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Judgment
G. Rajasuria, J.—This writ petition has been filed to direct the second respondent to register the complaint preferred by the petitioner dated
09.09.2008 in accordance with law and consequently direct the second respondent to complete the investigation and file the final report within the
time stipulated by this Court.
Heard the learned Counsel for the petitioner and also Mr. D.Sasikumar, learned Government Advocate, who took notice on behalf of the
respondents.
Animadverting upon the inaction on the part of the police in not responding to the complaint dated 09.09.2008 lodged by the petitioner with the
police, this writ petition is focused for issuing direction to the police.
The learned Counsel for the petitioner by placing reliance on the affidavit accompanying the writ petition would develop his arguments to the
effect that the police was duty bound to register First Information Report based on the complaint, which disclosed cognizable offences under
Sections 307, 324, 447, 147, 148 and 506(ii) I.P.C., but no action has been taken.
Heard the learned Government Advocate.
The learned Counsel for the petitioner would submit that he would be satisfied if necessary direction is given that the petitioner should approach
the Magistrate concerned u/s 156(3) Cr.P.C.
At this juncture, my mind is reminiscent and redolent with the judgment of this Court dated 18.07.2007 in Crl.O.P (MD) No. 6616 of 2007,
communicated vide circular ROC. No. 1110B/07/F/MB P.Dis. No. 5/2007, dated 30.07.2007, which was circulated to all Magistrates in Tamil
Nadu, which would adequately protect the interest of the petitioner. I could recollect fruitfully the decision of the Hon''ble Apex Court in Sakiri
Vasu Vs. State of U.P. and Others, , which also would posit the aforesaid legal proposition only.
If at all the petitioner is aggrieved by the inaction on the part of the police officials in registering a case, it is for him to file necessary application
u/s 156(3) Cr.P.C. before the Magistrate concerned, who was expected to act in accordance with law and as per the aforesaid decisions cited
supra. As such the petitioner is directed to resort to such a procedure.
With the above said observation and direction, this Writ Petition is disposed of. No costs.