Senthil vs The Superintendent Of Police
2023 Latest Caselaw 10536 Mad

                                                                                  W.P.No.23978 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED 16.08.2023

                                                          CORAM

                            THE HONOURABLE Mr.JUSTICE N. ANAND VENKATESH

                                                  W.P.No.23978 of 2023

                    Senthil                                               .. Petitioner
                                                            Vs.

                    1.The Superintendent of Police,
                      Office of the Superintendent of Police,
                      Tiruppur – Post & District.

                    2.The Inspector of Police,
                      Kunnathur Police Station,
                      Kunnathur Post,
                      Uthukuli Taluk,
                      Tiruppur District.

                    3.S.Chinnasamy                                        .. Respondents

                    Prayer: Writ Petition filed under Article 226 of the Constitution of India
                    praying for issuance of a Writ of Mandamus to direct the respondent Nos.1
                    and 2 to provide police protection for fencing the petitioner's property
                    situated in Old Survey No.168 and R.S.No.27/2A2 to an extent of 0.30
                    acre, Chinna Goundan Valasu Village, Uthukuli Taluk, Tiruppur District
                    based on the representation dated 13.04.2023.

                                     For Petitioner       : Mr.D.Veerasekaran


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https://www.mhc.tn.gov.in/judis
                                                                                 W.P.No.23978 of 2023

                                    For Respondents-1 & 2 : Mr.A.Damodaran
                                                            Additional Public Prosecutor


                                                        ORDER

This Criminal Original Petition has been filed seeking police

protection based on the complaint given by the petitioner on 13.04.2023.

2. 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.106 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.

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

https://www.mhc.tn.gov.in/judis W.P.No.23978 of 2023

disposed of.

16.08.2023

Index :Yes/No Internet:Yes/No Speaking/Non speaking order rsi

To

1.The Superintendent of Police, Office of the Superintendent of Police, Tiruppur – Post & District.

2.The Inspector of Police, Kunnathur Police Station, Kunnathur Post, Uthukuli Taluk, Tiruppur District.

3.The Public Prosecutor, Madras High Court.

https://www.mhc.tn.gov.in/judis W.P.No.23978 of 2023

N. ANAND VENKATESH, J.

rsi

W.P.No.23978 of 2023

16.08.2023

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