Jayaprakash vs The Superintendent Of Police
2023 Latest Caselaw 10641 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 17.08.2023

                                                     CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                             Crl.O.P.No.18625 of 2023

                Jayaprakash                                                            .. Petitioner

                                                       Vs.

                1. The Superintendent of Police,
                   Kallakurichi District,
                   Kallkurichi.

                2. The Sub Inspect of Polic ,
                   Valanjaram Police Station,
                   Kallakurichi District.

                3. Rajamanickam

                4. Natesan

                5. Arumugam

                6. Durai                                                       ..Respondents

                PRAYER : Criminal Original Petition filed under Section 482 of the Code of
                Criminal Procedure, to pass an order of Direction, to directing the 1 st and 2nd
                respondent to provide necessary police protection to revenue officials while survey
                the petitioner's house site, bearing survey No. 222/1B, for an extend of 166 Sq.

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https://www.mhc.tn.gov.in/judis
                Meter, situated in Asakalathur Village, Kallakurichi Taluk, Kallakurichi District in
                accordance with law.

                                  For Petitioner             : Mr. M. Velmurugan

                                  For Respondents             : Mr.A.Damodaran
                                                                Additional Public Prosecutor
                                                                for R1 & R2

                                                        ORDER

This Criminal Original Petition has been filed to directing the 1st and 2nd

respondent to provide necessary police protection to revenue officials while survey

the petitioner's house site, bearing survey No. 222/1B, for an extend of 166 Sq.

Meter, situated in Asakalathur Village, Kallakurichi Taluk, Kallakurichi District in

accordance with law.

2.Learned Additional Public Prosecutor, on instructions, submitted that,

based on the complaint given by the petitioner, petition enquiry is pending in

C.No.537/2023 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

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

17.08.2023 Index : Yes/No Internet : Yes/No Speaking/Non-Speaking Order ssr

To

1. The Superintendent of Police, Kallakurichi District, Kallkurichi.

2. The Sub Inspect of Polic , Valanjaram Police Station, Kallakurichi District.

3.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis N.ANAND VENKATESH, J

ssr

Crl.O.P.No.18625 of 2023

17.08.2023

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