RADHAKRISHNAN MADHAVAN Vs. S I OF POLICE

JUDGEMENT

(1.) In this petition filed under Section 482 Cr.P.C, the petitioner makes a grievance that a proper F.I.R has not been registered on the basis of the F.I statement lodged by him (copy of the F.I statement is produced as Annexure 1, copy of F.I.R is produced as Annexure 2). According to the petitioner, the police officer, who had registered the F.I.R has erred grossly in not registering the crime under Section 452 I.P.C.

(2.) I shall not encumber the records with any unnecessary observation on merits in detail, which might prejudice the interests of the petitioner at later stages. Suffice it to say that I have been taken through the F.I statement in detail. I do not find that any indiscretion or impropriety warranting the invocation of the extraordinary inherent jurisdiction under Section 482 Cr.P.C has been committed by the said police officer in not registering the crime under Section 452 I.P.C. If, in the course of the investigation any other or graver offence is revealed, certainly the investigating officer must file an appropriate report to the learned Magistrate to apprise the learned Magistrate that investigation is proceeding for those sections of offences also. No special or specific directions in that regard appears to be necessary.

(3.) In the result, this Crl.M.C is dismissed.