E.A.Radhakrishnan vs The Superintendent Of Police
2023 Latest Caselaw 10776 Mad

                                                                      Crl.O.P.No.18838 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 18.08.2023

                                                       CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                             Crl.OP.No.18838 of 2023

                     E.A.Radhakrishnan,
                     S/o.E.Aravaramuthu Naidu,
                     No.27, G1 Kamarajar Nagar, 1st Main Road,
                     Vyasarpadi,
                     Chennai – 600 039.                                          .. Petitioner

                                                         Vs.

                     1.The Superintendent of Police,
                       Salem District,
                       Salem.

                     2.The Inspector of Police,
                       Aathur Town Police Station,
                       Aathur,
                       Salem.

                     3.S.Naresh Kumar,
                       D.No.837, Salem Cuddalore Main Road,
                       Ranipet – Attur Town,
                       Salem District.                                         .. Respondents

                     PRAYER : This Criminal Original petition filed under Section 482 of
                     Cr.PC to consider the petitioner's representation dated 08.08.2023 to direct
                     the respondent herein to provide police protection to the petitioner and his

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                                                                              Crl.O.P.No.18838 of 2023

                     family members.
                                           For Petitioner        : Mr.K.Thenrajan
                                  For Respondent 1 and 2         : A.Damodaran
                                                                   Additional Public Prosecutor

                                                            ORDER

This Criminal Original Petition has been filed for a direction to the

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

members.

2. Learned Additional Public Prosecutor, on instructions, submitted

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

CSR No.400 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.18838 of 2023

4. With the above directions, this Criminal Original 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, Salem District, Salem.

2.The Inspector of Police, Aathur Town Police Station, Aathur, Salem.

3.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.18838 of 2023

N.ANAND VENKATESH, J

rka/mkn-ii

Crl.OP.No.18838 of 2023

18.08.2023

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