Rangasamy vs The Superintendent Of Police
2023 Latest Caselaw 10045 Mad

                                                                                 Crl.O.P.No.17864 of 2023


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 09.08.2023

                                                          CORAM :

                                  THE HON'BLE MR.JUSTICE N.ANAND VENKATESH

                                                 Crl.O.P.No.17864 of 2023

                    Rangasamy                                 .. Petitioner

                                                           Versus

                    1. The Superintendent of Police,
                       Thiruppur District,
                       Thiruppur - 641 687.

                    2. The Inspector of Police,
                       Dhali Police Station,
                       Ulumalaipettai,
                       Thiruppur - 642 112.

                    3. Suganya                                .. Respondents

                    Prayer : Criminal Original Petition filed under Section 482 of the Code of
                    Criminal Procedure, to direct the 2nd respondent herein to provide Police
                    protection to the petitioner based on the petitioner representation, dated
                    26.07.2022.

                                     For Petitioner      : Mr.S.Krishnamoorthy

                                     For Respondents : Mr.A.Damodaran,
                                                 Additional Public Prosecutor,
                                                 for RR-1 and 2




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                                                                                  Crl.O.P.No.17864 of 2023


                                                         ORDER

This Criminal Original Petition has been filed seeking for a direction

to the second respondent to provide Police protection to the petitioner based

on the petitioner's representation, dated 26.07.2022.

2. Learned Additional Public Prosecutor, on instructions, submitted

that, based on the complaint given by the petitioner, petition enquiry is

pending in C.S.R.No.195 of 2023 on the file of the respondent Police and

based on the complaint given by the third respondent, petition enquiry is

pending in C.S.R.No.49 of 2023.

3. The petitioner is directed to co-operate with the Police for enquiry

and the respondent Police shall conduct the enquiry keeping in mind the

judgment in Lalitha Kumari Vs. Government of Uttar Pradesh reported in

2013 (6) CTC 353. On completion of the enquiry, the respondent Police

shall take a decision regarding the further course of action. This process

shall be completed by the respondent Police within a period of two weeks

from the date of receipt of copy of this order.

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

Crl.O.P.No.17864 of 2023

4. With the above directions, this Criminal Original Petition is

disposed off.

                                                                                     09.08.2023
                    Index       : yes/no

Speaking order/Non-speaking order Neutral Citation : yes/no grs

To

1. The Superintendent of Police, Thiruppur District, Thiruppur - 641 687.

2. The Inspector of Police, Dhali Police Station, Ulumalaipettai, Thiruppur - 642 112.

3. The Public Prosecutor, High Court of Madras.

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

Crl.O.P.No.17864 of 2023

N.ANAND VENKATESH, J.

grs

Crl.O.P.No.17864 of 2023

09.08.2023

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