Madras High Court
Navamani vs The Superintendant Of Police on 10 November, 2020
Author: J.Nisha Banu
Bench: J.Nisha Banu
Crl.O.P.(MD)No.12635 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 10.11.2020
CORAM:
THE HONOURABLE MRS.JUSTICE J.NISHA BANU
Crl.O.P.(MD)No.12635 of 2020
Navamani ... Petitioner
Vs.
1. The Superintendant of Police,
Office of the Superintendant of Police,
Theni District.
2. The Deputy Superintendant of Police,
O/o. Deputy Superintendant of Police,
Periyakulam, Theni District.
3. The Inspector of Police,
Vadakarai Police Station,
Periyakulam, Theni District.
4. The Inspector of Police,
Gandamanur Vilakku Police Station,
Theni District.
5. Sudharsan ...Respondents
PRAYER : Criminal Original Petition is filed under Section 482 of
Cr.P.C, to issue a direction directing the Respondents 1 to 3 to provide
necessary police protection to the petitioner, her family members and on
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Crl.O.P.(MD)No.12635 of 2020
the basis of her representation, dated 29.10.2020 within the time
stipulated by this Court.
For Petitioner : Mr.J. Lawrance
For R-1 to R-4 : Mr. V. Neelakandan
Additional Public Prosecutor
ORDER
This Criminal Original Petition has been filed seeking direction to the Respondent Nos.1 to 3 to provide necessary police protection to the petitioner, her family members on the basis of her representation, dated 29.10.2020 within the time stipulated by this Court.
2. The learned counsel for the petitioner would submit that the petitioner was working as Teacher in a Private School and for purpose of her treatment, she went to Government Medical College Hospital at Kana Vilakku, Theni District and doctor has advised her to take MRI Scan. The petitioner went to the Scan Centre attached with the said Government Hospital and wherein, the fifth respondent was working in the said hospital and looking after the works pertaining to MRI Scan and for such purpose, he has collected petitioner's name, residential address, mobile number, E-mail Address and believing his words, she gave all 2/8 http://www.judis.nic.in Crl.O.P.(MD)No.12635 of 2020 necessary particulars and also took photograph. Taking advantage with these particulars, the fifth respondent sent odious messages, making sex appeals through WhatsApp to the petitioner and also stated that he has fallen in love with the petitioner and he wanted to marry with her. In such circumstances, the petitioner has informed the fifth respondent that she is not interested to marry him, but, the fifth respondent continuously torturing the petitioner. Thereafter, the fifth respondent has created a fake ID in the Face Book and WhatsApp and posted morphed videos and photos. Further, during the night hours, the fifth respondent has made continuous harassment to the petitioner and made phone calls and sent messages. Hence, the petitioner has preferred a complaint, dated 16.11.2019 to the first respondent and the same has been forwarded to the fourth respondent in CSR No.295 of 2019. Based on the complaint, the fourth respondent has conducted enquiry and warned the fifth respondent and again, she preferred a complaint before the first respondent the same was forwarded to the Inspector of Police, Rajadhani Police Station and the same is pending for enquiry. On 27.02.2020, the fifth respondent illegally entered into the residence of the petitioner when she was alone and threatened her with dire consequences and again on 3/8 http://www.judis.nic.in Crl.O.P.(MD)No.12635 of 2020 05.03.2020 he came with some rowdy elements and created a scene. In such circumstances, on 29.10.2020, the petitioner sent representation through registered post to the respondent Nos.1 to 3 seeking police protection and for taking necessary action, but, so far no action has been taken by the respondent Nos.1 to 3. Hence, the petitioner is before this Court. In support of the contention of the petitioner, he has filed a copy of conversation between the fifth respondent and the petitioner along with typed set of papers.
3. The learned Additional Public Prosecutor appearing on behalf of the respondent Nos.1 to 4, on instructions, would submit that the complaint of the petitioner, dated 16.11.2019, has been received by the respondent police and based on which, enquiry has been initiated in CSR.No. 295 of 2019 and it is pending. He would further submit that the petitioner is one side lover and he had taken all the particulars of the defacto complainant from the Scan Centre attached with the Government Hospital, Kana Vilakku, Theni District. He would further submit that based on enquiry, it is found that the fifth respondent is continuously harassing the petitioner.
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4. Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent police and perused the material documents available on record.
5. Considering the facts and circumstances of the case and considering the fact that there is continuous harassment to the petitioner on the hands of the fifth respondent, the respondent police is directed to take action against the fifth respondent in the manner known to law and give adequate police protection to the petitioner forthwith.
6. With the above direction, this criminal original petition is allowed.
7. Post the matter on 07.12.2020, for reporting compliance.
10.11.2020 Index: Yes/No Internet: Yes/No ksa Note : Issue a copy of order today i.e., on 26.11.2020 5/8 http://www.judis.nic.in Crl.O.P.(MD)No.12635 of 2020 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.
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1. The Superintendant of Police, Office of the Superintendant of Police, Theni District.
2. The Deputy Superintendant of Police, O/o. Deputy Superintendant of Police, Periyakulam, Theni District.
3. The Inspector of Police, Vadakarai Police Station, Periyakulam, Theni District.
4. The Inspector of Police, Gandamanur Vilakku Police Station, Theni District.
5. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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ksa Crl.O.P.(MD)No.12635 of 2020 10.11.2020 8/8 http://www.judis.nic.in