Madras High Court
B. Sampath vs The Superintendent Of Police on 17 October, 2016
Author: P.N. Prakash
Bench: P.N. Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 17.10.2016 CORAM: THE HON'BLE MR. JUSTICE P.N. PRAKASH W.P. No.35713 of 2016 & W.M.P. No.30694 of 2016 B. Sampath Petitioner vs. 1 The Superintendent of Police Namakkal District Namakkal 2 The Deputy Superintendent of Police Rasipuram Police Division Rasipuram, Namakkal District 3 Muralikrishna Sub-Registrar Sub-Registrar's Office Rasipuram Rasipuram Taluk Namakkal District 4 V. Sakthivel 5 G. Manimaran Respondents Writ Petition filed under Article 226 of the Constitution of India seeking a writ of mandamus directing the second respondent to take appropriate action against the respondents 3, 4 and 5 in accordance with law in respect of the complaint dated 23.03.2016 and 14.04.2016 made by the petitioner to the second respondent by registering the above complaint and completing the investigation within a time limit. For petitioner M/s. T. Sundaranathan For RR 1 & 2 Mr. C. Emalias Addl. Public Prosecutor ORDER
This writ petition is filed seeking a writ of mandamus directing the second respondent to take appropriate action against the respondents 3, 4 and 5 in accordance with law in respect of the petitioner's complaints dated 23.03.2016 and 14.04.2016 to the second respondent by registering the above complaints and completing the investigation within a time limit.
2 It appears that the petitioner has lodged a complaint dated 23.03.2016 with the Deputy Superintendent of Police, Rasipuram, Namakkal District, seeking to take action against respondents 3 to 5 and followed it up with a representation dated 14.04.2016 to the said authority by Registered Post with Acknowledgment Due and has thereafter, filed the present writ petition seeking a direction to the respondent police to register an FIR on his complaint.
3 In Sakiri Vasu v. State of Uttar Pradesh and others [(2008) 2 SCC 409], the Supreme Court has held that a petition for a direction to the respondent police to register an FIR is not maintainable, unless the party exhausts all the alternative remedies available under the Cr.P.C. Following Sakiri Vasu and also the judgment of the Supreme Court in State of Punjab vs. Davinder Pal Singh Bhullar and others [(2011) 14 SCC 770], this Court, vide order dated 27.09.2016, dismissed Crl.O.P.Nos.19197 of 2016, etc. batch (Sugesan Transport Pvt. Ltd., Adyar, Chennai 600 020 vs. The Assistant Commissioner of Police, J-2, Adyar Police Station, Adyar, Chennai 600 020 and another), which were filed seeking a direction to the respondent police to register FIR, with certain directions.
In view of the above, this writ petition is dismissed with liberty to the petitioner to work out his remedies in the manner known to law, as laid down in the judgment of this Court in Crl.O.P.Nos.19197 of 2016, etc. batch. No costs. Connected W.M.P. is closed.
17.10.2016 cad To 1 The Superintendent of Police Namakkal District Namakkal 2 The Deputy Superintendent of Police Rasipuram Police Division Rasipuram, Namakkal District 3 The Public Prosecutor Madras High Court Chennai 600 104 P.N. PRAKASH, J.
cad W.P. No.35713 of 2016 17.10.2016