Govindharasu vs The Superintendent Of Police
2024 Latest Caselaw 15529 Mad

Madras High Court

Govindharasu vs The Superintendent Of Police on 9 August, 2024

                                                                         Crl.O.P.(MD)No.13020 of 2024

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 09.08.2024

                                                       CORAM

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR

                                          Crl.O.P.(MD)No.13020 of 2024

                     Govindharasu                                             ... Petitioner


                                                         Vs.


                     1.The Superintendent of Police,
                       Thanjavur District,
                       Thanjavur.

                     2.The Inspector of Police,
                       Orathanadu Police Station,
                       Orathanadu,
                       Thanjavur District.

                     3.Murugaiyyan

                     4.Kubendiran

                     5.Kalaiselvan                                            ... Respondents

                     PRAYER : Criminal Original Petition filed under Section 528 of BNSS,
                     to issue a direction, directing the respondents 1 and 2 to provide
                     adequate police protection to the life and limb of the petitioner's peaceful
                     possession and enjoyment of the suit property in S.No.7/1, to the extent


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https://www.mhc.tn.gov.in/judis
                                                                            Crl.O.P.(MD)No.13020 of 2024

                     of 1.37 acres and out of which 68.5 cents alone, based on the petitioner's
                     complaint dated 14.07.2024.

                                         For Petitioner     : Mr.G.Karnan

                                         For R1 & R2        : Mr.P.Kottai Chamy
                                                              Government Advocate (Crl. Side)

                                                          ORDER

The Criminal Original Petition has been filed, invoking Section

528 B.N.S.S., seeking orders to direct the respondents 1 and 2 to provide

adequate police protection to the life and limb of the petitioner's peaceful

possession and enjoyment of the suit property in S.No.7/1, to the extent

of 1.37 acres and out of which 68.5 cents alone, based on the petitioner's

complaint dated 14.07.2024.

2. When the matter is taken up for hearing today, the learned

Government Advocate (Criminal Side) appearing for the respondents 1

and 2 would submit that on the basis of the complaint lodged by the

petitioner, CSR No.345 of 2024 came to be registered and at the time of

enquiry, the third respondent has given a statement stating that he is

taking steps to prefer an appeal challenging the judgment and decree

passed by the High Court and undertakes that he will not interfere with

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.13020 of 2024

the property in question and recording the same, the complaint was

ordered to be closed.

3. Recording the submission made by the learned Government

Advocate (Criminal Side), the Criminal Original Petition is closed. In

case of further interference, the petitioner is at liberty to approach the

second respondent and file his representation and on such representation,

the second respondent is directed to consider the representation by taking

note of the judgment and decree passed by this Court.

                                                                              09.08.2024
                     NCC      : Yes / No
                     Index    : Yes / No
                     Internet : Yes / No
                     csm

                     To

1.The Superintendent of Police, Thanjavur District, Thanjavur.

2.The Inspector of Police, Orathanadu Police Station, Orathanadu, Thanjavur District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.13020 of 2024

K.MURALI SHANKAR,J.

csm

Order made in Crl.O.P.(MD)No.13020 of 2024

Dated: 09.08.2024

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