Nagammal vs The Deputy Superintendent Of Police
2023 Latest Caselaw 14577 Mad

Madras High Court

Nagammal vs The Deputy Superintendent Of Police on 22 November, 2023

Author: G.Ilangovan

Bench: G.Ilangovan

                                                                        Crl.O.P.(MD).No.14083 of 2022


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 22.11.2023

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE G.ILANGOVAN

                                         Crl.O.P.(MD).No.14083 of 2022

                     Nagammal                                                   ... Petitioner

                                                        Vs.

                     1.The Deputy Superintendent of Police,
                       Ambasamudram Police Station,
                       Tirunelveli District.

                     2.The Inspector of Police,
                       Ambasamudram Police Station,
                       Tirunelveli District.

                     3.V.P.Rajasekar                                            ...Respondents

                     PRAYER : Criminal Original Petition filed under Section 482 of the
                     Criminal Procedure Code, to pass an order directing the 1st respondent
                     not to interfere in the civil dispute by harassing the petitioner under the
                     guise of enquiry frequently.


                                   For Petitioner       : Mr.M.Jegadeesh Pandian
                                   For R1 & R2          : Mr.M.Sakthi Kumar
                                                          Government Advocate
                                                          (Crl.side)



                     1/4

https://www.mhc.tn.gov.in/judis
                                                                              Crl.O.P.(MD).No.14083 of 2022


                                                            ORDER

This petition has been filed seeking direction to the 1st respondent

not to interfere in the civil dispute by harassing the petitioner under the

guise of enquiry frequently.

2.The learned Government Advocate (Crl. Side) would submit that

on the basis of the complaint given by the third respondent, enquiry is

undertaken in G3/4108825/2022. During the course of enquiry, both

sides appeared and finding that in respect of the issues between the

parties suit in O.S.No.129 of 2022 is pending before the District Munsif,

Ambasamudram. They gave undertaking that they will abide by the

judgment to be passed in the above said pending suit. On the basis of the

above said undertaking, the complaint was closed. Therefore, nothing

survives for further consideration in this case.

3.Accordingly, this criminal original petition stands dismissed as

infructuous.

                                                                                            22.11.2023
                     Index              :     Yes / No
                     Internet           :     Yes / No
                     TM

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD).No.14083 of 2022

To

1.The Deputy Superintendent of Police, Ambasamudram Police Station, Tirunelveli District.

2.The Inspector of Police, Ambasamudram Police Station, Tirunelveli District.

3. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD).No.14083 of 2022

G.ILANGOVAN,J.

TM

Crl.O.P.(MD).No.14083 of 2022

22.11.2023

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