ARUMUGAM Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 482 Cr.P.C., praying to direct the register a case in accordance with law on the complaint of the petitioner dated 18.08.2014.

(2.) THE learned Government Advocate (Crl.side) appearing for the respondents would submit that the complaint is pending before the Inspector of Police, Chinthamanipatti Police Station, Karur District and not before the Inspector of Police, District Crime Branch, Karur, and the same will be taken and it will be enquired into and if any prima facie case is made out, the said complaint would be registered and the investigation would also be commenced.

(3.) CONSIDERING the submissions made on either side and since the Inspector of Police, Chinthamanipatti Police Station, Karur District, is coming under the first respondent jurisdiction, this Court is inclined to direct the first respondent police to follow the principles and directions laid down by the Hon'ble Supreme Court in the decision reported in : 2013 4 MLJ (Crl) 579 SC (Lalita Kumari Vs. Government of U.P and others).