A.Petervincent vs The Superintendent Of Police
2024 Latest Caselaw 18153 Mad

Madras High Court

A.Petervincent vs The Superintendent Of Police on 11 September, 2024

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                     Crl.O.P.(MD)No.21652 of 2023




                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 11.09.2024

                                                       CORAM:

                       THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                          Crl.O.P.(MD)No.21652 of 2023


                     A.Petervincent                                    ... Petitioner

                                                         vs.


                     1.The Superintendent of Police,
                       Kanyakumari District,
                       Nagercoil

                     2.The Inspector of Police,
                       Colachel Police Station,
                       Kanyakumari District

                     3.J.Michael Raj                                   ... Respondents

                     Prayer : Criminal Original Petition filed under Section 482 of Cr.P.C., to
                     direct the 1st and 2nd respondents to afford sufficient police protection to
                     the life and limb of the petitioner and his wife/Justin Rani Peter and for
                     their property in R.S.No.129/10C, Colachel Village, Kalkulam Taluk,
                     Kanyakumari District and the building therein with Door No.3-87A4 &
                     94B6 against the 3rd respondent and his men.


https://www.mhc.tn.gov.in/judis
                     1/4
                                                                             Crl.O.P.(MD)No.21652 of 2023

                                           For Petitioner   : Mr.C.T.Perumal
                                           For R1 & R2      : Ms.M.Aasha
                                                              Government Advocate (Crl. Side)

                                                 For R3      : Mr.J.John Jayakumar


                                                             ORDER

The Criminal Original Petition has been filed to direct the 1st and 2nd

respondents herein to afford sufficient police protection to the life and limb

of the petitioner and his wife, namely Justin Rani Peter, and for their

property in R.S.No.129/10C, Colachel Village, Kalkulam Taluk,

Kanyakumari District and the building therein with Door No.3-87A4 &

94B6 against the 3rd respondent and his men.

2. It can be seen that there were civil suits pending between the

parties. By a common judgment and decree, dated 29.09.2023, in O.S.Nos.

112 of 2021 and 133 of 2022, the private respondent herein was directed to

deliver possession of the subject matter of the property to the petitioner

herein. If that be so, the petitioner has to file an execution petition and get

the possession delivered to him. If the party/private respondent is still

interfers after the possession delivered to the petitioner, then only the

petitioner is entitled for the police protection.

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

Crl.O.P.(MD)No.21652 of 2023

3. Therefore, with such liberty preserved to the petitioner, the

Criminal Original Petition stands disposed of.

                                                                                        11.09.2024

                     NCC             : Yes / No

                     mkn



                     To

1.The Superintendent of Police, Kanyakumari District, Nagercoil

2.The Inspector of Police, Colachel Police Station, Kanyakumari 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.21652 of 2023

D.BHARATHA CHAKRAVARTHY, J.

mkn

Crl.O.P.(MD)No.21652 of 2023

11.09.2024

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