Madras High Court
P.Lingam vs The Superintendent Of Police on 21 March, 2023
Author: G.Ilangovan
Bench: G.Ilangovan
Crl.O.P.(MD)No.5299 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 21.03.2023
CORAM :
THE HONOURABLE Mr. JUSTICE G.ILANGOVAN
Crl.O.P.(MD)No.5299 of 2023
P.Lingam ... Petitioner
Vs.
1.The Superintendent of Police
Madurai District, Madurai
2.The Inspector of Police
Uthappa Naickannor Police Station
Madurai District
3.Ochukalai ... Respondents
Prayer : Criminal Original Petition filed under Section 482 of the Code of
Criminal Procedure, to provide police protection to the petitioner for life and
limb and construction of his house property, by considering his representation
dated 22.02.2023 in accordance with law.
For Petitioner : Mr.K.Kumaravel
For Respondents : Mr.B.Nambiselvan
Additional Public Prosecutor
ORDER
This Criminal Original Petition has been filed, invoking Section 482 Cr.P.C., seeking police protection to the petitioner for life and limb and https://www.mhc.tn.gov.in/judis 1/4 Crl.O.P.(MD)No.5299 of 2023 construction of his house property, by considering his representation dated 22.02.2023 in accordance with law.
2.Today, when the matter is taken up for hearing, the learned Additional Public Prosecutor would submit that based on the representation given by the petitioner, enquiry was undertaken by the second respondent herein. During the course of enquiry, the third respondent appeared before the second respondent and he has given statement with regard to the boundary issue that they will measure the property in the presence of the elders of the villagers. Compromise talk is going on, depending outcome of the compromise, they are ready to settle the issue. On that undertaking, the complaint was closed.
3. In view of the above submission, nothing survives for further consideration in this matter. Hence, this Criminal Original Petition is dismissed as infructuous. The petitioner still aggrieved the outcome of the compromise talk, he may workout his remedy through the appropriate proceedings.
21.03.2023 Index : Yes/No Internet:Yes/No tta https://www.mhc.tn.gov.in/judis 2/4 Crl.O.P.(MD)No.5299 of 2023 To
1.The Superintendent of Police Madurai District, Madurai
2.The Inspector of Police Uthappa Naickannor Police Station Madurai District
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis 3/4 Crl.O.P.(MD)No.5299 of 2023 G.ILANGOVAN, J., tta Crl.O.P.(MD)No.5299 of 2023 21.03.2023 https://www.mhc.tn.gov.in/judis 4/4