Madras High Court
S.Muruganathan vs The Director General Of Police on 20 September, 2024
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
W.P. No.15179 of 2023
and Crl.O.P. No.5571 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED:20.09.2024
Coram
The HONOURABLE MR.JUSTICE N.ANAND VENKATESH
W.P. No.15179 of 2023
and
Crl. O.P. No.5571 of 2024
W.P. No.15179 of 2023
S.Muruganathan .. Petitioner
Vs
1.The Director General of Police,
Dr. Radhakrishnan Salai,
Chennai – 4.
2.The Commissioner of Police,
Vepery, Chennai – 7.
3.The Deputy Superintendent of Police,
District Crime Branch, Tiruvarur.
4.The Superintendent of Police,
CBCID, Head Quarters, Chennai. .. Respondents
(R3 impleaded vide order dated 02.08.2023
made in W.M.P. No.15520 of 2023 in
W.P. No.15179 of 2023)
(R4 suo motu impleaded vide order dated
30.08.2023 made in W.P.No.15179 of 2023)
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https://www.mhc.tn.gov.in/judis
W.P. No.15179 of 2023
and Crl.O.P. No.5571 of 2024
Crl.O.P. No.5571 of 2024
R.Roseline .. Petitioner
Vs.
1.The Superintendent of Police,
Thiruvarur District, Thiruvarur.
2.The Deputy Superintendent of Police,
District Crime Branch, Thiruvarur.
3.The Inspector of Police,
District Crime Branch, Thiruvarur.
4.The Superintendent of Police,
CBCID Head Quarters, Chennai.
5.The Deputy Superintendent of Police,
CBCID, Thiruvarur.
6.The Central Bureau of Investigation
rep. By its Superintendent of Police,
Chennai. .. Respondents
Prayer in W.P. No.15179 of 2023: Writ Petition filed under Article
226 of The Constitution of India praying to issue a writ of mandamus
directing the respondents to give adequate police protection to the
petitioner's life, limb, body and personal liberty.
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W.P. No.15179 of 2023
and Crl.O.P. No.5571 of 2024
Prayer in Crl. O.P. No.5571 of 2024: Criminal Original Petition filed
under Section 482 of the Code of Criminal Procedure to call for the
records in C.C.No.3 of 2024 on the file of Chief Judicial Magistrate,
Thiruvarur and set aside the same and direct the 6 th respondent to
conduct de-novo investigation in Crime No.3 of 2018 on the file of 3 rd
respondent, now re-registered as Crime No.1 of 2023 on the file of the
5th respondent and file the final report within a time frame fixed by this
Court.
W.P.No.15179 of 2023:
For Petitioner : Mr.Hari Krishnan
for Mr.C.D.Johnson
For Respondents : Mr.R.Muniyapparaj,
Addl. Public Prosecutor
Crl. O.P.No.5571 of 2024:
For Petitioner : Mr.Hari Krishnan
for Mr.C.D.Johnson
For Respondents : Mr.R.Muniyapparaj,
Addl. Public Prosecutor
COMMON ORDER
In the light of the order dated 20.09.2024 passed in Cont.P. No.2436 of 2023 and in the light of the fact that the petitioner is being 3/5 https://www.mhc.tn.gov.in/judis W.P. No.15179 of 2023 and Crl.O.P. No.5571 of 2024 provided with necessary security as and when required, W.P.No.15179 of 2023 is closed. There shall be no order as to costs. Consequently, Crl.O.P. No.5571 of 2204 is closed.
20.09.2024 Index:Yes/No Neutral Citation:Yes/No mmi To
1.The Director General of Police, Dr. Radhakrishnan Salai, Chennai – 4.
2.The Commissioner of Police, Vepery, Chennai – 7.
3.The Deputy Superintendent of Police, District Crime Branch, Tiruvarur.
4.The Superintendent of Police, CBCID, Head Quarters, Chennai.
5.The Superintendent of Police, Thiruvarur District, Thiruvarur.
6.The Inspector of Police, District Crime Branch, Thiruvarur.
7.The Deputy Superintendent of Police, CBCID, Thiruvarur.
8.The Superintendent of Police, Central Bureau of Investigation, Chennai.
9. The Chief Judicial Magistrate, Thiruvarur.
10.The Public Prosecutor, High Court, Madras.
4/5https://www.mhc.tn.gov.in/judis W.P. No.15179 of 2023 and Crl.O.P. No.5571 of 2024 N.ANAND VENKATESH,J.
mmi W.P. No.15179 of 2023 and Crl. O.P. No.5571 of 2024 20.09.2024 5/5 https://www.mhc.tn.gov.in/judis