P.Aavudaiappan vs The Superintendent Of Police
2021 Latest Caselaw 23964 Mad

                                                                              Crl.O.P.(MD)No.10273 of 2021



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                     DATED: 06.12.2021

                                                          CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                               Crl.O.P.(MD)No.10273 of 2021

                     P.Aavudaiappan                                                   ... Petitioner
                                                                vs.
                     1.The Superintendent of Police,
                       Tirunelveli District.
                     2.The Inspector of Police,
                       Suthamalli Police Station
                       Tirunelveli.
                     3.Esakki Thevar                                                 ... Respondents

                     PRAYER : Criminal Original Petition filed under Section 482 Cr.P.C, to
                     issue a direction directing the second respondent to give adequate police
                     protection for erecting the fencing to the petitioner's land in S.No.186/32
                     situated at Melathiruvengadanathapuram, Suthamalli, Tirunelveli District
                     based on his representation, dated 15.07.2021.

                                        For Petitioner    : Mr.S.M.Mohan Gandhi

                                        For Respondents   : Mr.M.Veeranthiran,
                                                            Government Advocate for R1 & R2
                                                            Mr.M.Ramesh for R3

                                                          ORDER

This Criminal Original Petition has been filed for directing the

second respondent to provide protection to the petitioner to carry out the

petition mentioned activity.

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Crl.O.P.(MD)No.10273 of 2021

2. The petitioner and the third respondent are brothers and it

appears that there is some dispute between them. Since the petitioner is

not having any enforceable judgment or order from the jurisdictional

civil Court, I am not in a position to grant the relief in this criminal

original petition at this stage.

3. The learned counsel appearing for the petitioner stated that the

petitioner intends to move the jurisdictional Court within a period of two

weeks. If such suit is filed, the jurisdictional civil Court will number the

same without delay and give disposal to the I.A., on merits and in

accordance with law within a period of eight weeks thereafter.

4. With this liberty to the petitioner to move the jurisdictional civil

Court and with the above said direction to the jurisdictional civil Court,

this Criminal Original Petition is disposed of.

06.12.2021

Index : Yes/No Internet : Yes/No csm

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.10273 of 2021

To

1.The Superintendent of Police, Tirunelveli District.

2.The Inspector of Police, Suthamalli Police Station Tirunelveli.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis

Crl.O.P.(MD)No.10273 of 2021

G.R.SWAMINATHAN, J.

csm

Crl.O.P.(MD)No.10273 of 2021

06.12.2021

https://www.mhc.tn.gov.in/judis