A.Arjuna Pillai vs The Inspector Of Police
2022 Latest Caselaw 16986 Mad

                                                                                    Crl.O.P.No.13681 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED:28.10.2022

                                                          CORAM:

                                  THE HONOURABLE MR. JUSTICE SUNDER MOHAN


                                                   Crl.O.P.No.13681 of 2016


               A.Arjuna Pillai
                                                                                    ...Petitioner

                                                             -Vs-

               1.The Inspector of Police,
                 Anaikattu – Pavunjur – P.S.
                 Cheyyur - “Taluk”
                 Kancheepuram “District”

               2.A.Venu Pillai
                                                                              ... Respondents

               Prayer: Criminal Original Petition filed under Section 482 of Code of Criminal
               Procedure, to direct the Respondent Police based on Complaint dated 25.01.2016
               to give adequate Police Protection to the Petitioner for the construction of house
               in the aforesaid survey number house hold property in accordance with law.
                                  For Petitioner     : No Appearance

                                  For R1             : Mr.S.Balaji
                                                      Government Advocate (Crl.Side)
                                  For R2             : No appearance.


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https://www.mhc.tn.gov.in/judis
                                                                                  Crl.O.P.No.13681 of 2016



                                                        ORDER

The petitioner prays for a direction to the respondent Police to give Police

Protection based on his complaint dated 25.01.2006 for construction of the house

in Survey Number 192/4. The averments in the petition reveals that the petitioner

has a dispute with his brother pursuant to the partition in the family property. The

averments in the petition also suggests that there are civil disputes between the

petitioner and the second respondent against whom the petitioner seeks police

protection.

2.It is also reported by Mr.S.Balaji, learned Government Advocate that

S.A.No.22 of 2016 pending between the parties was disposed by this Court by the

Judgment dated 13.08.2019. Thus, it is clear that the disputes are purely civil in

nature and the prayer sought for cannot be granted.

3.For the foregoing reasons, Criminal Original Petition is dismissed.

28.10.2022

Internet: Yes Index : Yes/No Speaking/Non Speaking order dk

https://www.mhc.tn.gov.in/judis Crl.O.P.No.13681 of 2016

To

1.The Inspector of Police, Anaikattu – Pavunjur – P.S. Cheyyur - “Taluk” Kancheepuram “District.

2.The Public Prosecutor Madras High Court.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.13681 of 2016

SUNDER MOHAN,J.

dk

Crl.O.P.No.13681 of 2016

28.10.2022

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