Sivarajan vs The Superintendent Of Police on 5 January, 2022

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Madras High Court

Sivarajan vs The Superintendent Of Police on 5 January, 2022

Bench: M.Nirmal Kumar

                                                                                CRL.O.P.No.59 of 2022


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 05.01.2022

                                                       CORAM:

                                  THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                              CRL.O.P.No.59 of 2022


                     Sivarajan                                                   ... Petitioner

                                                        Versus


                     1.The Superintendent of Police,
                       Villupuram District,
                       Villupuram.

                     2.The Inspector of Police,
                       Valathy Police Station,
                       Villupuram District.
                       (CSR No.897 of 2021)                                     ... Respondents




                     PRAYER: Criminal Original Petition filed under Section 482 of the Code
                     of Criminal Procedure, to direct the respondent Police herein viz., the
                     Inspector of Police, Valathy Police Station, Villupuram District to register
                     the case on the petitioner's complaint dated 14.11.2021 and file a final
                     report in accordance with law.


                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                    CRL.O.P.No.59 of 2022


                                      For Petitioner     :      Mr.S.Sasikumar
                                      For Respondents    :      Mr.E.Raj Thilak,
                                                                Additional Public Prosecutor

                                                          ORDER

This petition has been filed seeking a direction, to direct the respondent police herein viz. The Inspector of Police, Valathy Police Station, Villupuram District to register a case on the petitioner's complaint dated 14.11.2021 and file a final report in accordance with law.

2. The grievance of the petitioner is that the petitioner has sent a complaint to the Superintendent of Police, Villupuram on 14.11.2021 with copies marked to the Collector and others, thereafter no action has been taken.

3. The learned Additional Public Prosecutor submitted that the complaint has been forwarded to the concerned jurisdictional Police in GB No.2942/32323/2021 and thereafter CSR No.897 of 2021 assigned.

The petitioner and the counter complainant were called for enquiry.

Finding that the dispute is civil in nature, the respondent police advised Page No.2 of 4 https://www.mhc.tn.gov.in/judis CRL.O.P.No.59 of 2022 both the parties to appear before the Civil Court.

4. The learned counsel for the petitioner submitted that already they filed a Civil Suit and obtained order in favour of the petitioner.

5. In view of the same, if the petitioner has any grievance with regard to the protection or assistance from the police authorities, it is for the petitioner to approach the concerned Civil Court to get appropriate remedies.

6. With the above direction, this Criminal Original Petition is disposed of.

05.01.2022 Index: Yes/No Internet: Yes/No dna/mpl Page No.3 of 4 https://www.mhc.tn.gov.in/judis CRL.O.P.No.59 of 2022 M.NIRMAL KUMAR, J.

mpl/dna To

1.The Superintendent of Police, Villupuram District, Villupuram.

2.The Inspector of Police, Valathy Police Station, Villupuram District.

3.The Public Prosecutor, High Court, Madras.

CRL.O.P.No.59 of 2022

05.01.2022 Page No.4 of 4 https://www.mhc.tn.gov.in/judis

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