Madras High Court
P.Narayanan vs The Superintendent Of Police on 3 November, 2023
Author: G.Jayachandran
Bench: G.Jayachandran
Crl.O.P.No.7529 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 03.11.2023
CORAM
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
Crl.O.P.No.7529 of 2023
P.Narayanan ... Petitioner
Vs.
1. The Superintendent of Police,
The Superintendent's Office,
Chengalpattu District.
2. The Inspector of Police,
Thirukazhukundram Police Station,
Chengalpattu District.
3. P. Shanmugam
4. P. Nagarajan
5. P.Lingam ... Respondents
Prayer: Criminal Original Petition is filed under Section 482 of Criminal
Procedure Code, pleased to direct the respondents 1 and 2 to provide
adequate police protection to the petitioner, his family, his property and
workers in order to complete his construction work in the extent of 759 sq.ft
under survey number 113/1 in Mettumangalam Village, Thirukazhukundram
Taluk, Chengalpattu District based on the petitioner's written representation
dated 17.02.2023.
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https://www.mhc.tn.gov.in/judis
Crl.O.P.No.7529 of 2023
For Petitioner : Mr.Thangavadhanabalakrishnan
For R1 & R2 : Mr.S.Udaya Kumar
Government Advocate ( Crl. Side)
For R3 to R5 : Mr. R.Ganesh Kumar
ORDER
Petition for police protection.
2. From the complaint, it appears that, there is a property dispute between the parties and the dispute should be worked out in the manner known to law in a Civil Court. Police protection in anticipation of assault does not arise in this case.
3. Accordingly, this Criminal Original Petition is dismissed.
03.11.2023 Index : Yes/No Neutral Citation : Yes/No Sma 2/4 https://www.mhc.tn.gov.in/judis Crl.O.P.No.7529 of 2023 To:
1. The Superintendent of Police, The Superintendent's Office, Chengalpattu District.
2. The Inspector of Police, Thirukazhukundram Police Station, Chengalpattu District.
3. The Public Prosecutor, Madras High Court.3/4
https://www.mhc.tn.gov.in/judis Crl.O.P.No.7529 of 2023 Dr.G.JAYACHANDRAN,J.
Sma Crl.O.P.No.7529 of 2023 03.11.2023 4/4 https://www.mhc.tn.gov.in/judis