Mrs.Hilda vs The State Rep. By
2024 Latest Caselaw 2155 Mad

Madras High Court

Mrs.Hilda vs The State Rep. By on 1 February, 2024

Author: N. Anand Venkatesh

Bench: N. Anand Venkatesh

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 01.02.2024

                                                          CORAM :

                           THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                                     W.P.No.1854 of 2024

                Mrs.Hilda                                                                   ... Petitioner

                                                             Vs.

                The State Rep. by
                The Inspector of Police,
                J-3, Guindy Police Station,
                Chennai – 600 032.                                                      ... Respondents


                Prayer: Writ Petition is filed under Article 226 of the Constitution of India,
                pleased to issue a Writ of Mandamus, directing the respondent to give police
                protection to the petitioner's house property at No.99-B/1, Velachery Main Road,
                Guindy, Chennai – 600 032.


                                   For Petitioner          : Mr.S.Udayakumar
                                   For Respondents         : Mr.A.Damodaran
                                                             Additional Public Prosecutor


                                                         ORDER

This Writ Petition has been filed to direct the respondent to give police

protection to the petitioner's house property at No.99-B/1, Velachery Main Road,

Guindy, Chennai – 600 032.

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

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

based on the complaint given by the petitioner, petition enquiry is pending in

C.No.44 of 2024 and C.No.52 of 2024 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 two weeks from the date of receipt of copy of this order.

4.With the above directions, this Writ Petition is closed. No Costs.

01.02.2024 Index : Yes/No Internet : Yes/No ssr

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

To

1.The Inspector of Police, J-3, Guindy Police Station, Chennai – 600 032.

2.The Public Prosecutor, High Court, Madras.

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

N. ANAND VENKATESH, J.

ssr

https://www.mhc.tn.gov.in/judis 01.02.2024