N.Prabha vs The Deputy Commissioner Of Police
2023 Latest Caselaw 8649 Mad

                                                                             Crl.O.P.No.5559 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.5559 of 2023

                     N.Prabha                                                      ... Petitioner
                                                         -Vs-

                     1.The Deputy Commissioner of Police,
                       Anna Nagar, Chennai 600 040.

                     2.The Assistant Commissioner of Police,
                       Anna Nagar, Chennai 600 040.

                     3.The Inspector of Police,
                       V-5 Police Station, Thirumangalam,
                       Chennai 600 087.

                     4.Shoba

                     5.Kumar                                                   ...Respondents


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

                     pleased to direct the 3rd respondent to provide police protection to the

                     petitioner by taking appropriate action on the petitioner's complaint dated

                     28.01.2023.

                                     For Petitioner    : Mr.C.Prabhu

                                     For Respondents : Mr.A.Gopinath,
https://www.mhc.tn.gov.in/judis            1 to 3      Government Advocate (Crl. Side)
                                                                                 Crl.O.P.No.5559 of 2023


                                                          ORDER

This Criminal Original Petition has been filed seeking for police

protection based on the complaint given by the petitioner on 28.01.2023.

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

submitted that, based on the complaint given by the petitioner, petition

enquiry is pending in C.No.05/V5PS/RT/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.5559 of 2023

To

1.The Deputy Commissioner of Police, Anna Nagar, Chennai 600 040.

2.The Assistant Commissioner of Police, Anna Nagar, Chennai 600 040.

3.The Inspector of Police, V-5 Police Station, Thirumangalam, Chennai 600 087.

4.The Public Prosecutor, Madras High Court.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.5559 of 2023

N.ANAND VENKATESH, J.

mkn

Crl.O.P.No.5559 of 2023

19.07.2023

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