Madras High Court
M/S.Tecpro Systems Limited vs The Superintendent Of Police on 10 April, 2015
Author: P.N.Prakash
Bench: P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 10.04.2015 CORAM THE HONOURABLE MR.JUSTICE P.N.PRAKASH Crl.OP.No.4988 of 2015 M/s.Tecpro Systems Limited rep.by its authorised signatory S.Venugopal ... Petitioner Vs The Superintendent of Police, Office of the Superintendent of Police, Collectorate Campus, Kancheepuram District. ... Respondent Prayer:- Criminal Original Petition filed under Section 482 Cr.P.C., to register the complaint filed by the petitioner dated 28.01.2015 and consequently issue a direction to the respondent to give police protection to the petitioner Company, its Chairman, Managing Director, Directors, Officials, Employees and Workmen, and to protect their life and liberty and safety of their assets. For Petitioner :Mr.Nithyaesh For Respondent :Mr.C.Emalias Additional Public Prosecutor ORDER
Seeking a direction to the respondent Police to register the complaint filed by the petitioner dated 28.01.2015 and to give police protection to the petitioner Company, its Chairman, Managing Director, Directors, Officials, Employees and Workmen, and to protect their life and liberty and safety of their assets, the petitioner has come up with this petition.
2.Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondent and perused the material placed on record.
3.It is seen that the petitioner has lodged a complaint to the repondent police and sent a copy of the complaint to the Commissioner of Police, Chennai City, by Speed Post, seeking for protection. This petition is closed, with a liberty to the petitioner to approach the jurisdictional police and lodged a complaint and on such complaint, the respondent police is directed to conduct enquiry and during the course of enquiry, if any congnizable offence is made out, a regular case shall be registered, following the decision laid down by the Hon'ble Supreme Court in Lalita Kumari v. Government of Uttarpradesh & Others reported in (2014) 2 SCC 1.
With the above direction, this Criminal Original Petition is closed.
10.04.2015 mps To
1.The Superintendent of Police, Office of the Superintendent of Police, Collectorate Campus, Kancheepuram District.
2.The Public Prosecutor, High Court, Madras.
P.N.PRAKASH,J mps Crl.OP.No.4988 of 2015 10.04.2015