Anand vs The Superintendent Of Police
2023 Latest Caselaw 8647 Mad

                                                                             Crl.O.P.No.5415 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.5415 of 2023

                     Anand                                                         ... Petitioner
                                                         -Vs-

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

                     2.The Inspector of Police,
                       Keevalur Taluk,
                       Nagapattinam District.

                     3.Rathinavel                                              ...Respondents

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

                     pleased to direct the respondents to consider the representation of the

                     petitioner dated 22.01.2023 by taking cognizance of the same and grant

                     police protection to the petitioner by Keevalur Police Limit,

                     Nagapattinam District to secure the ends of justice.

                                     For Petitioner    : Mr.R.Sankarasubbu

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

                                     For Respondent 3 : Mr.J.Stanlin
https://www.mhc.tn.gov.in/judis
                                                                                Crl.O.P.No.5415 of 2023


                                                         ORDER

This Criminal Original Petition has been filed seeking police

protection based on the complaint given by the petitioner on 22.01.2023.

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.72 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.5415 of 2023

To

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

2.The Inspector of Police, Keevalur Taluk, Nagapattinam District.

3.The Public Prosecutor, Madras High Court.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.5415 of 2023

N.ANAND VENKATESH, J.

mkn

Crl.O.P.No.5415 of 2023

19.07.2023

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