B.Kasthuri vs The Superintendent Of Police
2023 Latest Caselaw 8626 Mad

                                                                              Crl.O.P.No.3375 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 19.07.2023

                                                        CORAM :

                           THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                                 Crl.O.P.No.3375 of 2023

                   B.Kasthuri                                                    ... Petitioner

                                                           Vs.

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

                   2.The Inspector of Police,
                     Auroville Police Station,
                     Villupuram District.

                   3.Kaliyaperumal

                   4.Mannangatti

                   5.Thangarasu                                                 ... Respondents

                   [Respondents 3 to 5 are impleaded as per order
                    dated 19.04.2023 in Crl.M.P.No.5254 of 2023
                    in Crl.O.P.No.3375 of 2023]

                   Prayer: Criminal Original Petition filed under Section 482 Cr.P.C. to direct
                   the respondents to provide police protection to her during the harvest and
                   subsequent cultivation.



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                   Page 1 of 4
                                                                                      Crl.O.P.No.3375 of 2023



                                    For Petitioner            : Mr.K.Thenrajan

                                    For R1 and R2             : Mr.A.Gopinath
                                                                Government Advocate (Crl. Side)


                                                         ORDER

This Criminal Original Petition has been filed seeking for police

protection based on the representation given by the petitioner on 31.01.2023.

2.Learned Government Advocate (Crl. Side), on instructions, submitted

that, based on the complaint given by the petitioner, petition enquiry is

pending in C.S.R.No.105 of 2023 on the file of the respondent Police.

3.The petitioner is directed to co-operate with the Police for enquiry and

the respondent Police shall conduct the enquiry keeping in mind the judgment

in Lalitha Kumari vs. Government of Uttar Pradesh reported in 2013 (6)

CTC 353. On completion of the enquiry, the respondent Police shall take a

decision regarding the further course of action. This process shall be

completed by the respondent Police within a period of two weeks from the date

of receipt of copy of this order.

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

Crl.O.P.No.3375 of 2023

4.With the above directions, this Criminal Original Petition is closed.

19.07.2023 mkn

To

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

2.The Inspector of Police, Auroville Police Station, Villupuram District.

3.The Public Prosecutor, High Court, Madras.

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

Crl.O.P.No.3375 of 2023

N. ANAND VENKATESH, J.

mkn

Crl.O.P.No.3375 of 2023

19.07.2023

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