Lakshmanan vs The Inspector Of Police
2023 Latest Caselaw 11287 Mad

                                                                                  Crl.O.P.No.19387 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 25.08.2023

                                                             CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                                 Crl.O.P.No.19387 of 2023

                     Lakshmanan                                                   ... Petitioner
                                                              Vs.

                     State represented by
                     1.The Inspector of Police,
                       T-14, Mangadu Police Station,
                       Mangadu, Chennai-122.

                     2.Jamaluddeen,
                       S/o.Sharik Bhai

                     3.Bakrudden,
                       S/o.Jamaluddeen                                            ...Respondents

                     PRAYER : Criminal Original Petition filed under Section 482 Cr.P.C.,
                     praying to direct the respondent police to give police protection based on
                     the complaint dated 01.05.2023.
                                     For Petitioner      :    Ms.G.Gayathri
                                     For Respondents :       Mr.A.Damodaran
                                                             Additional Public Prosecutor [R1]
                                                             *****


                     1/4




https://www.mhc.tn.gov.in/judis
                                                                                     Crl.O.P.No.19387 of 2023

                                                           ORDER

This Criminal Original Petition has been filed seeking for a direction

to the respondent police to give police protection based on the complaint

dated 01.05.2023.

2. Heard Ms.G.Gayathri, 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 the first

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

petition enquiry is pending in CSR No.979 of 2023 on the file of the

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

by the petitioner.

4. The respondent police is directed to conduct enquiry in keeping

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

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

https://www.mhc.tn.gov.in/judis Crl.O.P.No.19387 of 2023

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 respondent police is also

directed to complete the enquiry in the case 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.

25.08.2023 Index : Yes/No Internet : Yes/No Neutral Citation : Yes/No pal/gm

https://www.mhc.tn.gov.in/judis Crl.O.P.No.19387 of 2023

N.ANAND VENKATESH, J

pal/gm

To

1.The Inspector of Police, T-14, Mangadu Police Station, Mangadu, Chennai-122.

2.The Public Prosecutor, High Court of Madras.

Crl.O.P.No.19387 of 2023

25.08.2023

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