P.Raja vs The Superintendent Of Police
2023 Latest Caselaw 12356 Mad

                                                                             Crl.O.P.No.20849 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 12.9.2023

                                                         CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                                 Crl.O.P.No.20849 of 2023

                     P.Raja                                                  ...Petitioner
                                                           Vs.
                     1.The Superintendent of Police,
                       Mayiladuthurai District.

                     2.The Inspector of Police,
                       Sembanarkoil Police Station,
                       Mayiladuthurai District.

                     3.Rajasekaran
                     4.Amutha
                     5.Prabhakaran
                     6.Mohandoss                                             ...Respondents


                                  Criminal Original Petition under Section 482 of the Criminal
                     Procedure Code praying to direct the first and second respondents to give
                     suitable police protection to the petitioner and his family members and his
                     properties.




                     1/4




https://www.mhc.tn.gov.in/judis
                                                                                    Crl.O.P.No.20849 of 2023

                                        For Petitioner           :   Mr.V.Parthiban
                                        For Respondents 1 & 2 :      Mr.A.Damodaran, APP

                                                           ORDER

This Petition has been filed seeking to direct respondents 1 and 2 to

give suitable police protection to the petitioner, his family members and his

properties.

2. Heard the learned counsel for petitioner and Mr.A.Damodaran,

learned Additional Public Prosecutor appearing for respondents 1 and 2.

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.281 of 2023 on the file of the

second respondent police 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.20849 of 2023

4. The second 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 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.

12.9.2023 Index : Yes/No Internet : Yes/No Neutral Citation : Yes/No

To

1.The Superintendent of Police, Mayiladuthurai District.

2.The Inspector of Police, Sembanarkoil Police Station, Mayiladuthurai District.

3.The Public Prosecutor, High Court of Madras.

gm

https://www.mhc.tn.gov.in/judis Crl.O.P.No.20849 of 2023

N.ANAND VENKATESH, J

gm

Crl.O.P.No.20849 of 2023

12.9.2023

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