K.Sathish Kumar vs The Inspector Of Police
2023 Latest Caselaw 11719 Mad

                                                                                    Crl.O.P.No.19919 of 2023

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED : 01.9.2023

                                                               CORAM

                              THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                                   Crl.O.P.No.19919 of 2023

                     K.Sathish Kumar                                                ...Petitioner
                                                                Vs.
                     1.The Inspector of Police,
                       B-2 All Women Police Station,
                       No.1, Subramaniam Road,
                       R.S.Puram, Coimbatore-2.

                     2.Mrs.Mallika                                                  ...Respondents

                                  PRAYER : Criminal Original Petition under Section 482 of the
                     Criminal Procedure Code to direct the respondent police to provide
                     necessary police protection to the petitioner as in the complaint letter dated
                     26.7.2023.

                                       For Petitioner      :    Mr.M.Manikandan
                                       For Respondent-1 :      Mr.A.Damodaran
                                                               Additional Public Prosecutor
                                                               *****




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https://www.mhc.tn.gov.in/judis
                                                                                     Crl.O.P.No.19919 of 2023

                                                            ORDER

This Petition has been filed seeking to direct the first respondent to

provide necessary police protection to the petitioner as in the complaint

letter dated 26.7.2023.

2. Heard the learned counsel for the petitioner and the learned

Additional Public Prosecutor appearing for the first respondent. In the light

of the direction this Court proposes to issue, notice to the second respondent

is dispensed with and this petition is taken up for final disposal.

3. The learned Additional Public Prosecutor appearing for the first

respondent submitted that on the complaint given by the petitioner, a

petition enquiry is pending in C.S.R.No.246 of 2023 on the file of the first

respondent and a final decision will be taken on the complaint given by the

petitioner.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.19919 of 2023

4. The first respondent is directed to conduct enquiry in keeping with

the judgment of the Supreme Court of India in the case of Lalitha Kumari

Vs. Government of Uttar Pradesh [reported in 2013 (6) CTC 353] wherein

the Supreme Court has enumerated the nature of cases where preliminary

enquiry can be conducted and has also restricted the period, for which

preliminary enquiry can be conducted. The first respondent is also directed

to complete the enquiry in the case and take a decision within a period of

two (2) weeks from the date of receipt of a copy of this order.

With the above direction, this Criminal Original Petition is disposed

of.

01.9.2023 Index : Yes/No Internet : Yes/No Neutral Citation : Yes/No To

1.The Inspector of Police, B-2 All Women Police Station, No.1, Subramaniam Road, R.S.Puram, Coimbatore. 641002.

2.The Public Prosecutor, High Court of Madras.

gm

https://www.mhc.tn.gov.in/judis Crl.O.P.No.19919 of 2023

N.ANAND VENKATESH, J

gm

Crl.O.P.No.19919 of 2023

01.9.2023

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