R.Vanamathi vs The Superintendent Of Police
2021 Latest Caselaw 12907 Mad

                                                                              Crl.O.P.(MD)No.6076 of 2021


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 01.07.2021

                                                       CORAM :

                                   THE HONOURABLE Mr. JUSTICE G.ILANGOVAN

                                            Crl.O.P.(MD)No.6076 of 2021

                     R.Vanamathi                                         ... Petitioner


                                                          Vs.

                     1.The Superintendent of Police,
                       Thanjavur District.

                     2.The Inspector of Police,
                       Medical College Hospital Police Station,
                       Thanjavur.

                     3.K.Saranya

                     4.K.Sathish Kumar

                     5.Kaliya Moorthy                                    ... Respondents


                     Prayer : Criminal Original Petition filed under Section 482 of the Code of

                     Criminal Procedure, to direct the respondents 1 and 2 particularly the

                     2nd respondent to provide protection to the petitioner at the time of carrying

                     repair work and constructing compound wall in his house property situates

                     at bearing Door No.172/12, Malligai Puram 2nd Street, Pookkollai,

                     M.C.Road, Thanjavur in the light of the judgment made in O.S.No.74 of
https://www.mhc.tn.gov.in/judis/


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                                                                               Crl.O.P.(MD)No.6076 of 2021


                     2013 dated 08.01.2020 on the file of the Principal District Court, Thanjavur

                     based on the representation dated 29.01.2021.


                                     For Petitioner           : Mr.Rajan.V.P
                                     For R1 & R2              : Mr.R.M.Anbunithi,
                                                                Additional Public Prosecutor

                                     For R3 & R4              : Mr.S.Ravichandran

                                     For R5                   : Mr.H.Ilango




                                                         ORDER

This petition is filed seeking police protection on the basis of the

representation given by the petitioner dated 29.01.2021 and on the basis of

the judgment and decree passed in O.S.No.74 of 2013 dated 08.01.2020.

2.When the matter came up for hearing, the learned counsel

appearing for the petitioner submitted that this petition is filed in pursuance

of the decree passed in the aforesaid suit after that an appeal suit in A.S.

(MD)No.97 of 2020 has been filed by the third and fourth respondents

herein before this Court.

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

Crl.O.P.(MD)No.6076 of 2021

3.In view of the submission made by the learned counsel on either

side, this Criminal Original Petition is disposed of. The parties are directed

to workout their remedies in the appeal suit. Consequently, connected

miscellaneous petition is closed.

01.07.2021

Index : Yes/No Internet:Yes/No ias 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.

To

1.The Superintendent of Police, Thanjavur District.

2.The Inspector of Police, Medical College Hospital Police Station, Thanjavur.

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

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

Crl.O.P.(MD)No.6076 of 2021

G.ILANGOVAN, J.,

ias

Crl.O.P.(MD)No.6076 of 2021

01.07.2021

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