LAWS(MAD)-2020-9-417

SUGUMAR Vs. STATE HOUSE OFFICER,PATHIRVEDU POLICE STATION

Decided On September 22, 2020
SUGUMAR Appellant
V/S
State House Officer,Pathirvedu Police Station Respondents

JUDGEMENT

(1.) This Criminal Original Petition has been filed for a direction directing the respondent to register the online complaint in MUS20100751 dated 08.09.2020 given by the petitioner.

(2.) Heard Mr.N.Ganesh learned counsel for the petitioner and Mr.S.Karthikeyan learned Additional Public Prosecutor for the respondent.

(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:-