N.Ravintran vs The Commissioner Of Police
2023 Latest Caselaw 13120 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 25.09.2023

                                                   CORAM :

                           THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                              W.P.No.28050 of 2023

            N.Ravintran                                                               ... Petitioner

                                                      Vs.

            1.The Commissioner of Police,
              Salem City,
              Gugai, Linemedu,
              Salem – 636 006.

            2.The Assistant Commissioner of Police,
              Salem City,
              Gugai, Linemedu,
              Salem – 636 006.

            3.The Inspector of Police,
              Veeranam Police Station,
              Veeranam,
              Salem,
              Tamil Nadu 636 122.

            4.The Sub-Inspector of Police,
              Veeranam Police Station,
              Veeranam,
              Salem,
              Tamil Nadu 636 122.

            5.A.Saravanan                                                          ... Respondents

            PRAYER : Writ Petition is filed under Article 226 of the Constitution of India, pleased
            to issue a Writ of Mandamus, directing the 3rd and 4th respondent to provide police
https://www.mhc.tn.gov.in/judis




            Page 1 of 4
            protection to fence the land contained in S.No.116/1B, New S.No.111/4, Thaathampatti
            Village, Salem Taluk, Salem East Revenue Division to an extent of 8840-1/4 Sq.Ft and
            in S.No.116/1B, New S.No.116/B2 & 116, Thaathampatti Village, Salem Taluk, Salem
            East Revenue Division to an extent of 6409 Sq.Ft along with the boundaries earmarked
            by the Surveyor by considering the representation dated 29.08.2023.


                                  For Petitioner     : Mr.V.P.K.Gowtham

                                  For Respondents    : Mr.A.Damodaran
                                                       Additional Public Prosecutor
                                                       for R1 to R4


                                                      ORDER

This writ petition has been filed seeking police protection based on the complaint

given by the petitioner on 29.08.2023.

2.Learned Additional Public Prosecutor, on instructions, submitted that, based on

the complaint given by the petitioner, petition enquiry is pending in C.S.R. No.463/2023

on the file of the respondent Police.

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

further course of action. This process shall be completed by the respondent Police within

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

4.With the above directions, this writ petition is closed. No Costs.

25.09.2023 Speaking Order/Non-speaking Order Index : Yes/No Internet: Yes/No ssr

To

1.The Commissioner of Police, Salem City, Gugai, Linemedu, Salem – 636 006.

2.The Assistant Commissioner of Police, Salem City, Gugai, Linemedu, Salem – 636 006.

3.The Inspector of Police, Veeranam Police Station, Veeranam, Salem, Tamil Nadu 636 122.

4.The Sub-Inspector of Police, Veeranam Police Station, Veeranam, Salem, Tamil Nadu 636 122.

5.The Public Prosecutor, https://www.mhc.tn.gov.in/judis High Court, Madras.

N. ANAND VENKATESH, J.

ssr

W.P.No.28050 of 2023

25.09.2023

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