V.Suguna vs The Commissioner Of Police
2023 Latest Caselaw 8735 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 20.07.2023

                                                           CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                                Crl.O.P.No.16237 of 2023

            V.Suguna                                                                      ...Petitioner

                                                         Vs

            1.The Commissioner of Police,
              Office of the Commissioner of Police,
              Coimbatore.

            2.The Inspector of Police,
              Peelamedu Police Station,
              Coimbatore District.

            3.Mr.C.P.Devaraju                                                          ... Respondents

PRAYER: Criminal Original Petition filed under Section 482 of the Code of Criminal Procedure, directing the 2nd respondent viz., Inspector of Police, Peelamedu Police Station, Coimbatore District to give police protection to the petitioner herein and her property forthwith.

For Petitioner : Mr.D.Sivashanmugam For Respondents : Mr.A.Damodaran Additional Public Prosecutor for R1 & R2

https://www.mhc.tn.gov.in/judis ORDER This petition has been filed to direct the 2nd respondent to give police protection

to the petitioner herein and her property forthwith.

2.Learned Additional Public Prosecutor, on instructions, submitted that, based on

the complaint given by the petitioner, petition enquiry is pending in C.No.204 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 disposed of.

20.07.2023 Index : Yes/No Speaking order:Yes/No ssr

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

1.The Commissioner of Police, Office of the Commissioner of Police, Coimbatore.

2.The Inspector of Police, Peelamedu Police Station, Coimbatore District.

3.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis N.ANAND VENKATESH, J

ssr

Crl.O.P.No.16237 of 2023

20.07.2023

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