S.Dharmalingam vs The State Of Tamil Nadu
2023 Latest Caselaw 9701 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 04.08.2023

                                                      CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                              Crl.O.P.No.17603 of 2023

                     S.Dharmalingam                                                  .. Petitioner

                                                           Vs.

                     1.The State of Tamil Nadu
                       Rep. by Superintendent of Police.
                       Coimbatore City,
                       Coimbatore.

                     2.The State of Tamil Nadu
                       Rep. by Inspector of Police.
                       R-3, Madukkarai Police Statiion,
                       Madukarai,
                       Coimbatore.

                     3.S.Rathinavelusamy

                     4.Radhamani

                     5.S.Venkatachalam                                             .. Respondent

                     PRAYER : Criminal Original Petition filed under Section 482 of the Code
                     of Criminal Procedure, to direct the respondent to give police protection to
                     the petitioner and his family.



                     1/4
https://www.mhc.tn.gov.in/judis
                                  For Petitioner              : Mr.A.M.Esakkiappan

                                  For Respondent               : Mr.A.Damodaran
                                                                 Additional Public Prosecutor
                                                                 for R1 & R2


                                                            ORDER

This Criminal Original Petition has been filed seeking police

protection to the petitioner and his family.

2.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.311 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

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

04.08.2023 Index : Yes/No Speaking order:Yes/No Neutral citation:Yes/No ssr

To

1.The Superintendent of Police. Coimbatore City, Coimbatore.

2.The Inspector of Police.

R-3, Madukkarai Police Statiion, Madukarai, Coimbatore.

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

https://www.mhc.tn.gov.in/judis N.ANAND VENKATESH, J

ssr

Crl.O.P.No.17603 of 2023

04.08.2023

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