Gnanakkan vs The Superintendent Of Police
2023 Latest Caselaw 1237 Mad

                                                                         Crl.O.P.(MD)No.1739 of 2023



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 31.01.2023

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR

                                            Crl.O.P.(MD)No.1739 of 2023


                     Gnanakkan                                                ... Petitioner


                                                         Vs.


                     1.The Superintendent of Police,
                       Office of the Superintendent of Police,
                       Thoothukudi District.

                     2.The Inspector of Police,
                       Meignanapuram Police Station,
                       Thoothukudi District.

                     3.Athisayaraj                                           ... Respondents

                     PRAYER :          Criminal Original Petition filed under Section 482 of
                     Criminal Procedure Code, to direct the second respondent to give a
                     adequate police protection to the petitioner's life and limb on the basis of
                     the petitioner's representation dated 20.01.2023.




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                              Crl.O.P.(MD)No.1739 of 2023




                                         For Petitioner       : Mr.D.S.Haroon Rasheed

                                         For R1 & 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 second respondent to give

adequate police protection to the petitioner's life and limb on the basis of

the petitioner's representation dated 20.01.2023.

2. Heard the learned counsel appearing for the petitioner and the

learned Government Advocate (Criminal Side) appearing for the

respondents 1 and 2.

3. Admittedly, the petitioner and the third respondent are brothers

and there existed property dispute between them.

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

jurisdictional civil Court and as such, the granting of police protection

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.1739 of 2023

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

remedies, this Criminal Original Petition is dismissed.

                                                                               31.01.2023
                     NCC          :     Yes / No
                     Index        :     Yes / No
                     Internet     :     Yes / No
                     csm



                     To

1.The Superintendent of Police, Office of the Superintendent of Police, Thoothukudi District.

2.The Inspector of Police, Meignanapuram Police Station, Thoothukudi 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.1739 of 2023

K.MURALI SHANKAR,J.

csm

Order made in Crl.O.P.(MD)No.1739 of 2023

Dated: 31.01.2023

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