Murugan vs State Rep By Its
2023 Latest Caselaw 9623 Mad

                                                                               Crl.O.P.No.17353 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.17353 of 2023

                     Murugan
                     S/o.(Late) Elumalai Reddiyar                             .. Petitioner

                                                         Vs.

                     1. State rep by its,
                        The Superintendent of Police,
                        Tiruvallur District.

                     2. State rep by its,
                        The Deputy Superintendent of Police,
                        Tiruvallur District.

                     3. State rep by its,
                        The Inspector of Police,
                        Kadambathur Police Station,
                       Tiruvallur District.

                     4. C.Ramu
                        S/o.(late) Chinnappa Reddiyar                         .. Respondents

                     PRAYER : Criminal Original Petition filed under Section 482 of the Code
                     of Criminal Procedure praying to direct the third respondent Police to
                     provide necessary police protection to petitioner and his family members.



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https://www.mhc.tn.gov.in/judis
                                                                                     Crl.O.P.No.17353 of 2023

                                  For Petitioner           :   Mr.D.Dayalan

                                  For Respondent           : Mr.A.Damodaran
                                                             Additional Public Prosecutor [R1 to R3]
                                                             *****

                                                          ORDER

This Criminal Original Petition has been filed seeking a direction to

the third respondent to provide necessary police protection to petitioner and

his family members.

2. Learned Additional Public Prosecutor, on instructions, submitted

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

pending in CSR No.385 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 (2)

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

https://www.mhc.tn.gov.in/judis Crl.O.P.No.17353 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 Superintendent of Police, Tiruvallur District.

2. The Deputy Superintendent of Police, Tiruvallur District.

3.The Inspector of Police, Kadabathur Police Station, Tiruvallur District.

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

https://www.mhc.tn.gov.in/judis Crl.O.P.No.17353 of 2023

N.ANAND VENKATESH, J

gm

Crl.O.P.No.17353 of 2023

03.08.2023

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