Madras High Court
Najima Begum vs The Superintendent Of Police on 7 April, 2021
Crl.O.P.(MD)No.2998 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 07.04.2021
CORAM :
THE HONOURABLE Mr.JUSTICE G.ILANGOVAN
Crl.O.P.(MD)No.2998 of 2021
1.Najima Begum
2.Nijamudeen ...Petitioners
/Vs./
1.The Superintendent of Police,
Pudukkottai.
2.The Inspector of Police,
Anti Land Grab Wing,
Pudukkottai.
3.The Inspector of Police,
Annavasal Police Station,
Annavasal,
Pudukkottai District.
4.Mujibur Rahman
5.Sahul Hameed ...Respondents
Prayer: Criminal Original Petition filed under Section 482 of the Code of
Criminal Procedure, to direct the respondents 1 to 3 to give necessary police
protection to the petitioners' life, limb, family members and property and to
put construction especially of compound wall and gate in the first
petitioner's property purchased from the second petitioner in S.No.72 –
13B2 and S.No.17 – 14 at Veerapatti Village, Iluppur Taluk, Annavasal Sub
Registration District, Pudukkottai District through registered sale deed in
Document No.1983 of 2016 and covered by the Judgment and decree in
O.S.No.50 of 2003 dated 29.03.2012 passed by the District Munsif cum
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Crl.O.P.(MD)No.2998 of 2021
Judicial Magistrate, Keeranur, Pudukkottai District and take necessary
action against the fourth and fifth respondents for their criminal actions in
accordance with law.
For Petitioners : Mr.N.Sankar Ganesh
For Respondents 1 to 3 : Mr.R.Srinivasan
Government Advocate (Criminal Side)
ORDER
This petition is filed seeking for a direction to the respondents 1 to 3
to give necessary police protection to the petitioners' life, limb, family
members and property.
2.According to the learned counsel for the petitioners, the petitioners
sent representations dated 19.01.2021 and 08.02.2021 to the respondents
seeking police protection. Till date, no action has been taken by the
respondents.
3.According to the learned Government Advocate (Criminal Side),
representation dated 08.02.2021 was not received by the third respondent as
stated by the petitioners.
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Crl.O.P.(MD)No.2998 of 2021
4.The learned counsel for the petitioners could not produce either the
acknowledgment or the receipt for sending representations.
5.In the facts and circumstances, the petitioners are directed to send
fresh representations setting out the facts to the third respondent, within a
period of fifteen days from the date of receipt of a copy of this
order/uploading of this order and on receipt of the same, the third
respondent is directed to consider and pass appropriate orders on the
representations submitted by the petitioners, based on findings and on
merits and in accordance with law, within a period of two weeks from the
date of receipt of representation of the petitioners.
6.With the above directions, this Criminal Original Petition is
disposed of.
07.04.2021
Index : Yes/No
Internet:Yes/No
Note : In view of the present lock down owing to
COVID-19 pandemic, a web copy of the order may
be utilized for official purposes, but, ensuring that
the copy of the order that is presented is the correct
copy, shall be the responsibility of the
advocate/litigant concerned.
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Crl.O.P.(MD)No.2998 of 2021
G.ILANGOVAN, J.
sm
To
1.The Superintendent of Police,
Pudukkottai.
2.The Inspector of Police,
Anti Land Grab Wing,
Pudukkottai.
3.The Inspector of Police,
Annavasal Police Station,
Annavasal,
Pudukkottai District.
4.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
Crl.O.P.(MD)No.2998 of 2021
07.04.2021
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