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G.Selvarani vs The District Superintendent Of ...
2022 Latest Caselaw 11145 Mad

Citation : 2022 Latest Caselaw 11145 Mad
Judgement Date : 27 June, 2022

Madras High Court
G.Selvarani vs The District Superintendent Of ... on 27 June, 2022
                                                                                  Crl.O.P.No.8389 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated: 27.06.2022

                                                    CORAM

                                  THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR

                                              Crl.O.P.No.8389 of 2022


              G.Selvarani                                       ...           Petitioner
                                                         Vs
              1.The District Superintendent of Police,
                Vellore District,
                Vellore 632 009.

              2.The Deputy Superintendent of Police,
                Vinayagapuram,
                Sethukkarai Post,
                Gudiyattam Taluk,
                Vellore District 632 602.

              3.The Inspector of Police,
                K.V.Kuppam Police Station,
                K.V.Kuppam and Taluk,
                Vellore District.

              4.The Sub Inspector of Police,
                Paradarami Police Station,
                Paradarami Village and Post,
               Gudiyattam Taluk,
               Vellore District 632 602.

              5.S.Nagarajan
              6.A.Palani Chetty
              7.K.Kesavan @ Kesava Chetty                               ...        Respondents


              Page No:1/6
https://www.mhc.tn.gov.in/judis
                                                                                     Crl.O.P.No.8389 of 2022

              PRAYER : Criminal Original Petition filed under Section 482 of Cr.P.C., to direct
              the respondents 1 to 4 herein to give police protection to the petitioner by preventing
              the respondents 5 to 7 from anyway disturbing the construction of compound wall
              around the petitioner's property comprised in S.No.261/1, New S.No.705/11A, Patta
              No.59, Paradarami Main Road, Paradarami Village, Gudiyattam Taluk.


                                     For Petitioner     :     Mr.K.A.Ravindran
                                     For Respondents    :     Mr.A.Gokulakrishnan R1 to R4,
                                                              Additional Public Prosecutor
                                                              Mr.G.Vinodhkumar for R5 toR7

                                                       ORDER

This Criminal Original Petition has been filed seeking direction to the

respondents 1 to 4 to give police protection to the petitioner by preventing the

respondents 5 to 7 from anyway disturbing the construction of compound wall around

the petitioner's property comprised in S.No.261/1, New S.No.705/11A, Patta No.59,

Paradarami Main Road, Paradarami Village, Gudiyattam Taluk.

2. The learned counsel for the petitioner would submit that the petitioner has

already obtained decree and judgment in OS.No.141 of 2020 in respect of the Survey

No.261/1 and present Survey No.705/11A. However, it is the contention of the

petitioner that the private respondents herein have no rights in the property and they

are repeatedly interfering with the possession of the property.

Page No:2/6 https://www.mhc.tn.gov.in/judis Crl.O.P.No.8389 of 2022

3. Learned counsel for the private respondents would submit that the suit for

injunction has been filed by the petitioner against her own brother in a collusive

manner and obtained ex parte order without making the respondent as a party to the

suit. However, the sixth respondent has already filed the suit in O.S.No.205 of 2021,

to set aside the decree and judgment obtained in OS.No.141 of 2020, on the file of the

District Munsiff, Gudiyattam. Therefore, he opposes this application.

4. Heard the learned counsel for the petitioner and the learned counsels for the

respondents.

5. It appears that the ex parte decree is in favour of the petitioner against his

own brother. The above decree is also put to challenge by the sixth respondent in

O.S.No.205 of 2021 before the District Munsif, Gudiyattam.

6. At the outset, this Court is of the view, such a protection cannot be granted

particularly, when there is rivalry claim by the other side. Even the allegations are yet

to be proved there cannot be any blanket order. In this aspect, the Hon'ble Apex Court

in the case of ''PR.Muralidharan and others Vs.Swami Dharmananda Theertha

Padar'' reported in 2006 4 SCC 501 as held as follows:

Page No:3/6 https://www.mhc.tn.gov.in/judis Crl.O.P.No.8389 of 2022

''...19.A Writ for ''Police Protection“ so-called, has only a limited scope, as when the Court is approached for protection of rights declared by a decree or by an order passed by a civil Court. It cannot be extended to cases where rights have not been determined either finally by the civil Court or, at least at an interlocutory stage in an unambigous manner, and then too in furtherance of the decree or order.''

7. In view of the above, this Criminal Original Petition is dismissed.

27.06.2022

Index : Yes / No Internet: Yes Speaking/non speaking order shk/ham

Page No:4/6 https://www.mhc.tn.gov.in/judis Crl.O.P.No.8389 of 2022

To

1.The District Superintendent of Police, Vellore District, Vellore 632 009.

2.The Deputy Superintendent of Police, Vinayagapuram, Sethukkarai Post, Gudiyattam Taluk, Vellore District 632 602.

3.The Inspector of Police, K.V.Kuppam Police Station, K.V.Kuppam and Taluk, Vellore District.

4.The Sub Inspector of Police, Paradarami Police Station, Paradarami Village and Post, Gudiyattam Taluk, Vellore District 632 602.

5. The Public Prosecutor, High Court, Madras.

Page No:5/6 https://www.mhc.tn.gov.in/judis Crl.O.P.No.8389 of 2022

N.SATHISH KUMAR,J

shk/ham

Crl.O.P.No.8389 of 2022

27.06.2022

Page No:6/6 https://www.mhc.tn.gov.in/judis

 
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