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D.Ravichandran vs The Commissioner Of Police
2021 Latest Caselaw 17889 Mad

Citation : 2021 Latest Caselaw 17889 Mad
Judgement Date : 1 September, 2021

Madras High Court
D.Ravichandran vs The Commissioner Of Police on 1 September, 2021
                                                                                   Crl.OP(MD).No.8742 of 2021



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 01.09.2021

                                                        CORAM:

                                    THE HON'BLE MR JUSTICE G.ILANGOVAN

                                               Crl.OP(MD)No.8742 of 2021

                     D.Ravichandran                              ... Petitioner
                                                           vs.

                     1.The Commissioner of Police,
                       Office of the Commissioner of Police,
                       Trichy City.

                     2.The Inspector of Police,
                       Golden Rock Police Station (law & order),
                       Trichy City.

                     3.Padmarani                                 ... Respondents

                     PRAYER: Criminal Original Petition filed under Section 482 of the Code
                     of Criminal Procedure, to direct the second respondent herein not to
                     interfere in a civil dispute, on the basis of the petitioner's representation,
                     dated 08.05.2021.
                                   For Petitioner     : Mr.K.Rajesh
                                   For R1 & R2        : Mr.K.Sanjai Gandhi
                                                        Government Advocate(Criminal Side)

                                   For R3             : Mr.S.Poornachandran


                     1/4




https://www.mhc.tn.gov.in/judis/
                                                                                Crl.OP(MD).No.8742 of 2021



                                                        ORDER

This petition is filed seeking a direction to direct the second

respondent herein, not to interfere in a civil dispute, on the basis of the

petitioner's representation, dated 08.05.2021.

2. When the matter was taken up for hearing on 06.08.2021, the

learned Additional Public Prosecutor has submitted that based upon the

representation made by the petitioner, enquiry was undertaken in CSR.No.

195 of 2021 and it came to be closed in view of the pendency of the civil

suit.

3.The learned counsel for the third respondent has submitted

that the third respondent has also given a complaint against the petitioner.

Even today, there is no information with regard to the stage of the

complaint.

4. The learned Government Advocate (Criminal Side) would

submit that during the course of enquiry, both parties appeared before the

https://www.mhc.tn.gov.in/judis/ Crl.OP(MD).No.8742 of 2021

Enquiry Officer and they have given a statement to the effect that they

will follow the Civil Court Judgment, which is pending in O.S.No.178 of

2017. Based upon that, both the complaints, came to be closed. Since the

complaint given by the petitioner and the third respondent are closed,

nothing survives for further consideration or direction in this petition.

5. Recording the submission made by the learned Government

Advocate (Criminal Side), this Criminal Original Petition stands disposed

of as infructuous.

01.09.2021 dss Index : Yes/No Internet: Yes Speaking/Non-Speaking order

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/ Crl.OP(MD).No.8742 of 2021

G.ILANGOVAN , J.

dss To

1.The Commissioner of Police, Office of the Commissioner of Police, Trichy City.

2.The Inspector of Police, Golden Rock Police Station (law & order), Trichy City.

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

Crl.OP(MD)No.8742 of 2021

01.09.2021

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

 
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