Madras High Court
Anne Paulraj vs The Inspector Of Police on 21 January, 2022
Author: M.Nirmal Kumar
Bench: M.Nirmal Kumar
CRL.O.P.No.1191 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.01.2022
CORAM:
THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR
CRL.O.P.No.1191 of 2022
Anne Paulraj ... Petitioner
Vs.
1.The Inspector of Police,
S-16, Perumbakkam Police Station,
Semmancheri, Arasankalani,
Sithalapakkam, Chennai – 600 119.
2.E.Goodwin ... Respondents
PRAYER: Criminal Original Petition filed under Section 482 of the Code
of Criminal Procedure, to direct the 1st respondent police to grant police
protection to the petitioner, residing at 201, 2nd Floor, 47B, 1st Phase,
Bollineni Hillside, Perumbakkam, Chennai – 600 119.
For Petitioner : Mr. Samuel Gunasingh for
Mr.Swarnam J.Rajagopalan
For 1st Respondent : Mr.E.Raj Thilak
Additional Public Prosecutor
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https://www.mhc.tn.gov.in/judis
CRL.O.P.No.1191 of 2022
ORDER
This Criminal Original Petition has been filed to direct the 1st respondent police to grant police protection to the petitioner, residing at 201, 2nd Floor, 47B, 1st Phase, Bollineni Hillside, Perumbakkam, Chennai – 600 119.
2.The grievance of the petitioner is that the petitioner and her estranged husband got divorce by mutual consent in O.P.No.1702/2014, dated 26.11.2014, passed by the I Additional FamilyCourt, Chennai and one of the condition is that her divorced husband, Goodwin to provide residence and shelter in one housing complex and also maintenance and also other incidental expenses to the petitioner. From the year 2014, the petitioner is residing at 201, 2nd Floor, 47B, 1st Phase, Bollineni Hillside, Perumbakkam, Chennai – 600 119. Now that the petitioner lost her legs and moving in a wheel chair. This being her case, her husband's brother sent a mail that within three months, the petitioner to vacate the house, which is in violation of the orders passed by the I Additional Family Court, Chennai and the petitioner had to be provided with permanent residential accommodation. The petitioner now residing in the house of her estranged 2/4 https://www.mhc.tn.gov.in/judis CRL.O.P.No.1191 of 2022 husband Goodwin, fearing forcible eviction had sent complaint to the Inspector of Police, S-16, Perumbakkam Police Station, by post. Thereafter, no protection has been given and threat of her divorced husband continues and hence, she has filed this petition.
3.The learned Additional Public Prosecutor submits that the complaint has been received through post.
4. The petitioner's legs being amputated, a woman police officer from the S-16, Perumbakkam Police Station, would visit the petitioner, make enquiry, confirm the complaint and collect the necessary papers from the petitioner and thereafter, the Inspector of Police, S-16, Perumbakkam Police Station, would summon the Goodwin and instruct him not to evict the petitioner forcibly against the order of the I Additional Family Court, Chennai, made in O.P.No.1702/2014, dated 26.11.2014. If at all the said Goodwin is aggrieved, he has to approach the appropriate Court and get suitable orders and the petitioner would be protected from the forcible and illegal eviction.
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5. Accordingly, this criminal original petition is disposed of.
21.01.2022 Index: Yes/No Internet: Yes/No sli To
1.The Inspector of Police, S-16, Perumbakkam Police Station, Semmancheri, Arasankalani, Sithalapakkam, Chennai – 600 119.
2. The Public Prosecutor, High Court, Madras.
CRL.O.P.No.1191 of 2022
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