A.Subramaniyan vs The Deputy Superintendent Of ...
2023 Latest Caselaw 8646 Mad

                                                                             Crl.O.P.No.5445 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 19.07.2023

                                                       CORAM

                                  THE HON'BLE MR.JUSTICE N.ANAND VENKATESH

                                                Crl.O.P.No.5445 of 2023

                     A.Subramaniyan                                                ... Petitioner
                                                         -Vs-

                     1.The Deputy Superintendent of Police,
                       Deputy Superintendent Office,
                       Ulundurpet, Kallakurichi District.

                     2.State Rep. by,
                       The Sub Inspector of Police,
                       Elavarasanurkottai Police Station,
                       Elavarasanurkottai, Kallakurichi District.

                     3.Kalaiyarasi                                             ...Respondents

                     Prayer: Criminal Original petition filed under Section 482 of Cr.P.C.,

                     pleased to direct the 1st and 2nd respondents to provide police protection

                     to the petitioner life and his house construction work in Survey No.164,

                     Old Survey No.104/3, situated at Sembiyamadevi Village, Kallakurichi

                     District, by considering the petitioner representation dated 17.02.2023.

                                     For Petitioner    : Mr.T.Meganathan

                                     For Respondents : Mr.A.Gopinath,
                                           1 and 2     Government Advocate (Crl. Side)

https://www.mhc.tn.gov.in/judis
                                                                                Crl.O.P.No.5445 of 2023


                                                         ORDER

This Criminal Original Petition has been filed seeking police

protection based on the complaint given by the petitioner on 17.02.2023.

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.202 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.

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

closed.

19.07.2023 mkn https://www.mhc.tn.gov.in/judis Crl.O.P.No.5445 of 2023

To

1.The Deputy Superintendent of Police, Deputy Superintendent Office, Ulundurpet, Kallakurichi District.

2.The Sub Inspector of Police, Elavarasanurkottai Police Station, Elavarasanurkottai, Kallakurichi District.

3.The Public Prosecutor, Madras High Court.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.5445 of 2023

N.ANAND VENKATESH, J.

mkn

Crl.O.P.No.5445 of 2023

19.07.2023

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