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Madras High Court

Sudha vs The Commissioner Of Police on 12 November, 2025

                                                                                        W.P.(CRL)(MD)No.2048 of 2025


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   Dated : 12.11.2025

                                                          CORAM

                                  THE HONOURABLE MR. JUSTICE SUNDER MOHAN

                                          W.P.(CRL)(MD). No.2048 of 2025

                     Sudha                                                                    ... Petitioner

                                                                   Vs
                     1.The Commissioner of Police,
                       Office of the Commissioner of Police,
                       K.Pudhur, Madurai.

                     2.The Inspector of Police,
                       Madurai South Ghate Police Station,
                       Madurai District.

                     3.Bakkiyalakshmi
                     4.Durairajan
                     5.D.Suryavel                                                              ... Respondents

                     Prayer: Writ Petition filed under Article 226 of the Constitution of India,
                     praying this Court to issue a Writ of Mandamus, directing the first and
                     second respondents to conduct a proper and fair enquiry on the
                     petitioner's representations dated 31.12.2024 and 25.10.2025 and to take
                     appropriate legal action against respondents 3 to 5.

                                          For Petitioner           : Mr.H.Elango

                                          For R1 & R2              : Mr.R.M.Anbunithi,
                                                                     Additional Public Prosecutor

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https://www.mhc.tn.gov.in/judis               ( Uploaded on: 05/12/2025 12:56:38 pm )
                                                                                            W.P.(CRL)(MD)No.2048 of 2025


                                                              ORDER

The petitioner seeks a direction to the respondents 1 and 2 to conduct a proper and fair enquiry on the her representations dated 31.12.2024 and 25.10.2025 and to take appropriate legal action against respondents 3 to 5.

2.The learned Additional Public Prosecutor appearing for the respondent police, on instructions, would submit that pursuant to the complaint lodged by the petitioner, an enquiry is pending to ascertain whether any cognizable offence is made out and that the same would be concluded within a period of two weeks.

3. In view of the above submission, the petitioner shall appear before the respondent police on summons and thereafter, the respondent police shall conclude the enquiry and communicate the result of the same to the petitioner within a period of two (2) weeks.

4. With the above direction, this Writ Petition is disposed of.

There shall be no order as to costs.

12.11.2025 Index :Yes/No Internet :Yes/No NCC :Yes/No 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/12/2025 12:56:38 pm ) W.P.(CRL)(MD)No.2048 of 2025 To

1.The Commissioner of Police, Office of the Commissioner of Police, K.Pudhur, Madurai.

2.The Inspector of Police, Madurai South Ghate Police Station, Madurai District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/12/2025 12:56:38 pm ) W.P.(CRL)(MD)No.2048 of 2025 SUNDER MOHAN,J CP ORDER IN W.P.(CRL)(MD) No.2048 of 2025 Date : 12.11.2025 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/12/2025 12:56:38 pm )