Muthu vs The Superintendent Of Police
2023 Latest Caselaw 13213 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 26.09.2023

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE N.ANAND VENKATESH

                                              Crl.O.P.No.22044 of 2023

                Muthu                                                            ... Petitioner

                                                         Vs.

                1.The Superintendent of Police,
                  Namakkal District.

                2.The Inspector of Police,
                  Erumpatty Police Station,
                  Namakkal District.

                3.Ravichandran
                4.Arun
                5.Mariyayee
                6.RajKumar
                7.Sevoogan
                8.Kanndasamy
                9.Muthusamy
                10.Elayaraja                                                  ... Respondents

                Prayer: This Criminal Original Petition filed under Section 482 Cr.P.C., directing
                the first and second respondents to give suitable police protection to the petitioner
                and his family members and properties.


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https://www.mhc.tn.gov.in/judis
                                  For Petitioner   : Mr.V.Parthiban

                                  For R1 and R2    : Mr.A.Damodaran
                                                     Additional Public Prosecutor

                                                         ORDER

This Criminal Original Petition has been filed seeking police protection based

on the complaint given by the petitioner on 13.09.2023.

2.The learned Additional Public Prosecutor submitted that there is a case and

counter and that in both the petitions enquiry is pending in CSR No.413 of 2023

and CSR No.415 of 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 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 copy of this order.

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

4.With the above directions, this Criminal Original Petition is closed.

26.09.2023

Index : Yes/No Speaking order:Yes/No Neutral citation:Yes/No ssr

To

1.The Superintendent of Police, Namakkal District.

2.The Inspector of Police, Erumpatty Police Station, Namakkal District.

3.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis N.ANAND VENKATESH,J

ssr

Crl.O.P.No.22044 of 2023

26.09.2023

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