Madras High Court
T.Rajeswari @ Maheswari vs The Superintendent Of Police on 27 November, 2020
Author: J.Nisha Banu
Bench: J.Nisha Banu
Crl.O.P(MD).No.13484 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 27.11.2020
CORAM:
THE HONOURABLE MRS.JUSTICE J.NISHA BANU
Crl.O.P.(MD)No.13484 of 2020
T.Rajeswari @ Maheswari Petitioner
Vs.
1.The Superintendent of Police,
Tenkasi District.
Tenkasi.
2.The Inspector of Police,
Puliyangudi Police Station,
Tenkasi District.
3.Subramanian Respondents
PRAYER: Criminal Original Petition is filed under Section 482 of
Cr.P.C., to direct the 2nd respondent not to interfere with the civil matter
pending before the District Munsif Court, Sivagiri in O.S.No.13 of 2020,
vide the petitioner's representation dated 06.11.2020.
For Petitioner : Mr.V.Malaiyendran
For R1 & R2 : Mr.V.Neelakandan
Additional Public Prosecutor (Crl.Side)
ORDER
This petition has been filed to direct the 2nd respondent not to interfere with the civil matter pending before the District Munsif Court, Sivagiri in O.S.No.13 of 2020, vide the petitioner's representation dated 06.11.2020.
http://www.judis.nic.in Crl.O.P(MD).No.13484 of 2020
2.Heard the learned counsel for the petitioner.
3.When the matter is taken up for hearing today, the learned Additional Public Prosecutor (Crl.Side) appearing for the official respondents, on instructions, would submit that based on the complaint given by the petitioner, First Information Report in Crime No.764 of 2020 has been registered against four persons, under Sections 147, 294(b), 448, 355, 427, 506(i) IPC and Section 4 of Tamil Nadu Prohibition of Harassment of Women Act, 2002.
4.Recording the submission made by the learned Additional Public Prosecutor (Crl.Side), this criminal original petition is closed.
27.11.2020 Index :Yes/No Internet:Yes/No vrn 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.
http://www.judis.nic.in Crl.O.P(MD).No.13484 of 2020 To
1.The Superintendent of Police, Tenkasi District.
Tenkasi.
2.The Inspector of Police, Puliyangudi Police Station, Tenkasi District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
http://www.judis.nic.in Crl.O.P(MD).No.13484 of 2020 J.NISHA BANU,J vrn Crl.O.P.(MD)No.13484 of 2020 27.11.2020 http://www.judis.nic.in