A.Thendral vs The Inspector Of Police
2023 Latest Caselaw 10529 Mad

                                                                                 Crl.O.P.No.18520 of 2023


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 16.08.2023

                                                          CORAM :

                                  THE HON'BLE MR.JUSTICE N.ANAND VENKATESH

                                                 Crl.O.P.No.18520 of 2023


                    A.Thendral                                .. Petitioner

                                                           Versus

                    1. The Inspector of Police,
                       Kadampuliyur Police Station,
                       Cuddalore District.
                       in (Crime No.140 of 2023).

                    2. The Superintendent of Police,
                       Cuddalore District,
                       Cuddalore.

                    3. Tamaraiselvi
                    4. Aravindan
                    5. S.Aruna                                .. Respondents

                    Prayer : Criminal Original Petition filed under Section 482 of the Code of
                    Criminal Procedure, to direct the respondent Police to provide Police
                    protection to the petitioner and her children life and limb residing at
                    No.855, West Street, Nadu Sathipattu village, Sathipattu post, Panruti
                    Taluk, Cuddalore district.

                                     For Petitioner      : Mr.S.Nedunchizhiyan

                                     For Respondents : Mr.A.Damodaran,
                                                 Additional Public Prosecutor,
https://www.mhc.tn.gov.in/judis

                    1/4
                                                                                   Crl.O.P.No.18520 of 2023


                                                  for RR-1 and 2


                                                         ORDER

This Criminal Original Petition has been filed seeking for a direction

to the respondent Police to provide Police protection to the petitioner and

her children life and limb residing at No.855, West Street, Nadu Sathipattu

village, Sathipattu post, Panruti Taluk, Cuddalore district.

2. The learned Additional Public Prosecutor, on instructions,

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

enquiry is pending in C.S.R.No.733 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.18520 of 2023

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

disposed off.

                                                                                     16.08.2023

                    Index       : yes/no

Speaking order/Non-speaking order Neutral Citation : yes/no grs

To

1. The Inspector of Police, Kadampuliyur Police Station, Cuddalore District.

in (Crime No.140 of 2023).

2. The Superintendent of Police, Cuddalore District, Cuddalore.

3. The Public Prosecutor, High Court of Madras.

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

Crl.O.P.No.18520 of 2023

N.ANAND VENKATESH, J.

grs

Crl.O.P.No.18520 of 2023

16.08.2023

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