Madras High Court
Vijayakumar vs The Superintendant Of Police on 12 January, 2026
Author: S.Srimathy
Bench: S.Srimathy
WP Crl.(MD) NO.194 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 12.01.2026
CORAM
THE HONOURABLE MRS JUSTICE S.SRIMATHY
WP Crl.(MD) NO.194 of 2026
Vijayakumar
...Petitioner
Vs
1. The Superintendant of Police,
Thenkasi,
Thenkasi District.
2. The Inspector of Police,
Puliyankudi Police Station,
Thenkasi District. ...Respondent(s)
For Petitioner: Mr.N. Balasubramanian
For Respondent: Mr.A.S.Abul Kalaam Azad
Government Advocate(Crl.Side)
Prayer: Writ Petition filed under Article 226 of the Constitution of India praying for
issuance of a Writ of Mandamus, to direct the respondents to register FIR on the
basis of the petitioner's complaint dated 31.12.2025.
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https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/01/2026 06:40:56 pm )
WP Crl.(MD) NO.194 of 2026
ORDER
The present Writ Petition has been filed for the issuance of a Writ of Mandamus, to direct the respondents to register FIR on the basis of the petitioner's complaint dated 31.12.2025.
2. This Court without expressing any opinion on merits is directing the respondents to consider the petitioner's representation, dated 31.12.2025 and pass orders in accordance to law within a period of four weeks from the date of receipt of a copy of this order.
3.With the above observations, this Writ Petition is disposed of. There shall be no order as to costs.
12.01.2026 KSA 2/3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/01/2026 06:40:56 pm ) WP Crl.(MD) NO.194 of 2026 To
1. The Superintendant of Police, Thenkasi, Thenkasi District.
2. The Inspector of Police, Puliyankudi Police Station, Thenkasi District
3. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai, 3/3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/01/2026 06:40:56 pm )