
is tenant under one Gengan in respect of the shop comprised in Survery No.31,
New West Street, Avvai Nagar, Choolaimedu from the year 2017. The owner of
the property attempted to evict the petitioner forcibly from the premises.
Therefore, complaint was given by the petitioner against the said Gengan on
19.12.2022. In this regard, enquiry was conducted in CSR No. 482 of 2022.
For which, Gengan appeared for enquiry and also stated that he will not evict
the petitioner forcibly. The petitioner had filed a suit in O.S.No.1918 of 2022 on
the file of the 23rd City Civil Court, Chennai for the relief of not to evict him
unless by due process of law. The said suit is pending. Pending suit, Gengan
attempted to evict the petitioner from the premises with the help of rowdy
elements and also broke open the door and damaged the house hold properties
and also made death threat. In this regard, petitioner had lodged given a
complaint on 17.12.2022. But till now, no action was taken on his complaint.
Again on 21.12.2022, with the help of rowdy elements, owner Gengan
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Crl.O.P.No.32645 of 2022
attempted to forcibly evict the petitioner from the premises. Hence, the present
petition is filed.
2. The learned Government Advocate (Crl.Side) appearing for the
respondent submitted that, on receipt of complaint dated 17.12.2022 from the
petitioner, the second respondent police have conducted enquiry in C.S.R
No.932 of 2022 and it is pending for further investigation.
3. Heard the learned counsel for the petitioner and the learned
Government Advocate (crl.side) for the respondent.
4. The Division Bench of this Court in G.Prabhakaran v. The
Superintendent of Police, Thanjavur, reported in (2018) 2 LW Crl 489 and
the Hon'ble Supreme Court in its latest judgment rendered by a three Judge
Bench in M.Subramaniam v. S.Janaki, reported in (2020) 5 CTC 464, after
relying upon Sakiri Vasu's Case, has categorically held that the High Court
cannot issue any direction for registration of FIR. High Court can intervene
only in extraordinary circumstances and rare cases. However, taking note of the
fact that the complaint is now being enquired, the Investigation officer is
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Crl.O.P.No.32645 of 2022
directed to issue notice to the parties and conduct enquiry as directed by the
Hon'ble Apex Court in the case of Lalita Kumari Vs. Government of Uttar
Pradesh and others [2014 (2) SCC (1)]. If any cognizable offence is made out,
the respondent police is bound to register the FIR otherwise they may close the
complaint. Such exercise shall be completed within a period of two weeks from
the date of receipt of a copy of this order.
5. With the above directions, this Criminal Original Petition is
disposed of.
04.01.2023
Internet:Yes/No
sma
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.32645 of 2022
To
1.The State Rep by,
The Deputy Commissioner of Police,
Annanagar District.
2. The Inspector of Police,
F-5, Choolaimedu Police Station,
Chennai.
3. The Public Prosecutor,
High Court of Madras.
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.32645 of 2022
G.CHANDRASEKHARAN,J.
Sma
Crl.O.P.No.32645 of 2022
04.01.2023
https://www.mhc.tn.gov.in/judis
