Peri.Silaiyammai vs The Superintendent Of Police
2024 Latest Caselaw 18169 Mad

Madras High Court

Peri.Silaiyammai vs The Superintendent Of Police on 11 September, 2024

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                              1

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     Dated : 11.09.2024

                                                          CORAM

                              The Hon`ble Mr.Justice D.BHARATHA CHAKRAVARTHY

                                              CRL OP(MD). No.17007 of 2023

                     Peri.Silaiyammai                                     ... Petitioner

                                                    Vs.
                     1. The Superintendent of Police
                          Sivagangai District.
                     2. The Inspector of Police
                          Devakottai Taluk Police Station,
                          Devakottai, Sivagangai District.
                     3. Kanimozhi                                 ... Respondents


                     PRAYER :- This Petition is filed under Section 482 Cr.P.C, to direct the
                     1st and 2nd respondents adequate the police protection to Petitioner's life
                     and limb and consider the Petitioner's representation dated 29.6.2023 and
                     27.7.2023.


                                  For Petitioner    : Mr.P.Aju Tagore

                                  For Respondents    : Mrs.M.Aasha
                                                     Government Advocate (Crl.Side)for R1 &2

                                                    : Mr.J.Anandkumar


https://www.mhc.tn.gov.in/judis
                                                                 2

                                                            ORDER

The petitioner has filed this petition for police protection.

2. Heard the learned counsel on either side.

3. It can be seen that the petitioner has filed O.S.No.82 of 2009

and by a judgment and decree dated 30.09.2013, the decree granted in

favour of the petitioner, declaring that the subject matter property

belongs to the petitioner and also granting a permanent injunction as

against the party respondent.

4. The learned counsel appearing on behalf of the private

respondent would submit that the decree was granted and now, the fresh

dispute is only because the petitioner has settled the property in favour of

her daughters.

5. Be that as it may, when the property has been declared to be that

of the petitioner and the order of the judgment of the civil Court has

become final and is in force, the respondent police have to grant

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

protection in terms of the civil Court decree. As and when, there is any

threat or interference, the petitioner can make a petition to the respondent

police and the respondent police shall give protection, in terms of the

civil Court decree.

6. With such direction, this Petition stands disposed of.

11.09.2024 Internet : Yes Index : Yes/ No NCC : Yes/No LS

TO

1. The Superintendent of Police Sivagangai District.

2. The Inspector of Police Devakottai Taluk Police Station, Devakottai. Sivagangai District.

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

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

D.BHARATHA CHAKRAVARTHY,J

LS

ORDER IN

Date : 11.09.2024

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