P.Santhi vs The Inspector Of Police
2023 Latest Caselaw 11560 Mad

                                                                                 Writ Petition No.25563 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED : 30.08.2023

                                                              CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                                 Writ Petition No.25563 of 2023
                     P.Santhi
                     W/o.Paari                                                       ...Petitioner
                                                                Vs
                     The Inspector of Police,
                     N2-Kasimedu Police Station,
                     8/26, 3rd Street, AJ Colony,
                     Royapuram, Chennai - 600 013.                                   ... Respondent

                     PRAYER : Writ Petition filed under Article 226 of the Constitution of
                     India, praying to issue a Writ of Mandamus directing the respondent to
                     consider the representation dated 01.08.2023.
                                        For Petitioner      : Mr.R.Arunkumar
                                        For Respondent      : Mr.A.Damodaran
                                                              Additional Public Prosecutor
                                                               *****

                                                            ORDER

This Writ Petition has been filed for a direction to the respondent to

consider the representation made on 01.08.2023 and to furnish the relevant

records to the petitioner pertaining to the pending cases against the brother

https://www.mhc.tn.gov.in/judis Writ Petition No.25563 of 2023

of the petitioner.

2. Heard Mr.R.Arunkumar, learned counsel for petitioner and

Mr.A.Damodaran, learned Additional Public Prosecutor appearing for

respondent.

3. Learned Additional Public Prosecutor submitted that totally

thirteen (13) cases were registered against the brother of the petitioner out

of which, the petitioner's brother was acquitted in twelve (12) cases. The

petitioner's brother faced trial in S.C.No.306 of 2013 on the file of VII

Additional Sessions Judge, Chennai, arising out of Crime No.920 of 2012

and by judgment dated 05.03.2018, he was convicted and sentenced to

undergo ten years rigorous imprisonment.

4. Learned counsel for petitioner submitted that the petitioner's

brother is not mentally sound and the petitioner, therefore, wanted to

ascertain the number of cases that are pending against her brother.

5. In the light of the submissions made by learned Additional Public

https://www.mhc.tn.gov.in/judis Writ Petition No.25563 of 2023

Prosecutor, it is seen that out of thirteen (13) cases registered against the

petitioner's brother, he was acquitted in twelve (12) cases and that in only

one case, he was convicted and sentenced in S.C.No.306 of 2013 on the file

of VII Additional Sessions Judge, Chennai. The petitioner's brother is also

serving the sentence imposed in this case. The details that have been sought

for by the petitioner has now been given and there is no further requirement

to direct the respondent to furnish the details once again.

Accordingly, this Writ Petition is disposed of. No costs.

30.08.2023

Index : Yes/No Speaking order:Yes/No Neutral citation:Yes/No gm

N.ANAND VENKATESH, J

https://www.mhc.tn.gov.in/judis Writ Petition No.25563 of 2023

gm

To

1.The Inspector of Police, N2-Kasimedu Police Station, 8/26, 3rd Street, AJ Colony, Royapuram, Chennai - 600 013.

2.The Public Prosecutor, High Court, Madras.

Writ Petition No.25563 of 2023

30.08.2023

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