Madras High Court
V.Murugesan vs The Superintendent Of Police on 12 August, 2022
Crl.O.P.(MD) No.14551 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 12.08.2022
CORAM:
THE HONOURABLE MR. JUSTICE V.SIVAGNANAM
Crl.O.P.(MD) No.14551 of 2022
V.Murugesan,
: Petitioner
Vs
1. The Superintendent of Police,
O/o the Superintendent of Police,
Kanyakumari District. Kanyakumari.
2. The Inspector of Police,
Vadacheri Police Station,
Kanyakumari District
3. The Revenue Divisional Officer,
Nagercoil, Kanyakumari District
4. The Tahsildar,
Agatheeswaram Taluk,
Nagercoil,
Kanyakumari District
5. Krishnankoil Vanigar Community Trust,
Rep by its President
Mr. M.Rajagopal,
Kanyakumari District
1/5
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Crl.O.P.(MD) No.14551 of 2022
6. M.Rajagopal,
7. A.Vadivel,
8. P.Manikandan,
9. T.Ramaswamy,
: Respondents
PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C. praying
this Court to direct the official respondents 1 and 2 to give adequate police
protection to the petitioner based on the Judgment dated 05.12.2017 made in
O.A No. 372 of 2012, on the file of the Additional District Munsif Court -I,
Nagercoil, Kanyakumari.
For Petitioner : M/s. Ajmal Associates,
For Respondent : Mr.R.Suresh Kumar,
Government Advocate (Crl.Side)
ORDER
This criminal original petition has been filed seeking a direction to the
respondents 1 and 2 to give adequate police protection to the petitioner based
on the Judgment dated 05.12.2017 made in O.A No. 372 of 2012, on the file
of the Additional District Munsif Court -I, Nagercoil, Kanyakumari.
2.When the matter is taken up for hearing, the learned Government
Advocate (Crl.Side) submitted that based on the petitioner's representation,
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Crl.O.P.(MD) No.14551 of 2022
dated 08.08.2022, CSR.No.1135 of 2022 has been assigned and the same is
pending for further enquiry.
3.Recording the same, the second respondent is directed to take suitable
action on the representation, dated 08.08.2022, within a period of two weeks
from the date of receipt of a copy of this order, in the light of Rule 21 of
Maintenance and Welfare of Parents and Senior Citizens Act, 2007, which
runs as follows:
'21. Action plan for the protection of life and property of
Senior Citizens.- (1)The District Superintendent of Police
and in the case of cities having a Police Commissioner,
such Police Commissioner shall take all necessary steps,
subject to such guidelines as the Government may issue
from time to time for the protection of life and property of
senior citizens.'
4.With the above direction, this criminal original petition stands
disposed of.
12.08.2022
Internet:Yes
Index:Yes/No
lr
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Crl.O.P.(MD) No.14551 of 2022
To
1. The Superintendent of Police,
O/o the Superintendent of Police,
Kanyakumari District. Kanyakumari.
2. The Inspector of Police,
Vadacheri Police Station,
Kanyakumari District
3. The Revenue Divisional Officer,
Nagercoil, Kanyakumari District
4. The Tahsildar,
Agatheeswaram Taluk,
Nagercoil,
Kanyakumari District
5. The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
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Crl.O.P.(MD) No.14551 of 2022
V.SIVAGNANAM, J.
lr
Crl.O.P.(MD) No.14551 of 2022
12.08.2022
https://www.mhc.tn.gov.in/judis
