V.Rajivgandhi vs The Superintendent Of Police
2023 Latest Caselaw 10178 Mad

                                                                             Crl.O.P.No.17971 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.17971 of 2023


                     V.Rajivgandhi                                   ... Petitioner

                                                          Vs.

                     1.The Superintendent of Police,
                       Tirupattur,
                       Tirupattur District.

                     2.The Sub Inspector of Police,
                       Tirupattur Taluk Police Station,
                       Tirupattur District.

                     3.B.Mahendran

                     4.B.Lingkannan

                     5.B.Jayapal @ Chinnakudiyan                     ... Respondents




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

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


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https://www.mhc.tn.gov.in/judis
                                                                                     Crl.O.P.No.17971 of 2023

                     protection to the Government Survey, Revenue Officials and the petitioner

                     and his men, while Surveying and fencing the properties comprised in

                     S.No.53/10A1, 53/11A, 53/12A, 53/13A (as per new sub division) of

                     Kadirimangalam Revenue Village, Tirupattur Taluk Police Station Limit,

                     Tirupattur taluk and District.

                                  For Petitioner              :   Mr.S.Gopinath

                                  For Respondent Nos.1 & 2 :      Mr.A.Damodaran,
                                                                  Additional Public Prosecutor


                                                            ORDER

This Criminal Original Petition has been filed seeking to provide

police protection to the Government Surveyor, Revenue Officials and the

petitioner and his men, while Surveying and fencing the properties

comprised in S.No.53/10A1, 53/11A, 53/12A, 53/13A (as per new sub

division) of Kadirimangalam Revenue Village, Tirupattur Taluk Police

Station Limit, Tirupattur taluk and District.

2.Learned Additional Public Prosecutor, on instructions, submitted

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

pending in CSR No.324 of 2023 on the file of the respondent Police.

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

https://www.mhc.tn.gov.in/judis Crl.O.P.No.17971 of 2023

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.

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 Superintendent of Police, Tirupattur, Tirupattur District.

2.The Sub Inspector of Police, Tirupattur Taluk Police Station, Tirupattur District.

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

https://www.mhc.tn.gov.in/judis Crl.O.P.No.17971 of 2023

N.ANAND VENKATESH, J.

pal/rka

Crl.O.P.No.17971 of 2023

10.08.2023

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