Vishal Ramadass vs The State Rep. By on 16 December, 2021

[Cites 6, Cited by 0]

Madras High Court

Vishal Ramadass vs The State Rep. By on 16 December, 2021

Bench: M.Nirmal Kumar

                                                                              CRL.O.P.No.24391 of 2021


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 16.12.2021

                                                       CORAM:

                                  THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                                CRL.O.P.No.24391 of 2021

                     Vishal Ramadass,
                     S/o, Ramadass                                                   ... Petitioner

                                                       Versus

                     The State Rep. By
                     The Inspector of Police,
                     St.Thomas Mount Police Station,
                     Chennai.                                                       ...
                     Respondent


                     PRAYER: Criminal Original Petition filed under Section 482 of the Code
                     of Criminal Procedure, to direct the respondent police not to harass the
                     petitioner in connection with Crime No.274 of 2021 dated 18th October
                     2021 for the offence under sections 341, 294(b), 324, 392 and 506(ii) IPC.



                                      For Petitioner   : Mr.Deepan Uday

                                      For Respondent   : Mr.E.Raj Thilak
                                                         Additional Public Prosecutor


                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                    CRL.O.P.No.24391 of 2021


                                                             ORDER

This Criminal Original Petition has been filed by the petitioner to direct the respondent police not to harass the petitioner in connection with Crime No.274 of 2021 dated 18th October 2021 for the offence punishable under sections 341, 294(b), 324, 392 and 506(ii) IPC.

2. Grievance of the petitioner is that the petitioner is unnecessarily harassed by the respondent police and further petitioner's father is likely to contest in the local municipal election. In order to keep away the petitioner's father from the political activities, the petitioner has been harassed.

3. Additional Public Prosecutor appearing for the respondent would submit that the petitioner is an accused in Crime No.274 of 2021. For the purpose of enquiry only, the petitioner was called for which cannot be termed as harassment.

Page No.2 of 4

https://www.mhc.tn.gov.in/judis CRL.O.P.No.24391 of 2021

4. Recording the same, the Criminal Original Petition is disposed of.

16.12.2021 Index: Yes/No Internet: Yes/No mfa To

1. The Inspector of Police, St.Thomas Mount Police Station, Chennai.

2. The Public Prosecutor, High Court, Madras.

M.NIRMAL KUMAR, J.

Page No.3 of 4

https://www.mhc.tn.gov.in/judis CRL.O.P.No.24391 of 2021 mfa CRL.O.P.No.24391 of 2021 16.12.2021 Page No.4 of 4 https://www.mhc.tn.gov.in/judis

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