Madras High Court
S.Ramachandran vs The Superintendent Of Police on 2 February, 2023
Crl.O.P.(MD)No.1984 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 02.02.2023
CORAM
THE HON'BLE MR.JUSTICE K.MURALI SHANKAR
Crl.O.P.(MD)No.1984 of 2023
S.Ramachandran ... Petitioner
Vs.
1.The Superintendent of Police,
Madurai District.
2.The Inspector of Police,
Vadipatti Police Station,
Vadipatti, Madurai District.
3.L.Gowsalya
4.Arun kumar
5.Agnikaruppu ... Respondents
PRAYER : Criminal Original Petition filed under Section 482 of
Criminal Procedure Code, to direct the first and second respondents to
provide adequate police protection to the petitioner's life and limb by
considering the complaint, dated 21.12.2022 and also on the basis of the
judgment and decree made in O.S.No.372 of 2008, dated 11.07.2013 on
the file of the District Munsif, Vadipati.
1/5
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD)No.1984 of 2023
For Petitioner : Mr.M.Thirunavukkarasu,
For R1 and R2 : Mr.SS.Madhavan,
Government Advocate (Crl. Side)
ORDER
This Criminal Original Petition has been filed, invoking Section
482 Cr.P.C., seeking orders, to direct the first and second respondents to
provide adequate police protection to the petitioner's life and limb by
considering the complaint, dated 21.12.2022 and also on the basis of the
judgment and decree made in O.S.No.372 of 2008, dated 11.07.2013 on
the file of the District Munsif, Vadipati.
2. The learned counsel for the petitioner would submit that the
petitioner is a cultivating tenant in respect of the property in question;
that the petitioner has already filed a civil suit in O.S.No.372 of 2008
against six persons, including the father of the respondents 3 to 5 and
that the learned District Munsif, after full trial, has decreed the suit and
that the appeal preferred by the defendants therein came to be dismissed.
He would further submit that subsequently, one Manokaran has filed a
suit against eight persons, including the petitioner herein and that the
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD)No.1984 of 2023
learned District Munsif, after trial, dismissed the relief of permanent
injunction as against the petitioner herein.
3. The learned Government Advocate (Criminal Side) appearing
for the State would submit that the petitioner's representation is now
pending before the second respondent.
4. Recording the said submission made by the learned Government
Advocate (Criminal Side), the second respondent is directed to consider
the petitioner's representation, taking note of the decree passed by the
jurisdictional civil Court and pass orders within a period of three weeks
from the date of receipt of copy of this order
5. With the above direction, the Criminal Original Petition is
disposed of.
02.02.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
das
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD)No.1984 of 2023
To
1.The Superintendent of Police,
Madurai District.
2.The Inspector of Police,
Vadipatti Police Station,
Vadipatti, Madurai District.
3.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD)No.1984 of 2023
K.MURALI SHANKAR,J.
das
Order made in
Crl.O.P.(MD)No.1984 of 2023
Dated: 02.02.2023
https://www.mhc.tn.gov.in/judis
