Madras High Court
S.Kandasamy vs The Inspector Of Police on 9 June, 2022
Crl.O.P.(MD) No.10156 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.06.2022
CORAM:
THE HONOURABLE MR. JUSTICE V.SIVAGNANAM
Crl.O.P.(MD) No.10156 of 2022
S.Kandasamy ...Petitioner
Vs.
1.The Inspector of Police,
Sivakasi East Police Station,
Virudhunagar District.
2.The Sub-Inspector of Police,
Sivakasi East Police Station,
Virudhunagar District.
3.R.Manickam ...Respondents
PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C. praying
this Court to direct the first respondent to provide adequate police protection
to the petitioner's life and property in Plot No.25 to the extent of 900 sq.ft at
Naranapuram Village, Sivakasi Taluk, Virudhunagar District forthwith, in the
light of Judgment and Decree dated 15.06.2016 in O.S.No.204 of 2015 on the
file of the Learned District Munsif Court, Sivakasi, Virudhunagar District.
1/5
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Crl.O.P.(MD) No.10156 of 2022
For Petitioner : Mr.M.Jegadeesh Pandian
For R-1 and R-2 : Mr.R.Suresh Kumar
Government Advocate (Criminal Side)
ORDER
This Criminal Original Petition has been filed to direct the first
respondent to provide adequate police protection to the petitioner's life and
property in Plot No.25 to the extent of 900 sq.ft at Naranapuram Village,
Sivakasi Taluk, Virudhunagar District forthwith, in the light of Judgment and
Decree dated 15.06.2016 in O.S.No.204 of 2015 on the file of the Learned
District Munsif Court, Sivakasi, Virudhunagar District.
2. The learned counsel for the petitioner submitted that the
petitioner had made a complaint before the first respondent Police on
03.05.2022 to protect the properties and to take action against the third
respondent. The complaint has been received by the respondent Police and
CSR.No.244 of 2022 has been assigned. But no action was taken. Hence this
petition is filed.
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Crl.O.P.(MD) No.10156 of 2022
3. The learned Government Advocate submitted that after
enquiry, the respondent Police closed the complaint on the ground that against
the Civil Court decree, the alleged accused preferred an appeal and being a
civil dispute, he closed the complaint.
4. I have considered the matter in the light of the submission
made by the learned counsel for both the parties. Since the complaint has
been closed, as the dispute involved is civil matter and an appeal has been
preferred by the accused against the Civil Judgment, this Petition is closed.
5. Recording the same, this Criminal Original Petition is closed.
09.06.2022
Internet:Yes
Index:Yes/No
Speaking/Non speaking order
Nsr
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD) No.10156 of 2022
To
1.The Inspector of Police,
Sivakasi East Police Station,
Virudhunagar District.
2.The Sub-Inspector of Police,
Sivakasi East Police Station,
Virudhunagar District.
3.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
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Crl.O.P.(MD) No.10156 of 2022
V.SIVAGNANAM, J.
Nsr
Crl.O.P.(MD) No.10156 of 2022
09.06.2022
https://www.mhc.tn.gov.in/judis
