S.P.Ponnaiah vs The Superintendent Of Police
2022 Latest Caselaw 7606 Mad

                                                                  1

                                     BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                         DATED: 11.04.2022

                                                               CORAM

                                     THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                                    W.P (MD).No. 6698 of 2022

                S.P.Ponnaiah                                                              ... Petitioner


                                                                 Vs.

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

                2. The Deputy Superintendent of Police,
                   Manappari,
                   Trichy District.

                3. The Inspector of Police,
                   Thuvarankurichi Police Station,
                   Trichy District.

                4. Chellan

                5. Ponnusamy

                6. Natchammal

                7. Alagan

                8. Muthu                                                                    ....Respondents


                Prayer:           Petition filed under Article 226 of the Constitution of India praying to issue
                a writ of mandamus, directing the 3rd Respondent to consider and dispose of the
                petitioner's complaint, dated 29.03.2022 in the light of the judgment laid down by
                the Hon'ble Supreme Court of India in the case relates to Lalita Kumari Vs
                Government of Uttar Pradesh and others reported in (2014) 2 SCC 1.
https://www.mhc.tn.gov.in/judis
                                                      2

                                 For Petitioner        : Mr.A.Saravanan
                                 For Respondents       : Mr.R.M.Anbunithi
                                                         Additional Public Prosecutor
                                                         for R1 to R3

                                                  ORDER

This writ petition has been filed to directing the 3rd Respondent to

consider and dispose of the petitioner's complaint, dated 29.03.2022 in the light of

the judgment laid down by the Hon'ble Supreme Court of India in the case relates to

Lalita Kumari Vs Government of Uttar Pradesh and others reported in (2014) 2 SCC

1.

2. Heard learned counsel appearing for the petitioner and learned

Additional Public Prosecutor (Criminal Side) appearing for the official respondents.

3. Perused the materials placed on record.

4. When the matter is taken up for hearing the learned Additional Public

Prosecutor (Criminal Side) stated that based on the complaint lodged by the

petitioner, FIR has been regsitered in Crime No.71 of 2022 by the respondent police.

5. Recording the said submission, the writ petition is closed.

                                                                             11.04.2022

               Internet : Yes
               Index            : Yes/No
               Speaking/Non Speaking order
               btr/mga

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

To

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

2. The Deputy Superintendent of Police, Manappari, Trichy District.

3. The Inspector of Police, Thuvarankurichi Police Station, Trichy District.

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

G.K.ILANTHIRAIYAN, J.

btr/mga

W.P (MD).No.6698 of 2022

11.04.2022

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