Chinnusamy vs The Superintendent Of Police
2023 Latest Caselaw 10373 Mad

                                                                                Crl.O.P. No.17870 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 14.08.2023

                                                        CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                              Crl. O.P.No.17870 of 2023

                     Chinnusamy
                     S/o.Late Muthusamy                                        .. Petitioner

                                                          Vs.

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

                     2. The Inspector of Police,
                        Attur Rural Police Station,
                        Salem District.

                     3. Rajendiran
                        S/o.Pichamuthu

                     4. Parameshwaran
                        S/o.Rajendiran                                          ..Respondents

                     PRAYER : Criminal Original Petition filed under Section 482 of the Code
                     of Criminal Procedure, 1973, praying to direct the second respondent to
                     provide necessary police protection for harvesting the petitioner's cultivation

                     1/4




https://www.mhc.tn.gov.in/judis
                                                                                      Crl.O.P. No.17870 of 2023

                     of betal nuts in the petitioner's agriculture land comprised in Survey
                     No.381/1 and 381/2 situated at Appammasamuthiram, Attur Taluk, Salem
                     District in pursuant to the petitioner's representation dated 11.07.2023.
                                  For Petitioner        :   Mr. M. Subash

                                  For Respondent        :   Mr.A.Damodaran
                                                            Additional Public Prosecutor [R1 & R2]
                                                              *****

                                                           ORDER

This Criminal Original Petition has been filed seeking a direction to

the second respondent to provide necessary police protection for harvesting

the petitioner's cultivation of betal nuts in the petitioner's agriculture land

comprised in Survey No.381/1 and 381/2 situated at Appammasamuthiram,

Attur Taluk, Salem District in pursuant to the petitioner's representation

dated 11.07.2023.

2. Learned Additional Public Prosecutor, on instructions, submitted

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

pending in CSR No.354 of 2023 on the file of the second respondent.

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

https://www.mhc.tn.gov.in/judis Crl.O.P. No.17870 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 (2) weeks

from the date of receipt of copy of this order.

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

14.08.2023 Index : Yes/No Internet : Yes/No Neutral Citation : Yes/No gm

N.ANAND VENKATESH, J

https://www.mhc.tn.gov.in/judis Crl.O.P. No.17870 of 2023

gm

To

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

2. The Inspector of Police, Attur Rural Police Station, Salem District.

3. The Public Prosecutor High Court of Madras.

Crl. O.P.No.17870 of 2023

14.08.2023

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