Madras High Court
S.Thirupathi vs The Director General Of Police on 3 November, 2017
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 03.11.2017
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
Crl.O.P.(MD) No. 14848 of 2017
S.Thirupathi ...Petitioner
-Vs-
1.The Director General of Police,
Mylapore, Chennai ? 4.
2.The Superintendent of Police,
Sivagangai District,
Sivagangai.
3.The Inspector of Police,
Vanjinipatti Police Station,
Thiruppathur Taluk,
Sivagangai District.
4.Trans Continental Trader,
Corporate Office 'Z' House,
No.116, Balls Road,
Chepauk, Chennai.
5.M/s.Gulshan Medicar,
No.5, Judge Jumbulingam Road,
Mylapore, Chennai. ... Respondents
Prayer: Criminal Original Petition filed under Section 482 of Code of
Criminal Procedure, to direct the second respondent to register a case
against the accused on the basis of the petitioner's complaint dated
10.10.2017.
!For Petitioner :Mr.D.S.Haroon Rasheed
For Respondents :Mr.K.S.Duraipandian
:ORDER
The Criminal Original Petition is filed to direct the second respondent to register a case against the accused on the basis of the petitioner's complaint dated 10.10.2017.
2.The petitioner is an unfortunate victim of a wrong diagnosis by the fifth respondent. If that be so, it is open to the petitioner to make his claim for damages in civil law and police action is not the remedy. I am, therefore, not inclined to allow the Criminal Original Petition and the same is dismissed accordingly.
To
1.The Director General of Police, Mylapore, Chennai ? 4.
2.The Superintendent of Police, Sivagangai District, Sivagangai.
3.The Inspector of Police, Vanjinipatti Police Station, Thiruppathur Taluk, Sivagangai District. .