E.P.Ramesh vs The Superintendent Of Police
2022 Latest Caselaw 9397 Mad

                                                                            Crl.O.P.No. 12104 of 2022


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 27.05.2022

                                                    CORAM:

                      THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                            Crl.O.P.No. 12104 of 2022


                     E.P.Ramesh,
                     S/o. Akkaiyaa                                           ... Petitioner

                                                         Versus

                     1. The Superintendent of Police,
                        Thiruvallur Dt.

                     2. The Deputy Superintendent of Police,
                        Thiruttani,
                        Thiruvallur Dt.

                     3. The Inspector of Police,
                        Thiruvalangadu Police Station,
                        Thiruvallur Dt.                                      ... Respondents



                     PRAYER : Criminal Original Petition filed under Section 482 of the
                     Code of Criminal Procedure, to issue necessary direction to the
                     respondent police herein to give police protection to petitioner and his
                     family members by considering the representation/complaint dated
                     15.04.2022 given by the petitioner herein.

                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                  Crl.O.P.No. 12104 of 2022




                                        For Petitioner    :     Mr.S.Baskaran
                                        For Respondents :       Mr.A.Damodaran,
                                                                Addl. Public Prosecutor


                                                           ORDER

This Criminal Original petition has been filed to direct the

respondent police to give police protection to the petitioner and his

family members by considering petitioner's representation/ complaint

dated 15.04.2022.

2. As per the averments made in the petition, it is seen that the

Civil Court order upto the level of Second Appeal is in favour of the

petitioner. Therefore, by following the guidelines as mentioned in the

judgment of this Court in the case of Radhika Sri Hari and another vs.

The Commissioner of Police, reported in 2014 (2) CTC 695 to the extent

necessary, the respondent police is directed to grant protection in

accordance with law.

https://www.mhc.tn.gov.in/judis Crl.O.P.No. 12104 of 2022

3. With the above direction, this Criminal Original Petition is

disposed of.

27.05.2022 Index : Yes/No Internet : Yes/No rpp/sma

To

1. The Superintendent of Police, Thiruvallur Dt.

2. The Deputy Superintendent of Police, Thiruttani, Thiruvallur Dt.

3. The Inspector of Police, Thiruvalangadu Police Station, Thiruvallur Dt.

4. The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No. 12104 of 2022

D.BHARATHA CHAKRAVARTHY, J.

rpp/sma

CRL.O.P.No. 12104 of 2022

27.05.2022

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