Amsaveni vs The Superintendent Of Police
2023 Latest Caselaw 11558 Mad

                                                                                     Crl.O.P.No.19809 of 2023


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 30.08.2023

                                                          CORAM :

                                  THE HON'BLE MR.JUSTICE N.ANAND VENKATESH

                                                 Crl.O.P.No.19809 of 2023

                    Amsaveni                                  .. Petitioner

                                                           Versus

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

                    2. The Inspector of Police,
                       Hudco Police Station,
                       Hosur - 635 109,
                       Krishnagiri District.

                    3. K.Suresh Varma                                         .. Respondents

                    Prayer : Criminal Original Petition filed under Section 482 of the Code of
                    Criminal Procedure, to direct the 1st and 2nd respondents to provide Police
                    protection to the petitioner for surveying and measuring the property
                    comprised in S.No.36/1 situated at Punuganthotti Village, Hosur Taluk,
                    Krishnagiri District as per the petitioner's representation, dated 07.08.2023.

                                     For Petitioner      : Mr.M.Mohamed Riyaz

                                     For Respondents : Mr.A.Damodaran,
                                                 Additional Public Prosecutor,

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

                    1/4
                                                                                  Crl.O.P.No.19809 of 2023


                                                  for RR-1 and 2

                                                         ORDER

This Criminal Original Petition has been filed seeking for a direction

to the respondents 1 and 2 to provide Police protection to the petitioner for

surveying and measuring the property comprised in S.No.36/1 situated at

Punuganthotti village, Hosur taluk, Krishnagiri district as per the petitioner's

representation, dated 07.08.2023..

2. The learned Additional Public Prosecutor, on instructions,

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

enquiry is pending in C.S.R.No.197 of 2023 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

Crl.O.P.No.19809 of 2023

4. With the above directions, this Criminal Original Petition is

disposed off.

                                                                                     30.08.2023
                    Index       : yes/no

Speaking order/Non-speaking order Neutral Citation : yes/no grs

To

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

2. The Inspector of Police, Hudco Police Station, Hosur - 635 109, Krishnagiri District.

3. The Public Prosecutor, High Court of Madras.

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

Crl.O.P.No.19809 of 2023

N.ANAND VENKATESH, J.

grs

Crl.O.P.No.19809 of 2023

30.08.2023

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