Navarasu vs The Superintendent Of Police on 13 October, 2020

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Madras High Court

Navarasu vs The Superintendent Of Police on 13 October, 2020

Bench: G.R.Swaminathan

                                                                Crl.O.P.(MD)No.11268 of 2020

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 13.10.2020

                                                    CORAM:

                         THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                        Crl.O.P(MD)No.11268 of 2020

                     Navarasu                                           ... Petitioner


                                                        Vs

                     1.The Superintendent of Police,
                       Madurai District,
                       Madurai.

                     2.The Inspector of Police,
                       District Crime Branch,
                       Madurai District.                                ... Respondents
                     PRAYER: Petition filed under Section 482 Code of Criminal
                     Procedure, to direct the second respondent not to harass the
                     petitioner without following the due process of law.
                                For Petitioner       : Mr.L.Absar Ussain
                                For R1 & R2          : Mr.V.Neelakandan
                                                       Additional Public Prosecutor

                                                     ORDER

Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.

http://www.judis.nic.in1/4 Crl.O.P.(MD)No.11268 of 2020

2.The petitioner is said to be a document writer. He states that the respondents are compelling him to give a statement against the accused in Crime No.11 of 2019 registered on the file of the second respondent. The petitioner would further allege that in the event of his failure to give such a statement, he will be implicated in the said case. Therefore, this criminal original petition came to be filed.

3.The learned Additional Public Prosecutor states that there is no proposal to include the petitioner in the said FIR. The petitioner has been summoned only as witness.

4.I make it clear that the respondents will not compel the petitioner to give any statement in any particular manner. Secondly, the petitioner will be summoned only in writing and the petitioner will not be orally summoned to the office of the second respondent.

5.With this direction and recording the submission of the learned Additional Public Prosecutor, this Criminal Original Petition is disposed of.

13.10.2020 Index:Yes/No Internet:Yes/No rmi http://www.judis.nic.in2/4 Crl.O.P.(MD)No.11268 of 2020 Note:In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

1.The Superintendent of Police, Madurai District, Madurai.

2.The Inspector of Police, District Crime Branch, Madurai District.

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

http://www.judis.nic.in3/4 Crl.O.P.(MD)No.11268 of 2020 G.R.SWAMINATHAN, J.

rmi Crl.O.P(MD)No.112168 of 2020 13.10.2020 http://www.judis.nic.in4/4

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