Madras High Court
Sakayameri vs The Superintendent Of Police on 18 October, 2019
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.O.P.(MD)No.5982 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 18.10.2019
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.(MD)No.5982 of 2018
Sakayameri ... Petitioner
Vs.
1.The Superintendent of Police,
Office of the Superintendent of Police,
Thiruchirappalli District.
2.The Inspector of Police,
Office of the Thiruvarampur Police Station,
Thiruchirappalli District.
3.Mudiyandi
4.Kumar ... Respondents
Prayer: Criminal Original petition filed under Section 482 of Code of
Criminal Procedure, to direct the respondents 1 and 2 to give
adequate police protection to the petitioner's PMAY's scheme house
building worker and the petitioner for the life and limb based upon
the complaint of the petitioner dated 19.03.2018.
For Petitioner : Mr.T.P.Balasubramanian
For R1 & R2 : Mr.K.Suyambulinga Bharathi
Government Advocate (Crl.side)
For R3 & R4 : No Appearance
***
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Crl.O.P.(MD)No.5982 of 2018
ORDER
This petition has been filed to direct the respondents 1 and 2 to give adequate police protection to the petitioner's PMAY's scheme house building worker and the petitioner for the life and limb based upon the complaint of the petitioner dated 19.03.2018.
2.Heard both sides.
3. The learned Government Advocate (Crl.side) appearing for the first and second respondents submitted that on the complaint lodged by the petitioner, dated 19.03.2018, the second respondent conducted an enquiry and closed the complaint as “Mistake of fact”.
The third and fourth respondents are none other than the brothers of the petitioner. Therefore, police protection cannot be granted in this petition.
4. Recording the above said submission, this Criminal Original Petition is dismissed. However, the petitioner and the third and fourth respondents shall settle the issue between them amicably.
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1.The Superintendent of Police, Office of the Superintendent of Police, Thiruchirappalli District.
2.The Inspector of Police, Office of the Thiruvarampur Police Station, Thiruchirappalli District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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