P.Arivazhagan vs The District Superintendent Of ...
2023 Latest Caselaw 10172 Mad

                                                                                   Crl.O.P.No.18038 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.18038 of 2023


                     P.Arivazhagan                              ... Petitioner/Defacto Complainant

                                                               Vs.

                     1.The District Superintendent of Police,
                       Office of the District Superintendent of Police,
                       Nagapattinam.

                     2.The Inspector of Police,
                       Vellipalaiyam,
                       Nagapattinam District.                   ... Respondents/Respondents

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

                     of Criminal Procedure, to direct the respondents to provide police protection

                     to the Petitioner as there is a potential threat to the life and limb of the

                     Petitioner by the said accused persons, as sought for by the representation

                     dated 25.06.2023.

                                     For Petitioner        :   Mr.G.Mohana Krishnan

                                     For Respondents       :   Mr.A.Damodaran,
                                                               Additional Public Prosecutor

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                     Crl.O.P.No.18038 of 2023




                                                            ORDER

This Criminal Original Petition has been filed to seeking for a

direction to the respondents to provide police protection to the Petitioner

based on his representation dated 25.06.2023.

2.Learned Additional Public Prosecutor, on instructions, submitted

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

pending in CSR No.389 of 2023 on the file of the respondent Police.

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.18038 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.The District Superintendent of Police, Office of the District Superintendent of Police, Nagapattinam.

2.The Inspector of Police, Vellipalaiyam, Nagapattinam District.

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

N.ANAND VENKATESH, J.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.18038 of 2023

pal/rka

Crl.O.P.No.18038 of 2023

10.08.2023

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