R.Saravanan vs The Superintendent Of Police
2023 Latest Caselaw 11272 Mad

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                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 25.08.2023

                                                       CORAM

                                  THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                               W.P No.27550 of 2022

                  R.Saravanan, M/40
                  S/o.Ramamoorthi                                                       ... Petitioner

                                                          .Vs.

                  1.The Superintendent of Police
                    O/o.Superintendent of Police
                    Cuddalore District.

                  2.The Deputy Superintendent of Police
                    O/o.Deputy Superintendent of Police
                    Thittakudi, Cuddalore District.

                  3.The Inspector of Police
                    Ramanatham Police Station
                    Cuddalore District.

                  4.Jainbi
                   W/o.Jalaludeen

                  5.Enginedurai
                   S/o.Ponusamy

                  6.Mariyammal
                   W/o.Enginedurai                                                ... Respondents

                  Prayer: Writ Petition filed under Article 226 of the Constitution of India for
                  issuance of a Writ of Mandamus, directing the respondents 1 to 3 to give the
                  suitable police protection to cultivation of the lands S.No.190/4B, 190/3B1
                  Korakavadi Village, Thittakudi Taluk, Cuddalore District from the hands of the 4th
                  and 5th, 6th respondents in pursuant to the representation dated 19.9.2022.

https://www.mhc.tn.gov.in/judis
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                                  For Petitioner     : Mr.P.Muthamizhselvakumar


                                  For Respondents    : Mr.A.Gopinath
                                                       Government Advocate (Crl.Side)
                                                       for R1 to R3




                                                        ORDER

This Criminal Original Petition has been filed seeking police protection

based on the representation/complaint given by the petitioner on 19.9.2022.

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

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

4.With the above directions, this Criminal Original Petition is closed. No

Costs.

25.08.2023 Internet: Yes Index : Yes/No Neutral Citation Case: Yes/No KP

To

1.The Superintendent of Police O/o.Superintendent of Police Cuddalore District.

2.The Deputy Superintendent of Police O/o.Deputy Superintendent of Police Thittakudi, Cuddalore District.

3.The Inspector of Police Ramanatham Police Station Cuddalore District.

4.Public Prosecutor High Court, Madras

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

N. ANAND VENKATESH, J.

KP

W.P. No.27550 of 2022

25.08.2023

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