Madras High Court
Sridhar vs The Superintendent Of Police on 29 November, 2021
W.P(MD)No.21150 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 29.11.2021
CORAM :
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P(MD)No.21150 of 2021
Sridhar ... Petitioner
Vs.
1.The Superintendent of Police,
Velu Natchiyar Campus,
Dindigul District,
Dindigul.
2.The Deputy Superintendent of Police,
Oddanchathiram Circle,
Oddanchathiram,
Dindigul District.
3.The Inspector of Police,
Oddanchathiram Police Station,
Oddanchathiram,
Dindigul District.
4.The Sub Inspector of Police,
Oddanchathiram Police Station,
Oddanchathiram,
Dindigul District.
5.Loganathan,
Sub Inspector of Police,
Oddanchathiram Police Station,
Oddanchathiram,
Dindigul District.
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1/5
W.P(MD)No.21150 of 2021
6.Kesavan
7.Karthi
8.Subha
9.Renganayagi
10.Padma ... Respondents
Prayer: Writ Petition is filed under Article 226 Constitution of India, to
issue a Writ of Mandamus, directing the third respondent to consider and
dispose of the petitioner's complaint dated 22.11.2021 in the light of the
Judgment laid down by the Hon'ble Supreme Court of India in the case
related to Lalita Kumari Vs Government of Uttar Pradesh and others
reported in (2014) 2 SCC 1 without making any unnecessary harassment
to the petitioner by the fourth and fifth respondents.
For Petitioner : Mr.A.Saravanan
For Respondents : Mr.T.Senthil Kumar
Additional Public Prosecutor for R1 to R4
ORDER
This writ petition has been filed for directing the third respondent
to take action on the petitioner's complaint.
2. When the matter was taken up for hearing, the learned
Additional Public Prosecutor appearing for the respondents submitted
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W.P(MD)No.21150 of 2021
that Crime No.1211 of 2021 was registered on the file of
Oddanchathiram Police Station for the offences under Section 147,
294(b) and 323 IPC. The learned counsel for the petitioner states that the
petitioner has suffered fracture in the finger and therefore, Section 325
IPC must be invoked. However, as of now proper materials were not
placed before me. I direct the third respondent to gather the necessary
particulars in this regard. If the petitioner has suffered any fracture,
alteration report will be filed to include Section 325 IPC. It is stated that
counter case has been registered in Crime No.1211 of 2021 against the
petitioner. It is up to the petitioner to avail the remedies open to him
under law. This writ petition is disposed of with the aforesaid direction.
No costs.
29.11.2021
Index :Yes/No
Internet : Yes/No
mga/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
W.P(MD)No.21150 of 2021
To
1.The Superintendent of Police,
Velu Natchiyar Campus,
Dindigul District,
Dindigul.
2.The Deputy Superintendent of Police,
Oddanchathiram Circle,
Oddanchathiram,
Dindigul District.
3.The Inspector of Police,
Oddanchathiram Police Station,
Oddanchathiram,
Dindigul District.
4.The Sub Inspector of Police,
Oddanchathiram Police Station,
Oddanchathiram,
Dindigul District.
https://www.mhc.tn.gov.in/judis
W.P(MD)No.21150 of 2021
G.R.SWAMINATHAN, J.
mga/csm
W.P(MD)No.21150 of 2021
29.11.2021
https://www.mhc.tn.gov.in/judis
