Amanullah vs The Superintendent Of Police
2023 Latest Caselaw 10540 Mad

                                                                                  Crl.O.P.No.18417 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.18417 of 2023

                    Amanullah                                 .. Petitioner

                                                           Versus

                    1. The Superintendent of Police,
                       Thiruvarur.

                    2. The Inspector of Police,
                       Perugavalnthan,
                       Thiruvarur District.

                    3. Ambigapathy
                    4. Jai Sankar                                    .. Respondents

                    Prayer : Criminal Original Petition filed under Section 482 of the Code of
                    Criminal Procedure, to direct the respondents 1 and 2 to give Police
                    protection to the petitioner and his family members on basis of
                    representation, dated 12.06.2023.


                                     For Petitioner      : Mr.K.Vijayaraghavan

                                     For Respondents : Mr.A.Damodaran,
                                                 Additional Public Prosecutor,
                                                 for RR-1 and 2

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

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                                                                                  Crl.O.P.No.18417 of 2023




                                                       ORDER

This Criminal Original Petition has been filed seeking for Police

protection to the petitioner and his family members based on the

representation, dated 12.06.2023.

2. The learned Additional Public Prosecutor, on instructions,

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

enquiry is pending in C.S.R.No.118 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.18417 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 Superintendent of Police, Thiruvarur.

2. The Inspector of Police, Perugavalnthan, Thiruvarur District.

3. The Public Prosecutor, High Court of Madras.

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

Crl.O.P.No.18417 of 2023

N.ANAND VENKATESH, J.

grs

Crl.O.P.No.18417 of 2023

16.08.2023

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