A.Sivakkumar vs The District Superintendent Of Police on 13 November, 2018

[Cites 2, Cited by 0]

Madras High Court

A.Sivakkumar vs The District Superintendent Of Police on 13 November, 2018

Bench: N.Anand Venkatesh

                                                                1

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 13.11.2018

                                                         CORAM

                                     THE HON'BLE MR.JUSTICE N.ANAND VENKATESH

                                               Crl.O.P.No.26246 of 2018


                      A.Sivakkumar                                                 ...Petitioner
                                                             -Vs-

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

                      2.The Deputy Superintendent of Police,
                        Gingee Circle,
                        Gingee.

                      3.The Sub Inspector of Police,
                        Gingee Police Statin,
                        Gingee.

                      4.Gingee Fort Vanniyakula,
                        Shakthiriya Kalvi Arakkattalai,
                        Rep. By its President R.Ellumalai,
                        Gingee Town,
                        Villupuram District.                                       ... Respondents
                      Prayer: Criminal Original petition filed under Section 482 of Code of
                      Criminal Procedure, to direction to the 3rd respondent and their men
                      u/s.482 of Cr.P.C to register the FIR against the 4th respondent based on the
                      complaint dated 09.10.2018 made by the petitioner.

                                   For Petitioner       : Mr.S.Mazhaimeni Pandiyan

                                   For Respondents      : Mr.M.Mohamed Riyaz
                                                          Additional Public Prosecutor,
                                                          High Court, Chennai – 104.
http://www.judis.nic.in
                                                              2

                                                          ORDER

This petition has been filed to direct the 3rd respondent police to register a case based on the complaint given by them to the 3rd respondent herein dated 09.10.2018.

2. Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor.

3. This petition is not maintainable, in view of the order passed by the Hon'ble Division Bench of this Court in Crl.OP(MD)No.13681 of 2018 and a batch of cases, dated 20.09.2018, liberty is given to the petitioner to workout their remedy as per the direction given by the Hon'ble Division Bench.

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





                                                                                        13.11.2018

                      Index    : Yes/No
                      Internet : Yes/No
                      rna

http://www.judis.nic.in 3 To

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

2.The Deputy Superintendent of Police, Gingee Circle, Gingee.

3.The Sub Inspector of Police, Gingee Police Statin, Gingee.

4.Gingee Fort Vanniyakula, Shakthiriya Kalvi Arakkattalai, Rep. By its President R.Ellumalai, Gingee Town, Villupuram District.

5.The Additional Public Prosecutor, High Court, Madras.

http://www.judis.nic.in 4 N.ANAND VENKATESH, J.

rna Crl.O.P.No.26246 of 2018 13.11.2018 http://www.judis.nic.in

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