N. Nithya vs The Sub Inspector of Police

G. Rajasuria, J.—This writ petition has been filed to direct the respondent to register F.I.R. based on the petitioner''s dated 11.06.2008.

Heard the learned Counsel for the petitioner and also Mr. D.Sasikumar, learned Government Advocate, who took notice on behalf of the

respondent.

Animadverting upon the inaction on the part of the police in not responding to the complaint dated 11.06.2008 lodged by the petitioner with the

police, this writ petition is focused for issuing direction to the police.

The learned Counsel for the petitioner by placing reliance on the affidavit accompanying the writ petition would develop his arguments to the

effect that the police was duty bound to register First Information Report based on the complaint, which disclosed cognizable offences under

Sections 498-A and Section 4 of Dowry Prohibition Act, but no action has been taken.

Heard the learned Government Advocate.

At this juncture, my mind is reminiscent and redolent with the judgment of this Court dated 18.07.2007 in Crl.O.P(MD)No.6616 of 2007,

communicated vide circular ROC. No. 1110B/07/F/MB P.Dis. No. 5/2007, dated 30.07.2007, which was circulated to all Magistrates in Tamil

Nadu, which would adequately protect the interest of the petitioner. I could recollect fruitfully the decision of the Hon''ble Apex Court in Sakiri

Vasu Vs. State of U.P. and Others, , which also would posit the aforesaid legal proposition only.

If at all the petitioner is aggrieved by the inaction on the part of the police officials in registering a case, it is for him to file necessary application

u/s 156(3) Cr.P.C. before the Magistrate concerned, who was expected to act in accordance with law and as per the aforesaid decisions cited

supra. As such the petitioner is directed to resort to such a procedure.

With the above said observation and direction, this Writ Petition is disposed of. No costs.