Parvathy vs The Superintendent Of Police
2023 Latest Caselaw 967 Mad

                                                                            Crl.O.P.(MD) No.1288 of 2023


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 24.01.2023

                                                    CORAM:

                         THE HONOURABLE MR. JUSTICE K.MURALI SHANKAR

                                        Crl.O.P.(MD) No.1288 of 2023

                Parvathy,
                                                                                      : Petitioner

                                                      Vs

                1. The Superintendent of Police,
                Pudukkottai District, Pudukkottai

                2. The Inspector of Police,
                Mathoor Police Station,
                Pudukkottai District

                3. Soosai @ Samikkannu,
                4. Arockiasamy @ Selvam,
                5. Anthonysamy,
                                                                                  : Respondents


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

                this Court to direct the respondents 1 and 2 to give adequate police protection

                for the life and limb of the petitioner, based on the representation dated

                20/12/2022 and 10/01/2023.




                1/5

https://www.mhc.tn.gov.in/judis
                                                                                Crl.O.P.(MD) No.1288 of 2023


                                      For Petitioner     : Mr.S.Krishnan
                                      For R1 & R2         : Mr.S.S.Madhavan
                                                            Government Advocate (Crl.Side)


                                                       ORDER

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

respondents 1 and 2 to give adequate police protection for the life and limb of

the petitioner, based on the representations dated 20.12.2022 and 10.01.2023.

2.The learned Counsel appearing for the petitioner would submit that

the petitioner has already filed a suit in O.S.No.4 of 2018 against the

respondents 3 to 5 and obtained permanent injunction and the appeal filed

against the said decree and judgment was also dismissed.

3.The learned Government Advocate(Crl.Side) would submit that on

the basis of the representations given by the petitioner, the private

respondents have raised objections and that the second respondent is ready to

provide protection at the time of survey. He would further submit that the

petitioner has already filed a petition in W.P(MD)No.28507 of 2022, seeking

directions to the Tahsildar and the Taluk Head Surveyor concerned to conduct

survey and fix boundaries of the petitioner's land in S.F.Nos.38/2 and 18/1B

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.1288 of 2023

situated at Kunnathoor Village, Viralimalai Taluk, Pudukkottai District, and

this Court has issued directions, vide order, dated 14.12.2022.

4.Considering the submissions made on either side, the second

respondent is directed to consider the representation, dated 10.01.2023 and

pass orders in accordance with law, within a period of two weeks, from the

date of receipt of a copy of this order.

5.With the above direction, this criminal original petition is disposed of.

24.01.2023

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

To

1. The Superintendent of Police, Pudukkottai District, Pudukkottai

2. The Inspector of Police, Mathoor Police Station, Pudukkottai District

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.1288 of 2023

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

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.1288 of 2023

K.MURALI SHANKAR, J.

lr

Crl.O.P.(MD) No.1288 of 2023

24.01.2023

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