M.Ramasamy vs The District Superintendent Of ...
2023 Latest Caselaw 9622 Mad

                                                                              Crl.O.P.No.17361 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 03.08.2023

                                                       CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                               Crl.O.P.No.17361 of 2023
                     M.Ramasamy
                     S/o.Muthusamy Gounder                                    ... Petitioner
                                                           Vs.

                     1. The District Superintendent of Police,
                        The office of District Superintendent of Police,
                        Tirupur.

                     2. The Inspector of Police,
                        Perumanallur Police Station,
                        Perumanallur, Tirupur.

                     3. S.Mani
                        S/o.Sennimalai Gounder                                 ... Respondents

                     PRAYER : Criminal Original Petition filed under Section 482 of the Code
                     of Criminal Procedure praying to direct the respondents to provide police
                     protection to the petitioner and his property situated in Survey No.673 and
                     S.No.671/2 situated in Ittivirampalayam Village, Avinashi Taluk, Tirupur
                     District, measuring an extent of 3 acres based on the petitioner's
                     representations dated 31.01.2023, 01.02.2023 and 17.03.2023.
                                     For Petitioner  : Mr.I.Abrar Mohamed Abdullah
                                     For Respondents : Mr.A.Damodaran
                                                       Additional Public Prosecutor [R1 & R2]
                                                        *****

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                      Crl.O.P.No.17361 of 2023


                                                           ORDER

This Criminal Original Petition has been filed seeking a direction to

the respondent police to provide necessary police protection to petitioner and

his property.

2. Learned Additional Public Prosecutor, on instructions, submitted

that, based on the complaint given by the petitioner, petition enquiry is

pending in C.No.21/A3PS/SP-GDP/2023 dated 22.03.2023 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 (2)

weeks from the date of receipt of copy of this order.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.17361 of 2023

With the above direction, this Criminal Original Petition is closed.

03.08.2023 Index : Yes/No Speaking order:Yes/No Neutral citation:Yes/No gm

To

1. The District Superintendent of Police, The office of District Superintendent of Police, Tirupur.

2. The Inspector of Police, Perumanallur Police Station, Perumanallur, Tirupur.

3. The Public Prosecutor High Court of Madras, Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.17361 of 2023

N.ANAND VENKATESH, J

gm

Crl.O.P.No.17361 of 2023

03.08.2023

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