M.Selvaraj vs The Superintendent Of Police
2023 Latest Caselaw 11725 Mad

                                                                               Crl.O.P.No.20158 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.20158 of 2023

                     M.Selvaraj                                               ...Petitioner
                                                           Vs.
                     1.The Superintendent of Police,
                       Erode District.

                     2.The Inspector of Police,
                       Thingalur Police Station,
                       Kavinthapaadi Taluk,
                       Erode District.

                     3.Minimuthaan
                     4.Senkottaiyan
                     5.Anbarasu
                     6.Karthik                                                ...Respondents



                                  Criminal Original Petition under Section 482 of the Criminal
                     Procedure Code praying to direct the second respondent to provide adequate
                     security and police protection to the life and limb of the petitioner and his
                     family members in the nature and circumstances of the case and in the
                     interests of justice, equity and good conscience.

                     1/4




https://www.mhc.tn.gov.in/judis
                                                                                     Crl.O.P.No.20158 of 2023

                                        For Petitioner        :       Mr.G.Chandrasekaran
                                        For Respondents 1 & 2 :       Mr.A.Damodaran, APP

                                                            ORDER

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

provide adequate security and police protection to the life and limb of the

petitioner and his family members.

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

Additional Public Prosecutor appearing for respondents 1 and 2. In the light

of the direction this Court proposes to issue, notice to respondents 3 to 6 is

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

3. The learned Additional Public Prosecutor appearing for

respondents 1 and 2 submitted that on the complaint given by the petitioner,

a petition enquiry is pending in C.S.R.No.43 of 2023 on the file of the

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

by the petitioner.

4. The second respondent is directed to conduct enquiry in keeping

https://www.mhc.tn.gov.in/judis Crl.O.P.No.20158 of 2023

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 second 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 Superintendent of Police, Erode District.

2.The Inspector of Police, Thingalur Police Station, Kavinthapaadi Taluk, Erode District.

3.The Public Prosecutor, High Court of Madras.

gm

https://www.mhc.tn.gov.in/judis Crl.O.P.No.20158 of 2023

N.ANAND VENKATESH, J

gm

Crl.O.P.No.20158 of 2023

01.9.2023

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