KUPPAMMAL Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed for a direction directing the second respondent to register FIR based on the petitioner complaint dated 16.05.2016.

(2.) Heard Mr.K.Selvakumar learned counsel for the petitioner and Mr.S.Karthikeyan learned Additional Public Prosecutor for the respondents.

(3.) In view of the Judgment of the Hon'ble Division Bench of this Court in Crl.O.P.(MD)No.13681 of 2018 and batch of cases, dated 20.09.2018, the petition of this nature is not maintainable before this Court. The relevant portion of the said order is extracted herewith:-