Madras High Court
A. Rasu vs The Superintendent Of Police on 16 June, 2023
Crl.O.P.(MD)No.10684 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 16.06.2023
CORAM
THE HON'BLE MR.JUSTICE K.MURALI SHANKAR
Crl.O.P.(MD)No.10684 of 2023
A. Rasu ... Petitioner
Vs.
1.The Superintendent of Police,
Dindigul District, Dindigul.
2.The Inspector of Police,
Natham Police Station,
Natham, Dindigul District.
3.The Sub-Inspector of Police,
Sanarpatti Police Station,
Sanarpatti, Dindigul District.
4.Periyasamy
5.Chidambaram
6.C.Rasu
7.C.Santhanam
8.K.Shenbagam
9.S.Selvam
1/5
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD)No.10684 of 2023
10.M.Bose
11.R.Krishnan ... Respondents
PRAYER : Criminal Original Petition filed under Section 482 of
Criminal Procedure Code, to direct the respondents 1 to 3 herein to give
necessary police protection to the petitioner herein for his life and limb
and also give police protection for repairing pipeline and taking water
through the pipeline from the Survey No.618/2C and Survey No.594 for
cultivation purpose based on the petitioner's representation, dated
22.05.2023 and the Civil Court judgment and decree in O.S.No.245 of
2021 on the file of the Principal District Munsif Court, Dindigul.
For Petitioner : Mr.G.Gomathi Sankar
For Respondents : Mr.B.Nambiselvan,
Additional Public Prosecutor
for R1 to R3
ORDER
This Criminal Original Petition has been filed, invoking Section
482 Cr.P.C., seeking orders to direct the respondents 1 to 3 herein to give
necessary police protection to the petitioner herein for his life and limb
and also give police protection for repairing pipeline and taking water
through the pipeline from the Survey No.618/2C and Survey No.594 for
cultivation purpose based on the petitioner's representation, dated
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD)No.10684 of 2023
22.05.2023 and the Civil Court judgment and decree in O.S.No.245 of
2021 on the file of the Principal District Munsif Court, Dindigul.
2. The learned counsel for the petitioner would submit that the
petitioner has already filed a civil suit in O.S.No.245 of 2021 against the
private respondents for permanent injunction before the Principal District
Munsif Court, Dindigul. Since the defendants had remained ex-parte, the
Principal District Munsif Court, Dindigul, has passed judgment and
decree dated 03.03.2023 granting permanent injunction restraining the
private respondents and their men from in any manner interfering with
the petitioner's peaceful possession and enjoyment of the suit property.
3. The learned Additional Public Prosecutor would submit that the
representation of the petitioner was received on 23.05.2023 and the same
is pending.
4. Considering the submissions made by the learned counsel on
either side, the second respondent is directed to consider the petitioner's
representation, hear both parties and pass orders in accordance with law
within a period of ten days from the date of receipt of copy of this order.
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD)No.10684 of 2023
5. With the above direction, this Criminal Original Petition stands
disposed of.
16.06.2023
NCC : Yes/No
Index : Yes / No
Internet : Yes / No
das
To
1.The Superintendent of Police,
Dindigul District, Dindigul.
2.The Inspector of Police,
Natham Police Station,
Natham, Dindigul District.
3.The Sub-Inspector of Police,
Sanarpatti Police Station,
Sanarpatti, Dindigul District.
4.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD)No.10684 of 2023
K.MURALI SHANKAR,J.
das
Order made in
Crl.O.P.(MD)No.10684 of 2023
Dated: 16.06.2023
https://www.mhc.tn.gov.in/judis
