K.Seshadri vs The State Rep. By
2023 Latest Caselaw 9415 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 01.08.2023

                                                         CORAM :

                           THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                                 Crl.O.P.No.17263 of 2023

                   K.Seshadri                                                   ... Petitioner

                                                             Vs.

                   1.The State Rep. by
                     The Inspector of Police,
                     Veerapandi Police Station,
                     Tiruppur – 641 604.

                   2.Malarvizhi                                                     ... Respondents

                   Prayer: Criminal Original Petition filed under Section 482 Cr.P.C. to direct
                   the 1st respondent herein to provide necessary police protection to the
                   petitioner for being in his house on the basis of the petitioner's complaint dated
                   18.07.2023 given by him in the DGP's Office, Chennai.
                                    For Petitioner           : Mr.A.Jotheeswaran

                                    For R1                   : Mr.A.Damodaran
                                                               Additional Public Prosecutor

                                                         ORDER

This Criminal Original Petition has been filed seeking police protection

based on the complaint given by the petitioner on 18.07.2023.

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

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

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

C.No.5872419/2023 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.

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

01.08.2023 Index : Yes/No Internet : Yes/No ssr

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

To

1.The Inspector of Police, Veerapandi Police Station, Tiruppur – 641 604.

2.The Public Prosecutor, High Court, Madras.

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

N. ANAND VENKATESH, J.

ssr

Crl.O.P.No.17263 of 2023

01.08.2023

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