Rathinakumari vs The Superintendent Of Police
2023 Latest Caselaw 1158 Mad

                                                                        Crl.O.P.(MD)No.1663 of 2023




                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 30.01.2023

                                                       CORAM

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR

                                            Crl.O.P.(MD)No.1663 of 2023


                     Rathinakumari                                           ... Petitioner


                                                         Vs.


                     1.The Superintendent of Police,
                       Dindigul District,
                       Dindigul.

                     2.The Revenue Divisional Officer,
                       Dindigul,
                       Dindigul District.

                     3.The Tahsildar,
                       Guziliamparai,
                       Dindigul District.

                     4.S.Malarvannan                                        ... Respondents

                     PRAYER :          Criminal Original Petition filed under Section 482 of
                     Criminal Procedure Code, to direct the respondents 1 to 3 to give
                     necessary police protection to the life and limb of the petitioner and her

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                              Crl.O.P.(MD)No.1663 of 2023

                     family members on the basis of the petitioner's complaint dated
                     25.11.2022.


                                         For Petitioner       : M/s.P.Kalaiyarasi Bharathi

                                         For R1 to R3         : 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 respondents 1 to 3 to give

necessary police protection to the life and limb of the petitioner and her

family members on the basis of the petitioner's complaint dated

25.11.2022.

2. The learned counsel appearing for the petitioner would submit

that there existed property dispute between the petitioner and the fourth

respondent.

3. Admittedly, there is no enforceable decree or judgment from the

competent civil Court and as such, the granting of police protection does

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.1663 of 2023

not arise at all. As of now, leaving open the petitioner's rights and

remedies, this Criminal Original Petition is dismissed.

                                                                               30.01.2023
                     NCC          :     Yes / No
                     Index        :     Yes / No
                     Internet     :     Yes / No
                     csm




                     To

1.The Superintendent of Police, Dindigul District, Dindigul.

2.The Revenue Divisional Officer, Dindigul, Dindigul District.

3.The Tahsildar, Guziliamparai, Dindigul District.

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.1663 of 2023

K.MURALI SHANKAR,J.

csm

Order made in Crl.O.P.(MD)No.1663 of 2023

Dated: 30.01.2023

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