Deepa vs The Inspector Of Police
2023 Latest Caselaw 10849 Mad

                                                                                     Crl.O.P.No.18931 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED : 21.08.2023

                                                              CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                                    Crl.O.P.No.18931 of 2023

                     Deepa
                     W/o.Sathyakumar (late)                                                 .. Petitioner
                                                                   Vs.

                     1.The Inspector of Police,
                       M-3, Puzhal Police Station,
                       Chennai.

                     2.Saikumar                                                      ..Respondents

                     PRAYER : Criminal Original Petition filed under Section 482 of the Code
                     of Criminal Procedure, 1973, praying to direct the first respondent to
                     provide police protection to the petitioner and her children's life and limb by
                     considering her representation dated 02.08.2023.
                                        For Petitioner         :    Ms.S.Sangeetha

                                        For Respondents        : Mr.A.Damodaran
                                                                 Additional Public Prosecutor [R1]
                                                               *****

                                                           ORDER

This Criminal Original Petition has been filed seeking for a direction

https://www.mhc.tn.gov.in/judis Crl.O.P.No.18931 of 2023

to the respondent police to consider the representation made by the

petitioner on 02.08.2023 and provide necessary police protection to the

petitioner and her family.

2. Heard Ms.S.Sangeetha, learned counsel for petitioner and

Mr.A.Damodaran, learned Additional Public Prosecutor appearing on behalf

of first respondent.

3. Learned Additional Public Prosecutor appearing for first

respondent submitted that on the complaint given by the petitioner, petition

enquiry is pending in CSR No.696 of 2023 on the file of the first respondent

police and a final decision will be taken on the complaint given by the

petitioner. Learned Additional Public Prosecutor further submitted that there

is a case in counter in CSR No.697 of 2023.

4. The first respondent is directed to conduct enquiry in keeping with

the judgment of the Supreme Court of India in Lalitha Kumari Vs.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.18931 of 2023

Government of Uttar Pradesh reported in 2013 (6) CTC 353, wherein the

Supreme Court has enumerated the nature of cases where preliminary

enquiry can be conducted and has also restricted the period, for which

preliminary enquiry can be conducted. The first respondent is also directed

to complete the enquiry in both the cases and take a decision within a period

of two (2) weeks from the date of receipt of a copy of this order.

With the above direction, this Criminal Original Petition is disposed

of.

21.08.2023 Index : Yes/No Internet : Yes/No Neutral Citation : Yes/No gm

N.ANAND VENKATESH, J

gm

https://www.mhc.tn.gov.in/judis Crl.O.P.No.18931 of 2023

To

1. The Inspector of Police, M-3, Puzhal Police Station, Chennai.

2. The Public Prosecutor High Court of Madras, Madras.

Crl. O.P.No.18931 of 2023

21.08.2023

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