Thavasumani vs The Superintendent Of Police
2021 Latest Caselaw 23346 Mad

                                                         1        W.P.(MD)NO.21189 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.21189 of 2021

                     Thavasumani                                      ... Petitioner

                                                      Vs.


                     1. The Superintendent of Police,
                        Sivagangai District.

                     2. The Inspector of Police,
                        Nerkuppai police station,
                        Sivagangai District.                           ... Respondents

                     Prayer: Writ petition is filed under Article 226 of the
                     Constitution of India, to issue a Writ of Mandamus, by
                     directing the second respondent to take appropriate action
                     under the criminal law pursuant to my complaint dated
                     08.11.2021 in the light of the dictum laid down by the Hon'ble
                     Supreme Court of India in the case of Lalita Kumari vs.
                     Government of Uttar Pradesh & others reported in (2014) 2
                     SCC 1 as expeditiously as possible within the time stipulation
                     as prescribed by this Court.


                                  For Petitioner   : Mr.B.Suriya Narayana Samy
                                  For Respondents : Mr.T.Senthil Kumar,
                                                   Additional Public Prosecutor.

https://www.mhc.tn.gov.in/judis
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                                                                2          W.P.(MD)NO.21189 of 2021



                                                       ORDER

The petitioner has given a complaint before the

second respondent against one Ajith @ Chinnaiah and few

others. The grievance of the petitioner is that her complaint is

kept pending.

2.The second respondent is directed to take action on

the petitioner's complaint in accordance with law laid down in

the judgment reported in (2014) 2 SCC 1 (Lalita Kumari

vs. Government of Uttar Pradesh and others). The

petitioner's complaint shall not be kept pending beyond two

(2) weeks. This Writ Petition is disposed of on these terms. No

costs.

                                                                                     29.11.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     csm/mga

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 W.P.(MD)NO.21189 of 2021

To:

1. The Superintendent of Police, Sivagangai District.

2. The Inspector of Police, Nerkuppai police station, Sivagangai District.

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

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

4 W.P.(MD)NO.21189 of 2021

G.R.SWAMINATHAN,J.

csm/mga

W.P.(MD)No.21189 of 2021

29.11.2021

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