K SELVARAJ Vs. SUPERINTENDENT OF POLICE PUDUKKOTTAI &

JUDGEMENT

(1.) THESE criminal original petitions have been filed under Section 482 Cr.P.C. for the relief of either directing the concerned police to register a case or to transfer the investigation from the regular police to some other investigating agency or fixing a time limit for filing the final report etc.

(2.) PETITIONS are being filed, wherein, in some cases, the complainant has not even gone to the police station but has sent the complaint by post either to the concerned police or to the Superintendent of Police. Thereafter, they approach the High Court for issuing direction to register the case, forgetting the provision contained under Section 154 Cr.P.C.

(3.) AS already stated, a complaint should be given to the concerned police and if the Station House Officer refused to register the complaint, then a copy of the complaint can be sent to the Superintendent of Police or any other competent officer mentioned under Section 36 Cr.P.C. But the petitioners are coming to High Court directly under Section 482 Cr.P.C to give a direction to the concerned police to register a case, which is not a correct procedure.