L.Santhosh Kumar vs The State Rep. By
2023 Latest Caselaw 10170 Mad

                                                                                 Crl.O.P.No.18150 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 10.08.2023

                                                         CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                                  Crl.O.P.No.18150 of 2023


                     L.Santhosh Kumar                         ... Petitioner/Defacto Complainant

                                                            Vs.

                     1.The State rep. by
                       Inspector of Police,
                       Salem Town Police Station,
                       Salem District – 636 001.

                     2.Shanmugam                              ... Respondents




                     PRAYER : Criminal Original Petition filed under Section 482 of the Code

                     of Criminal Procedure, to direct the 1st respondent police to provide police

                     protection to the life of the petitioner on the basis of his complaint dated

                     14.07.2023.

                                  For Petitioner          : Mr.B.Manimaran
                                  For Respondent No.1     : Mr.A.Damodaran,
                                                             Additional Public Prosecutor

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                     Crl.O.P.No.18150 of 2023




                                                          ORDER

This Criminal Original Petition has been filed seeking direction

to direct the 1st respondent police to provide police protection to the life of

the petitioner on the basis of his complaint dated 14.07.2023.

2. Learned Additional Public Prosecutor, on instructions,

submitted that, based on the complaint given by the petitioner, petition

enquiry is pending in CSR No.180/2023 and a counter CSR No.179 of 2023

is also pending on the file of the respondent Police.

3. The petitioner in both CSR 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.18150 of 2023

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

disposed of accordingly.

10.08.2023 Index : Yes/No Speaking order:Yes/No Neutral citation:Yes/No pal/rka To

1.Inspector of Police, Salem Town Police Station, Salem District – 636 001.

2.The Public Prosecutor High Court of Madras, Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.18150 of 2023

N.ANAND VENKATESH, J.

pal/rka

Crl.O.P.No.18150 of 2023

10.08.2023

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