Madras High Court
Velammal vs The State Of Tamilnadu on 24 April, 2025
Crl.O.P(MD)No.7485 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.04.2025
CORAM
THE HONOURABLE MR.JUSTICE P. DHANABAL
Crl.O.P(MD)No.7485 of 2025
Velammal
... Petitioner
Vs
1. The State of Tamilnadu,
Rep by the Superintendent of Police,
Office of the Superintendent of Police,
Tirunelveli District.
2. The Inspector of Police,
Pathamadai Police Station, Pathamadai,
Tirunelveli District.
... Respondents
PRAYER: Criminal Original petition has been filed under Section 528
of BNSS to direct the Respondent No.1 to instruct the Respondent No.2
for not to harass the petitioner and her husband by name Maniraj and her
family members by considering the representation submitted by the
petitioner on 15.04.2025 in accordance with law.
For Petitioner : Mr.T.A.Ebenezer
For Respondents: Mr.M.Sakthi Kumar
Government Advocate (Crl.Side)
1/4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/05/2025 12:50:20 pm )
Crl.O.P(MD)No.7485 of 2025
ORDER
This Criminal Original Petition has been filed to direct the Respondent No.1 to instruct the Respondent No.2 for not to harass the petitioner and her husband by name Maniraj and her family members by considering the representation submitted by the petitioner on 15.04.2025 in accordance with law.
2.According to the petitioner, the second respondent without any reason frequently come to the house of the petitioner and enquired about her husband. In this regard, the petitioner has sent a representation, dated 15.04.2025 to the second respondent, but no action has been taken.
Hence, this petition.
3.The learned Government Advocate (Crl.Side) appearing for the respondent police would submit that the petitioner's husband is a history-
sheeted rowdy and he is having more than five cases to his credit. In order to ascertain the movement of the petitioner's husband, they went to the petitioner's house. Apart from that they have not harassed either the petitioner or her family members.
2/4https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/05/2025 12:50:20 pm ) Crl.O.P(MD)No.7485 of 2025
4.Considering the prayer sought for by the petitioner and the second respondent has denied the alleged harassment stated by the petitioner and they went to the house of the petitioner, to watch the movement of the petitioner's husband. Recording the submission of the learned Government Advocate (Crl.Side) appearing for the respondent police, this petition is closed.
24.04.2025
Internet :Yes
Index :Yes/No
NCC :Yes/No
PNM
To
1.The Superintendent of Police,
Office of the Superintendent of Police, Tirunelveli District.
2. The Inspector of Police, Pathamadai Police Station, Pathamadai, Tirunelveli District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
3/4https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/05/2025 12:50:20 pm ) Crl.O.P(MD)No.7485 of 2025 P. DHANABAL, J.
PNM ORDER IN Crl.O.P(MD)No.7485 of 2025 24.04.2025 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/05/2025 12:50:20 pm )