A.Palraj vs The Superintendent Of Police
2023 Latest Caselaw 11080 Mad

                                                                         W.P.(MD)No.20414 of 2023

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED:23.08.2023

                                                     CORAM

                                  THE HON'BLE DR.JUSTICE D.NAGARJUN

                                           W.P.(MD)No.20414 of 2023

                     A.Palraj                                                     ... Petitioner

                                                        Vs.

                     1.The Superintendent of Police,
                       Office of the Superintendent of Police,
                       Thoothukudi District.

                     2.The Inspector of Police,
                       Pudukottai Police Station,
                       Thoothukudi District.                                  ... Respondents


                     PRAYER : Writ Petition filed under Article 226 of the Constitution of
                     India, to issue a Writ of Mandamus, directing the second respondent to
                     take appropriate action on his complaint dated 10.08.2023 vide
                     C.S.R.No.520 of 2023 in the light of judgment passed by the Hon'ble
                     Apex Court in the case of Lalithakumari vs. State of UP within time
                     frame as fixed by this Court.
                                   For Petitioner         : Mr.D.S.Haroon Rasheed

                                   For Respondents         : Mr.B.Thanga Aravindh
                                                            Government Advocate (crl.side)



                     1/4

https://www.mhc.tn.gov.in/judis
                                                                           W.P.(MD)No.20414 of 2023

                                                        ORDER

This Writ Petition is filed seeking for a direction to the

respondents Police to initiate action basing on a complaint given by the

petitioner on 10.08.2023.

2. It is submitted by the learned counsel appearing for the

petitioner that he has filed a petition in respect of theft of cow and calf.

However, the Police have not taken any action.

3. The learned Government Advocate (criminal side) appearing

for the official respondents submits that the complaint given by the

petitioner is registered as C.S.R.No.520 of 2023 and they are proceeding

with the enquiry. It is further submitted that the petitioner's cow and calf

have grassed the standing crop belonging to the neighbouring

landholders and they have been seeking for damage with the petitioner

and in order to get over the same, the petitioner has filed the complaint

before the respondents Police and is not co-operating with the enquiry.

https://www.mhc.tn.gov.in/judis W.P.(MD)No.20414 of 2023

4. Considering the circumstances, the petitioner is directed to

appear before the respondents Police on receipt of summons, on which,

the respondents Police are directed to dispose of the complaint of the

petitioner dated 10.08.2023 within a period of two weeks from the date

of appearance.

5. Accordingly, this Writ Petition is disposed of. There shall be no

order as to costs.

                                                                                      23.08.2023

                     NCC                :     Yes / No
                     Index              :     Yes / No
                     Internet           :     Yes / No
                     ssb

                     To

1.The Superintendent of Police, Office of the Superintendent of Police, Thoothukudi District.

2.The Inspector of Police, Pudukottai Police Station, Thoothukudi District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis W.P.(MD)No.20414 of 2023

DR.D.NAGARJUN,J

ssb

W.P.(MD)No.20414 of 2023

Dated:23.08.2023

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