Madras High Court
S.Saveetha vs The Superintendent Of Police on 21 April, 2025
Crl.O.P.(MD) No.18987 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 21.04.2025
CORAM
THE HONOURABLE MR.JUSTICE P.DHANABAL
CRL. OP(MD). No.18987 of 2024
S.Saveetha ... Petitioner
Vs.
1. The Superintendent of Police
Sivagangai District, Sivagangai
2. The Inspector of Police
District Crime Branch
Sivagangai
3. The Inspector of Police
Sivagangai Town Police Station
Sivagangai
4. Thiyagaoli
5.Janani ... Respondents
PRAYER: Criminal Original Petition filed under Section 528 of BNSS to
direct the respondents 1 to 3 to provide police protection to the petitioner's life
and limb based on the representation dated 09.10.2024.
_____________
Page No. 1 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/04/2025 03:13:59 pm )
Crl.O.P.(MD) No.18987 of 2024
For Petitioner : Mr.K.Malaimaran
For Respondents : Mr.M.Sakthi Kumar
No.1 to 3 Government Advocate (Crl. Side)
ORDER
This petition has filed by the petitioner direct the respondent police to direct the respondents 1 to 3 to provide police protection to the petitioner's life and limb based on the representation dated 09.10.2024.
2. The learned Government Advocate (Criminal Side) appearing for the respondents 1 to 3 would submit that based on the complaint given by the fourth respondent, they called the petitioner for enquiry and thereafter, the enquiry was closed since the dispute is civil in nature. They have not harassed the petitioner as alleged in the petition. Therefore, nothing survives for further adjudication.
3. Since the prayer of the petitioner is not to harass the petitioner and the third respondent has also denied the alleged harassment and already conducted an enquiry based on the complaint given by the fourth respondent and the same was closed, nothing survives for further adjudication. In view of the same and _____________ Page No. 2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/04/2025 03:13:59 pm ) Crl.O.P.(MD) No.18987 of 2024 recording the above said submission of the learned Government Advocate, this criminal original petition is closed.
21.04.2025
Internet :Yes
Index :Yes/No
NCC :Yes/No
aav
To
1. The Superintendent of Police
Sivagangai District, Sivagangai
2. The Inspector of Police District Crime Branch Sivagangai
3. The Inspector of Police Sivagangai Town Police Station Sivagangai
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
_____________ Page No. 3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/04/2025 03:13:59 pm ) Crl.O.P.(MD) No.18987 of 2024 P.DHANABAL, J.
aav Crl.O.P(MD)No.18987 of 2024 21.04.2025 _____________ Page No. 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/04/2025 03:13:59 pm )