Tmt. S.Sharmilabanu vs The Superintendent Of Police
2021 Latest Caselaw 20467 Mad

                                                                        CRL.O.P.No.18094 of 2021




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 05.10.2021

                                                    CORAM:

                                   THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                             CRL.O.P.No.18094 of 2021

                     Tmt. S.Sharmilabanu,
                     W/o. Shajahan                                  ... Petitioner

                                                        Versus

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

                     2. The Inspector of Police,
                        Virudhachalam Police Station,
                        Virudhachalam,
                        Cuddalore Dt.

                     3. Tmt. Selvi,
                        W/o. Baskar

                     4. Thiru Pandiyan,
                        S/o. Ayyakkannu                                    ...Respondents




                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                                   CRL.O.P.No.18094 of 2021


                     PRAYER: Criminal Original Petition filed under Section 482 of the

                     Code of Criminal Procedure, to direct the 2nd respondent police to give

                     adequate police protection to the petitioner life, liberty and property for

                     fencing his property situated in Old Survey No.170/6B1, Part, Town

                     Survey No.168, Block-62, Ward-E of Virudhachalam Town based on the

                     judgment and decree in O.S.No.214 of 2018 dated 02.03.2021 passed by

                     the learned Additional Sub-Judge, Virudhachalam.

                                        For Petitioner      :     Mr.B.Gopalakrishnan

                                        For Respondents :      Mr.R.Vinothraja
                                                               Govt. Advocate (Crl. Side)
                                                                     for R1 and R2
                                                            ORDER

(This case has been heard through video conference)

The petitioner seeks police protection for herself and her property

in Survey No 168, Block-62, Ward-E of Virudhachalam Town.

2. The contention of the petitioner is that the petitioner had

obtained judgment asserting right in her favour in O.S.No.214 of 2018 on

02.03.2021.

https://www.mhc.tn.gov.in/judis/ CRL.O.P.No.18094 of 2021

3. The learned Government Advocate (Criminal side) appearing for

respondents 1 and 2 would submit that the petitioner may be directed to

approach the respondent police along with judgment copy. He would

further submit that admitted right of property was recently obtained by

the petitioner and whether any appeal preferred by rival claimant is not

known. Therefore, after verification of the same, appropriate steps would

be taken by the respondent police.

4.Recording the same, this Criminal Original Petition is disposed

of.

05.10.2021 Index: Yes/No Internet: Yes/No rpp/sp

To

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

2. The Inspector of Police, Virudhachalam Police Station, Virudhachalam, Cuddalore Dt.

3. The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis/ CRL.O.P.No.18094 of 2021

M.NIRMAL KUMAR, J.

rpp/sp

CRL.O.P.No.18094 of 2021

05.10.2021

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