Madras High Court
Jothi vs The Deputy Inspector General Of Police on 17 July, 2023
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
WP.No.19864 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 17.07.2023
CORAM
THE HONOURABLE MR. JUSTICE N.SATHISH KUIMAR
WP.No.19864 of 2023
Jothi .. Petitioner
Versus
1.The Deputy Inspector General of Police
Central Zone
Office of the Director of General Police
Trichy
Trichy District
2.The Superintendent of Police
Perambalur District
Perambalur
3.Mr.Murugesan
The Inspector of Police
Perambalur Police Station
Perambalur District
4.Ganka
5.Rajasekar .. Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the first respondent to take
necessary action against the third respondent herein in accordance with law by
considering the representation of the petitioner dated 03.06.2023.
For Petitioner : Mr.M.Velmurugan
For Respondents : Mr.P.Baladhandayutham for R1 & R2
Special Government Pleader
https://www.mhc.tn.gov.in/judis
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WP.No.19864 of 2023
ORDER
This writ petition has been filed seeking to direct the first respondent to take necessary action against the third respondent herein in accordance with law by considering the representation of the petitioner dated 03.06.2023.
2. It is the case of the writ petitioner that in a civil dispute, the third respondent/Inspector of Police called for enquiry and demanded a sum of Rs.20,000/- from the petitioner to take action against the respondents 4 and 5, when the petitioner declined to give the amount, he was made to put his signature in a white paper and the complaint was closed. Hence, this writ petition.
3. Heard both sides and perused the materials placed on record.
4.It is relevant to note that the allegations are arising out of civil dispute, even the complaint is closed, nothing prevented the petitioner to pursue the complaint by alternative method by invoking provisions under Sections 156(3) or 200 of Cr.P.C., instead, on mere bald allegations, this Court cannot direct the authorities to take disciplinary actions. Accordingly, I do not find any merits in this case.
5. Accordingly, the writ petition stands dismissed. No costs. https://www.mhc.tn.gov.in/judis 2/4 WP.No.19864 of 2023 17.07.2023 dhk Internet: Yes/No Neutral Citation:Yes/No To
1.The Deputy Inspector General of Police Central Zone Office of the Director of General Police Trichy Trichy District
2.The Superintendent of Police Perambalur District Perambalur N.SATHISH KUMAR, J.
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