E.Ravichandran vs The Superintendent Of Police
2023 Latest Caselaw 10770 Mad

                                                                               Writ Petition No.24416 of 2023

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 18.08.2023

                                                           CORAM

                                  THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                              Writ Petition No.24416 of 2023


                     E.Ravichandran,
                     S/o.Late Ethiraja Mudaliar.                                   ...Petitioner

                                                            Vs


                     1.The Superintendent of Police,
                       (Vellore District),
                       Sathuvachari, Vellore.

                     2.The Inspector of Police,
                       Vellore South Police Station,
                       Vellore.

                     3.J.Kirubanithi,
                       S/o.Jaganatha Mudaliar.                        ... Respondents


                     PRAYER : Writ Petition filed under Article 226 of the Constitution of India,
                     praying to issue a Writ of Mandamus directing the Respondents 1 and 2 to provide
                     adequate police protection to me and my men involving in construction of a
                     compound wall at D.No.23-A, Palani Achari Street, Salavanpet, Vellore, Vellore
                     District.
                                         For Petitioner      : Mr.M.R.Thangavel
                                         For Respondents     : Mr.A.Damodaran for R1 and R2
                                                               Additional Public Prosecutor

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                  Writ Petition No.24416 of 2023



                                                             *****
                                                            ORDER

This Writ petition has been filed for a direction to the

respondent police to give police protection to the petitioner and his family

members for construction of a compound wall at D.No.23-A, Palani

Achari Street, Salavanpet, Vellore, Vellore District.

2. Learned Additional Public Prosecutor, on instructions, submitted

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

Current paper No.674/SPG/2023 dated 14.06.2023 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 Writ Petition No.24416 of 2023

4. With the above directions, this Writ petition is disposed of

accordingly.

18.08.2023 Index : Yes/No Speaking order:Yes/No Neutral citation:Yes/No rka/mkn-ii

To

1.The Superintendent of Police, (Vellore District), Sathuvachari, Vellore.

2.The Inspector of Police, Vellore South Police Station, Vellore.

3.The Public Prosecutor, High Court, Madras.

N.ANAND VENKATESH, J

https://www.mhc.tn.gov.in/judis Writ Petition No.24416 of 2023

rka/mkn-ii

Writ Petition No.24416 of 2023

18.08.2023

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