Devadas vs The Inspector Of Police
2023 Latest Caselaw 12045 Mad

                                                                                    Crl.O.P.No.20525 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 07.9.2023

                                                              CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                                   Crl.O.P.No.20525 of 2023

                     Devadas                                                        ...Petitioner
                                                               Vs.
                     The Inspector of Police,
                     J8 Neelankarai Police Station,
                     Chennai-115.                                                   ...Respondent

                                  Criminal Original Petition under Section 482 of the Criminal
                     Procedure Code praying to direct the Inspector of Police, J8 Neelankarai
                     Police Station, Chennai District to provide adequate police protection to the
                     petitioner and Periya Neelankarai Village people based on the complaint
                     dated 28.7.2023.


                                        For Petitioner    :    Mr.S.Suresh
                                        For Respondent    :    Mr.A.Damodaran
                                                               Additional Public Prosecutor

                                                           ORDER

This Criminal Original Petition has been filed seeking to direct the

https://www.mhc.tn.gov.in/judis Crl.O.P.No.20525 of 2023

respondent to provide adequate police protection to the petitioner and Periya

Neelankarai Village people based on the complaint dated 28.7.2023. The

petitioner had also given a complaint dated 02.8.2023 to the Commissioner

of Police, Chennai.

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

Public Prosecutor appearing on behalf of the respondent.

3. The learned Additional Public Prosecutor appearing for the

respondent submitted that on the complaint given by the petitioner to the

Commissioner of Police, Chennai, a petition enquiry is pending in C.No.

4418/COP/Visitors/2023 on the file of the Deputy Commissioner of Police,

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

petitioner.

4. The Deputy Commissioner of Police, Adyar is directed to conduct

an enquiry in keeping with the judgment of the Supreme Court of India in

https://www.mhc.tn.gov.in/judis Crl.O.P.No.20525 of 2023

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. He is also

directed to complete the enquiry in the case and take a decision within a

period of four weeks from the date of receipt of a copy of this order.

With the above direction, this Criminal Original Petition is disposed

of.

07.9.2023 Index : Yes/No Internet : Yes/No Neutral Citation : Yes/No

To

1.The Commissioner of Police, Chennai.

2.The Deputy Commissioner of Police, Adyar, Chennai.

3.The Inspector of Police, J8 Neelankarai Police Station, Chennai-115.

4.The Public Prosecutor, High Court of Madras.

gm

https://www.mhc.tn.gov.in/judis Crl.O.P.No.20525 of 2023

N.ANAND VENKATESH, J

gm

Crl.O.P.No.20525 of 2023

07.9.2023

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