Madras High Court
M.Seerengan vs The Superintendent Of Police on 31 August, 2021
Crl.O.P(MD).No.728 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :31.08.2021
CORAM:
THE HONOURABLE MR.JUSTICE G. ILANGOVAN
Crl.O.P.(MD)No.728 of 2020
1.M.Seerengan
2.Kanniyammal
3.Thiruppathi ... Petitioners
Vs.
1.The Superintendent of Police,
Trichy District,
Trichy.
2.The Deputy Superintendent of Police,
Office of Deputy Superintendent of Police,
Manaparai,
Trichy District.
3.The Inspector of Police,
Vaiyampatti Police Station,
Trichy District.
4.The Sub Inspector of Police,
Vaiyampatti Police Station,
Vaiyampatti,
Trichy District.
5.Shanmuga Sundaram
6.Balasubramani
7.Ramasamy ... Respondents
https://www.mhc.tn.gov.in/judis/
Crl.O.P(MD).No.728 of 2020
PRAYER: Criminal Original Petition is filed under Section 482 of
Cr.P.C., to direct the second respondent herein to provide necessary
police protection to the life and limb of the petitioners and to the
property sitauted in Tiruchirapalli District, Manapparai Taluk,
Vaiyamalaipalayam Village S.F.No.70/1 land measuring 0.55 cents out
of acre 1.63 cents corresponding to 0.66.0 Hectre bounded by common
pathway on west, Nagaraj land on east, land purchased by the seventh
respondent and that east west road on north.
For Petitioner : Mr.R.Senthil Kumar
For Respondents : Mr.R.M.Anbunithi
For R1 to R4 Additional Public Prosecutor
ORDER
This petition has been filed to direct the second respondent herein
to provide necessary police protection to the life and limb of the
petitioners and to the property sitauted in Tiruchirapalli District,
Manapparai Taluk, Vaiyamalaipalayam Village S.F.No.70/1 land
measuring 0.55 cents out of acre 1.63 cents corresponding to 0.66.0
Hectre bounded by common pathway on west, Nagaraj land on east, land
purchased by the seventh respondent and that east west road on north.
2.When the matter is came up for hearing, the learned Additional
Public Prosecutor would submit that based upon the representation made
by the petitioners, enquiry was undertaken. During the course of enquiry,
both the parties have given a statement that the civil suits are pending
https://www.mhc.tn.gov.in/judis/
Crl.O.P(MD).No.728 of 2020
and they are ready to obey the judgment. In the mean time, they will not
make any trouble with each other. Based upon the above undertaking, the
complaint has been closed on 01.03.2020.
3.The learned counsel for the petitioner would submit that the
A.S.No.11 of 2019 was pending before the Sub-Court, Manapari and the
appeal filed by the private respondents was dismissed.
4.Since the representation given by the petitioner was closed by
the fourth respondent, nothing survives for further consideration or
direction in this matter. Hence, this Criminal Original Petition is
disposed of with a direction to the petitioner may give a proper
representation, if any trouble is exist even after the above said
undertaking and disposal of the appeal, by stating proper facts and
necessity of the police protection to the concerned respondent police.
31.08.2021
Index :Yes/No
Internet:Yes/No
tta
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.
https://www.mhc.tn.gov.in/judis/
Crl.O.P(MD).No.728 of 2020
To
1.The Superintendent of Police,
Trichy District,
Trichy.
2.The Deputy Superintendent of Police,
Office of Deputy Superintendent of Police,
Manaparai,
Trichy District.
3.The Inspector of Police,
Vaiyampatti Police Station,
Trichy District.
4.The Sub Inspector of Police,
Vaiyampatti Police Station,
Vaiyampatti,
Trichy District.
https://www.mhc.tn.gov.in/judis/
Crl.O.P(MD).No.728 of 2020
G. ILANGOVAN, J.
tta
Crl.O.P.(MD)No.728 of 2020
31.08.2021
https://www.mhc.tn.gov.in/judis/
