S.Dinesh vs The Assistant Commissioner Of ...
2023 Latest Caselaw 80 Mad

                                                                           Crl.O.P.(MD) No.23032 of 2022


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 02.01.2023

                                                  CORAM:

                         THE HONOURABLE MR. JUSTICE K.MURALI SHANKAR

                                       Crl.O.P.(MD) No.23032 of 2022

                1. S.Dinesh,
                2. Rajarathinam,
                3. Saravanalakshmi,
                4. Ganesh,
                                                                                     : Petitioners

                                                     Vs

                1. The Assistant Commissioner Of Police,
                Srirangam, Tricy City.

                2. The Inspector of Police,
                All Women Police Station,
                Srirangam,
                Trichy City

                3. R.Sumithra,
                                                                                  : Respondents


                PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C. praying

                this Court to issue a direction, directing the second respondent not to harass

                the petitioners under the guise of enquiry and further direct the 2nd

                Respondent to follow the guidelines of the Hon'ble Apex Court formulated in


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https://www.mhc.tn.gov.in/judis
                                                                                Crl.O.P.(MD) No.23032 of 2022


                the Judgment reported in AIR 2014(SC)2756 Arnesh Kumar Vs. State of

                Bihar.

                                      For Petitioners    : Mr.T.Lenin Kumar

                                      For R1 and R2       : Mr.R.Sivakumar
                                                            Government Advocate (Crl.Side)


                                                        ORDER

This criminal original petition has been filed seeking a direction to the

second respondent not to harass the petitioners under the guise of enquiry and

further direct the second Respondent to follow the guidelines of the Hon'ble

Apex Court formulated in the Judgment reported in AIR 2014(SC)2756

Arnesh Kumar Vs. State of Bihar.

2.When the matter is taken up for hearing, the learned Counsel

appearing for the petitioners and the learned Government Advocate (Crl.Side)

appearing for the respondents 1 and 2 submitted that based on the complaint

lodged by the third respondent, the second respondent has registered the FIR

in Crime No.27 of 2022, as against the petitioners.

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.23032 of 2022

3.Recording the said submission, this criminal original petition is

dismissed.

02.01.2023

NCC:Yes/No Index:Yes/No Internet:Yes/No lr

To

1. The Assistant Commissioner Of Police, Srirangam, Tricy City.

2. The Inspector of Police, All Women Police Station, Srirangam, Trichy City

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

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.23032 of 2022

K.MURALI SHANKAR, J.

lr

Crl.O.P.(MD) No.23032 of 2022

02.01.2023

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