Balasankaraswamy Alias Udhay ... vs State Rep By
2023 Latest Caselaw 12816 Mad

                                                                                W.P.No.18138 of 2023

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 20.09.2023

                                                       CORAM :

                       THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                               W.P.No.18138 of 2023
                                                       and
                                              W.M.P.No.17333 of 2023

                Balasankaraswamy alias Udhay Shankar                         ... Petitioner

                                                          Vs.
                1.State Rep by
                  The Inspector of Police,
                  E-5, Sholavaram Police Station,
                  Sholavaram Post,
                  Chennai – 600 067.

                2.P.Balaraman
                3.P.Thiagarajan                                             ... Respondents

                Prayer: Writ Petition filed under Article 226 of the Constitution of India
                praying for issuance of a Writ of Mandamus to direct the 1st respondent to
                give adequate police protection to the petitioner as against the respondents 2
                and 3, their men, agents, servants besides to conduct proper enquiry based on
                the complaint of the petitioner dated 18.05.2023.


                                  For Petitioner           : Mr.T.S.Rajamohan

                                  For Respondent-1         : Mr.A.Gopinath
                                                             Government Advocate (Crl. Side)

                 Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                W.P.No.18138 of 2023



                                                    ORDER

This Writ Petition has been filed seeking police protection based on

the complaint given by the petitioner on 18.05.2023.

2. Learned Government Advocate (Crl. Side), on instructions,

submitted that, based on the complaint given by the petitioner, petition

enquiry is pending.

3. The petitioner is directed to co-operate with the Police for enquiry

and the respondent Police shall conduct the enquiry keeping in mind the

judgment in Lalitha Kumari vs. Government of Uttar Pradesh reported in

2013 (6) CTC 353. On completion of the enquiry, the respondent Police shall

take a decision regarding the further course of action. This process shall be

completed by the respondent Police within a period of four weeks from the

date of receipt of a copy of this order.

https://www.mhc.tn.gov.in/judis W.P.No.18138 of 2023

4. With the above directions, this Writ Petition is disposed of. No

costs. Consequently, connected miscellaneous petition is closed.

20.09.2023

Index: Yes/No Speaking order / Non-speaking order rsi

To

1.The Inspector of Police, E-5, Sholavaram Police Station, Sholavaram Post, Chennai – 600 067.

2.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis W.P.No.18138 of 2023

N. ANAND VENKATESH, J.

rsi

W.P.No.18138 of 2023 and W.M.P.No.17333 of 2023

20.09.2023

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