M.Jaganathan vs The Superintendent Of Police
2023 Latest Caselaw 11278 Mad

                                                          1

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 25.08.2023

                                                       CORAM

                                  THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                                 W.P No.13143 of 2022


                  M.Jaganathan, M/A-45
                  Son of Muthusamy
                  Power of Attorney Holder of
                  Mr.Karuppanna Gounder
                  2/59, Iyyansalai, Uthandiyur
                  Sathyamangalam
                  Eroder District.                                                     ... Petitioner


                                                         .Vs.


                  1.The Superintendent of Police
                    Erode District.

                  2.The Inspector of Police
                    Sathyamangalam Police Station
                    Erode District.

                  3.Chandrasekaran                                             ... Respondents



                  Prayer: Writ Petition filed under Article 226 of the Constitution of India for
                  issuance of a Writ of Mandamus, directing the respondents 1 and 2 herein to
                  provide police protection tot he petitioner to put up a barbed fence around the
                  property comprised in new S.f.No.314/1-314/3 wherein its corresponding old
                  No.S.F.No.27A, 27B, 31B, 28 and 30 measuring to an extent of 50 cents in 4.18.0
                  hectars situated in Varathampallayam Village, Sathyamangalam Taluk considering
                  the complaint dated 14.10.2021 and representation dated 25.3.2021.
https://www.mhc.tn.gov.in/judis
                                                             2

                                   For Petitioners    : Mr.M.Saravanakumar


                                   For Respondents    : Mr.A.Gopinath
                                                        Government Advocate (Crl.Side)
                                                        for R1, R2

                                                       Mr.M.Karthik for R3




                                                         ORDER

This petition has been filed to direct the respondent police to give police

protection to the petitioner based on the representation given by the petitioner on

25.3.2021.

2.Learned Government Advocate (Crl.side) on instructions, submitted that,

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

CSR.No.174 of 2021, dated 14.10.2021, 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 Writ Petition is disposed of. No costs.

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

To

1.The Superintendent of Police Erode District.

2.The Inspector of Police Sathyamangalam Police Station Erode District.

3.Public Prosecutor High Court, Madras

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

N. ANAND VENKATESH, J.

KP

W.P No.13143 of 2022

25.08.2023

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