Karuppiah vs The Superintendent Of Police
2021 Latest Caselaw 24750 Mad

                                                         1              CRL.O.P.(MD)NO.16706 OF 2021

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 15.12.2021

                                                        CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             Crl.O.P.(MD)No.16706 of 2021

                     Karuppiah                                            ... Petitioner

                                                             Vs.
                     1. The Superintendent of Police,
                        Virudhunagar District,
                        Virudhunagar.

                     2. The Inspector of Police,
                        Kumapatty police station,
                        Virudhunagar.

                     3. Karthik                                           ... Respondents

                                  Prayer: Criminal Original petition is filed under Section
                     482 of Cr.P.C, to direct respondents 1 and 2 to provide
                     adequate police protection to the petitioner in respect of the
                     properties in S.Nos.661/4, 662/3, 662/2, 663/1, 661/2, 661/3A,
                     662/1          at   Maharajapuram       Village,     Watrap,   Virudhunagar
                     District totally measuring about 9 acres 69 cents in the light of
                     the decree and judgment passed in S.A.(MD)No.580 of 2012
                     on the file of this Court.
                                  For Petitioner    : Mr.M.Jerin Mathew
                                  For R-1 & R-2     : Mr.M.Sakthi Kumar,
                                                      Government Advocate.
                                  For R-3           : Mr.M.Murugan
                                                       ***

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                                                           2          CRL.O.P.(MD)NO.16706 OF 2021



                                                       ORDER

Heard the learned counsel on either side.

2. The petitioner is not having any enforceable order or

decree from the jurisdictional civil Court. It is true that the

petitioner had succeeded in S.A.No.580 of 2012 dated

29.11.2016. But then, the result of allowing the said second

appeal was the dismissal of O.S.No.137 of 2005 filed by the

third respondent herein. That will not mean that the petitioner

is having any enforceable decree his favour.

3. Leaving open the petitioner's other rights and

remedies, this criminal original petition is dismissed.

                                                                                        15.12.2021

                     Index             : Yes / No
                     Internet          : Yes/ No
                     PMU

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

3 CRL.O.P.(MD)NO.16706 OF 2021

To:

1. The Superintendent of Police, Virudhunagar District, Virudhunagar.

2. The Inspector of Police, Kumapatty police station, Virudhunagar.

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

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

4 CRL.O.P.(MD)NO.16706 OF 2021

G.R.SWAMINATHAN,J.

PMU

Crl.O.P.(MD)No.16706 of 2021

15.12.2021

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