Mohammed Nooh vs The Superintendent Of Police on 4 July, 2025

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Madras High Court

Mohammed Nooh vs The Superintendent Of Police on 4 July, 2025

Bench: B.Pugalendhi

                                                                                        Crl.O.P.(MD)No.11305 of 2025


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 04.07.2025

                                                           CORAM :

                                  THE HON`BLE MR.JUSTICE B.PUGALENDHI

                                           Crl.O.P.(MD)No.11305 of 2025


                    Mohammed Nooh                                                              ... Petitioner

                                                                 Vs.

                    1.The Superintendent of Police,
                      Office of the Superintendent of Police,
                      Kannyakumari District.

                    2.The Inspector of Police,
                      All Women Police Station,
                      Marthandam,
                      Kannyakumari District.

                    3.Ayoob Khan                                                             ... Respondents

                    Prayer : Criminal Original Petition filed under Section 528 BNSS, to
                    direct the second respondent not to harass the petitioner and his family
                    members in the guise of enquiry based on the complaint given by the
                    third respondent.


                                   For Petitioner                  : Mr.M.Paramasivam

                                   For R1 & R2                     : Mr.P.Kottaichamy,
                                                                     Government Advocate(Crl.side)


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                                                                                       Crl.O.P.(MD)No.11305 of 2025


                                                           ORDER

The petitioner with an allegation that the respondent police is harassing him under the guise of an enquiry has approached this Court.

2.The learned Government Advocate(Crl.side) appearing for the official respondents submits that they have not harassed the petitioner.

In fact, the petitioner is facing trial in Spl.S.C.No.420 of 2025 before the learned Sessions Judge, Nagercoil and the petitioner did not appear for the trial and therefore, they have verified with regard to the whereabouts of the petitioner. Further, he submits that they have went to the petitioner’s house only to inform about the trial and they are not harassing him.

3.Recording the aforesaid submission, this Criminal Original Petition is closed with a direction to the petitioner to appear before the trial Court to defend his case.

04.07.2025 NCC : Yes/No Index : Yes/No Internet:Yes gns 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/08/2025 12:01:57 pm ) Crl.O.P.(MD)No.11305 of 2025 To

1.The Superintendent of Police, Office of the Superintendent of Police, Kannyakumari District.

2.The Inspector of Police, All Women Police Station, Marthandam, Kannyakumari District.

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

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