P.Nagaraj vs The Inspector Of Police
2021 Latest Caselaw 18142 Mad

                                                                               Crl.O.P.(MD)No.8379 of 2021


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 03.09.2021

                                                       CORAM :

                                   THE HONOURABLE Mr. JUSTICE G.ILANGOVAN

                                              Crl.O.P.(MD)No.8379 of 2021

                     P.Nagaraj                                                  ... Petitioner
                                                           Vs.

                     1.The Inspector of Police,
                       Vadamadurai Police Station,
                       Vadamadurai,
                       Dindigul District.

                     2.The Revenue Divisional Officer,
                       Office of Revenue Divisional Officer,
                       Vedasanthur Taluk,
                       Dindigul District.

                     3.The Head Surveyor,
                       Department of land Survey,
                       Vedasanthur Taluk,
                       Dindigul District.

                     4.Kubamal                                                  Respondents
                     Prayer : Criminal Original Petition filed under Section 482 of the Code of
                     Criminal Procedure, to direct the first respondent to give adequate police
                     protection at the time of survey the petitioner's land by the third respondent.
                                    For Petitioners          : Mr.V.Chandrapandi
                                    For R1 to R3             : Mr.R.M.Anbunithi,
                                                               Additional Public Prosecutor

                                                        ORDER

https://www.mhc.tn.gov.in/judis/ This petition is filed to direct the first respondent to give

Crl.O.P.(MD)No.8379 of 2021

adequate police protection at the time of survey the petitioner's land by the

third respondent.

2.When the matter is taken up for hearing, the learned

Additional Public Prosecutor would submit that based upon the

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

289 of 2021 and during the course of enquiry, the private respondent has

given a statement to the effect that in respect of the property dispute, they

filed appeal before this Court. Till the judgment is pronounced, they will not

make any trouble to the petitioner. On the basis of the undertaking given by

the private respondents, it came to be closed on 27.06.2021.

3.In view of the undertaking given by the private respondents,

nothing survives for further consideration. If any trouble arise in future, the

petitioner is at liberty to approach the concerned authority for appropriate

remedy.

4.Recording the submission made by the learned Additional

Public Prosecutor, this Criminal Original Petition is disposed of.

03.09.2021

Index : Yes/No Internet:Yes/No vrn https://www.mhc.tn.gov.in/judis/

Crl.O.P.(MD)No.8379 of 2021

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 Inspector of Police, Vadamadurai Police Station, Vadamadurai, Dindigul District.

2.The Revenue Divisional Officer, Office of Revenue Divisional Officer, Vedasanthur Taluk, Dindigul District.

3.The Head Surveyor, Department of land Survey, Vedasanthur Taluk, Dindigul District.

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

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

Crl.O.P.(MD)No.8379 of 2021

G.ILANGOVAN, J.,

vrn

Crl.O.P.(MD)No.8379 of 2021

03.09.2021

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