N.Muthukumar vs The Director General of Police/Head of Police Forc

WP Crl. No. 2555 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26.10.2026
CORAM
THE HON'BLE MR.JUSTICE V. LAKSHMINARAYANAN
WP Crl. No. 2555 of 2026
CNR: {HCMA012288742026}
N.Muthukumar
..Petitioner
Vs
1. The Director General of Police/
Head of Police Force,
Tamil Nadu Police Headquarters,
Chennai-600 004.
2. The Superintendent of Police,
Coimbatore District.
Coimbatore-641 018.
3. The Deputy Superintendent of Police,
District Crime Branch,
Coimbatore District,
Coimbatore-641 018.
4. The Inspector of Police,
District Crime Branch,
State Bank Road, Gopalapuram,
Coimbatore-641 018
5. Muthuvel @ Muthukrishnan
Proprietor, M/s. Mahalakshmi Traders,
S/o. Daniel Singaiya,
No.1, Indira Nagar, North Jaganatha Nagar,
Villivakkam, Chennai – 600 049.
6. Manikandan M
7. Shobana M
..Respondents
Petition filed under Article 226 of Constitution of India praying to
issue a writ of mandamus directing the respondents 1 to 4 to consider the
petitioner’s representations/complaints dated 11.03.2026 and 27.08.2026
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WP Crl. No. 2555 of 2026
submitted before the competent authorities, and to direct the competent
police authority to register an FIR on the basis of the cognizable offences
disclosed therein against respondents 5 to 7 and their associates, conduct
a fair and proper investigation in accordance with law, and file a final
report within a time frame as may be fixed by this Court and further
direct the respondents 1 to 4 to take all necessary and effective steps, in
accordance with law, for recovery of the sum of Rs.93,53,000/- (Rupees
Ninety Three Lakhs Fifty Three Thousand Only) allegedly cheated from the
petitioner.
For Petitioner: Mr. M.Elumalai
For Respondents: Mr.S.Yogaraja Sekar
Government Advocate (Crl. Side)
for R1 to R4
ORDER
By an order dated 29.09.2026, the Inspector of Police, Sulur Police
Station, Coimbatore District was called upon to investigate the complaint
that had been forwarded to him by the fourth respondent. Mr.Yogaraja
Sekar was called upon to inform this Court regarding the result of such
enquiry.
2. When the matter was taken up, Mr.Yogaraja Sekar had produced
the report of the Inspector of Police, Sulur Police Station, Kovai District
dated 23.10.2026. The report is scanned and extracted hereunder:
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WP Crl. No. 2555 of 2026
3. As the police have decided not to proceed with the complaint as it
is civil in nature, this writ petition is closed. Closure of the complaint will
not stand in the way of the petitioner to initiate such proceedings, as is
open to him, including lodging of a private complaint before the
jurisdictional Magistrate.
26.10.2026
Index: Yes/No
Neutral Citation: Yes/No
mmi/pvl
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WP Crl. No. 2555 of 2026
To
1. The Director General of Police/Head of Police Force,
Tamil Nadu Police Headquarters,
Chennai-600 004.
2. The Superintendent of Police,
Coimbatore District,
Coimbatore-641 018.
The Deputy Superintendent of Police,
3.
District Crime Branch,
Coimbatore District, Coimbatore-641 018.
4. The Inspector of Police
District Crime Branch,
State Bank Road, Goplapuram,
Coimbatore-641 018.
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WP Crl. No. 2555 of 2026
V.LAKSHMINARAYANAN, J.
mmi
WP Crl. No. 2555 of 2026
26.10.2026
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