T.Sheik Miyan vs / on 27 February, 2019

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Madras High Court

T.Sheik Miyan vs / on 27 February, 2019

Bench: N.Seshasayee

                                                          1


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 27.02.2019

                                                     CORAM :

                               THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                          Crl.O.P.(MD)No.3023 of 2019

                      T.Sheik Miyan                                         ... Petitioner
                                                         /Vs./
                      1.The Superintendent of Police,
                        Office of the Superintendent of Police, Tirunelveli District.

                      2.The Inspector of Police,
                        Pathamadai Police Station, Tirunelveli District.

                      3.Ramakrishnan,
                        Sub-Inspector of Police, Pathamadai Police Station,
                        Tirunelveli District.                             ... Respondents

                      Prayer: Petition - filed under Section 482 of the Criminal Procedure
                      Code, to direct the respondents 2 and 3 not to harass the petitioner
                      and his family members in the name of enquiry on the basis of the
                      representation dated 19.02.2019 within the time stipulated by this
                      Court.
                                  For Petitioner          : Mr.L.Sabeer Mohamed
                                  For R-1 & R-2           : Mr.V.Neelkandan
                                                          Additional Public Prosecutor


                                                      ORDER

This petition is filed to direct the respondents 2 and 3 not to harass the petitioner and his family members in the name of enquiry on the basis of the representation dated 19.02.2019. http://www.judis.nic.in 2 N.SESHASAYEE, J.

2. Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor.

3. The learned counsel appearing for the petitioner submitted that the respondent police are harassing the petitioner.

4. The learned Additional Public Prosecutor submitted that the petitioner faced trial in S.C.No.724 of 2001 on the file of the Additional Sessions Court, Fast Track No.1, Tirunelveli and he was acquitted from all the charges. He added that the respondent police have neither harassed nor intended to harass the petitioner.

5. Recording the statement of the learned Additional Public Prosecutor, this criminal original petition is disposed of.




                                                                      27.02.2019
                      Internet : Yes/No
                      Index    : Yes/No
                      To
                      1.The Superintendent of Police,

Office of the Superintendent of Police, Tirunelveli District.

2.The Inspector of Police, Pathamadai Police Station, Tirunelveli District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai. Crl.O.P.(MD)No.3023 of 2019 http://www.judis.nic.in

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