Madras High Court
Girija vs The State Of Tamil Nadu on 8 January, 2019
Author: A.D. Jagadish Chandira
Bench: A.D. Jagadish Chandira
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 08.01.2019
CORAM:
THE HONOURABLE MR. JUSTICE A.D. JAGADISH CHANDIRA
Crl.O.P.(MD).No.22592 of 2018
Girija ... Petitioner
Vs.
1.The State of Tamil Nadu,
Represented by The Superintendent of Police,
Kanyakumari District,
At Nagercoil.
2.The Inspector of Police,
All Women Police Station,
Nagercoil, Kanyakumari District.
3.S.Arunachalam
4.Srimathy ... Respondents
PRAYER: This Criminal Original Petition has been filed under
Section 482 of Criminal Procedure Code, to direct the respondents 1
and 2 to provide police protection to the life and limb of the
petitioner and her children based on the representation dated
25.09.2018 to live with safety and security in the matrimonial house
bearing door no.7/19C2, Maruthuvar Colony, Aralvaimozhi Post,
Kanyakumari District.
For Petitioner : Mr.A.Rajkumar Sen
For R-1 and R-2 : Mr.A.Robinson
Government Advocate(Crl. Side)
http://www.judis.nic.in
2
ORDER
This Criminal Original Petition has been filed seeking to direct the respondents 1 and 2 to provide police protection to the life and limb of the petitioner and her children based on the representation dated 25.09.2018 to live with safety and security in the matrimonial house bearing door no.7/19C2, Maruthuvar Colony, Aralvaimozhi Post, Kanyakumari District.
2. Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Criminal side) appearing for the first and second respondents.
3. Today, when the matter is taken up for hearing, the learned Government Advocate (Criminal side) would submit that the plot at Door No. 7/19C2, Maruthuvar Colony, Aralvaimozhi Post, Kanyakumari District measuring 3 cents had been allotted by the Adhidiravidar Welfare Department to the third respondent, namely, Arunachalam. He would further submit that in the 3 cents, the said Arunachalam had constructed two houses, one within 1 ½ cents and another in the remaining 1 ½ cents. He would further submit that the petitioner, who is daughter-in-law of the 3rd respondent is living in a separate accommodation. He would further submit that the son of the 3rd respondent is now presently employed in Dubai. The 3rd http://www.judis.nic.in 3 respondent's daughter has been deserted by her husband and she has come and started to live with the 3rd respondent in the portion occupied by them. During the enquiry, it is found that the petitioner does not want her sister-in-law to be along with her parents-in-law and hence, she has filed this complaint. The 3rd respondent had been called for enquiry and he has stated that he is not harassing the petitioner and he has also given an undertaking that he is not going to sell the property and that though it has been individually allotted to him he had intended to settle it equally to all his legal heirs. He would further submit that due to domestic problem this complaint has been given and there is no harassment and that during enquiry it is found that there is no harassment to the petitioner. However he would submit that if it is found that the petitioner is harassed the second respondent shall take appropriate action.
4. Recording the same, the Criminal Original Petition stands closed.
08.01.2019 Index : Yes / No Internet : Yes / No sji http://www.judis.nic.in 4 A.D. JAGADISH CHANDIRA, J.
sji To
1.The Superintendent of Police, Kanyakumari District, At Nagercoil.
2.The Inspector of Police, All Women Police Station, Nagercoil, Kanyakumari District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
Crl.O.P.(MD).No.22592 of 2018 08.01.2019 http://www.judis.nic.in