Srijayanthan vs The Superintendent Of Police
2023 Latest Caselaw 10187 Mad

                                                                                W.P.No.23477 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 10.08.2023

                                                       CORAM

                           THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                                W.P.No.23477 of 2023

                Srijayanthan
                                                                                       ...Petitioners
                                                          vs.


                1.The Superintendent of Police,
                  O/o.The Superintendent of Police,
                  Tiruppur District.

                2.The Deputy Superintendent of Police,
                  O/o.The Deputy Superintendent of Police,
                  Avinashi Taluk, Tiruppur District.

                3.The Inspector of Police,
                  Cheyur Police Station,
                  Cheyur Post, Tiruppur District.

                4.Subramaniyan.
                                                                                     ...Respondents

                PRAYER:
                          Writ Petition filed under Article 226 of the Constitution of India praying
                to issue a Writ of Mandamus, to direct the respondents 1 to 3 to provide police
                protection to remove the obstruction made in front of main entrance gate in
                Survey No.446/4, 446/3, Alanthur Village, Avinashi Taluk, Tiruppur District.


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                                                                                 W.P.No.23477 of 2023



                                      For Petitioners     : Mr.D.Veerasekharan
                                      For Respondents : Mr.A.Damodaran
                                                        Additional Public Prosecutor,
                                                        for R1 to R3
                                                    ********


                                                        ORDER

This writ petition has been filed to direct the respondents 1 to 3 to

provide police protection to remove the obstruction made in front of main

entrance gate in Survey No.446/4, 446/3, Alanthur Village, Avinashi Taluk,

Tiruppur District.

2. The learned Additional Public Prosecutor, on instructions, submitted

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

pending in CSR No.160 of 2023 on the file of the third 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 https://www.mhc.tn.gov.in/judis Page No.2/4 W.P.No.23477 of 2023

respondent Police within a period of two (2) weeks from the date of receipt of

copy of this order.

4. With the above direction, this Criminal Original Petition is closed.

                                                                                       10.08.2023

                Index      : Yes/No
                Internet   : Yes/No

Speaking Order/Non-Speaking Order nsa

To

1.The Superintendent of Police, Salem District.

2.The Inspector of Police, Thalaivasal Police Station, Thalaivasal Taluk, Salem District.

3.The Public Prosecutor, Madras High Court, Chennai 600 104..

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N. ANAND VENKATESH, J.

nsa

W.P.No.23477 of 2023

10.08.2023

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