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[Cites 6, Cited by 0]

Madras High Court

N.R.N. Neethi Mohan vs The Director General Of Police on 7 September, 2021

Author: M.Dhandapani

Bench: M.Dhandapani

                                                                               CRL.O.P.No.23446 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 07.09.2021

                                                           CORAM

                                   THE HONOURABLE MR.JUSTICE M.DHANDAPANI

                                               Crl.O.P.No.23446 of 2018
                     N.R.N. Neethi Mohan,
                     S/o N.R. Nathan                                      .. Petitioner

                                                            Vs.

                     1. The Director General of Police,
                        Office of the Director General of Police,
                        Mylapore, Chennai-600 004

                     2. The Superintendent of Police,
                        District Police Office, Tiruvarur District,
                        Tiruvarur.

                     3. The Inspector of Police
                        Tiruvarur Town Police Station, Tiruvarur,
                        Tiruvarur District.                               .. Respondents

                     Prayer: Petition filed under Section 482 of Cr.P.C., to consider the pathetic
                     condition of the Petitioner and pass orders to safeguard the life of the
                     petitioner by directing the respondents to provide adequate police protection
                     on the basis of payment of charges.
                                          For Petitioner    : Mr.K.M. Subramaniam
                                          For Respondents : Mr.A. Gopinath,
                                                            Government Advocate(Crl.side)


                                                             1

https://www.mhc.tn.gov.in/judis/
                                                                               CRL.O.P.No.23446 of 2018

                                                      ORDER

The petitioner has filed this petition seeking to consider the pathetic condition of the Petitioner and pass orders to safeguard the life of the petitioner by directing the respondents to provide adequate police protection on the basis of payment of charges.

2. It is the case of the petitioner that he was doing real estate business along with 27 partners and in the course of business, 500 acres of nanja and punja lands were purchased for the purpose of developing the same as house sites. However, in view of the orders of the Government, not to develop the nanja lands as house sites, the said lands could not be utilised for the said purpose, due to which difference of opinion arose between the partners and the petitioner was threatened with dire consequences. Therefore, the petitioner filed Crl. O.P. No.31528 of 2014 seeking police protection, which was granted by this Court, which was subsequently extended. However, the threat from the partners still continue and, therefore, left with no other alternative, the present petition has been filed seeking police protection once again.

2 https://www.mhc.tn.gov.in/judis/ CRL.O.P.No.23446 of 2018

3. Learned Government Advocate (Crl. Side) submits that there are two previous cases against the petitioners in Crime No.5 of 2019 u/s 406 & 420 of I.P.C and another in Crime No.171 of 2019 u/s 402 & 506 of I.P.C in which investigation is still pending. It is further submitted that earlier police protection was granted to the petitioner on the sole ground that he was not involved in any offence. However, as there are complaints against the petitioner in which investigation is pending, he prays for dismissal of the present petition seeking police protection.

4. Heard the learned counsel for the petitioner as well as the respondents.

5. The materials on record reveal that on the earlier occasion police protection was granted to the petitioner by this Court in Crl.O.P.No. 31528 of 2014 and the same was extended solely on the ground that the petitioner was not having any previous case. However, subsequent to the order passed by this Court, the petitioner had involved in criminal offences, which resulted in filing of Crime No.5 of 2019 and Crime No.171 of 2019 u/s. 402 & 506 of I.P.C. In the above circumstances, the petitioner being 3 https://www.mhc.tn.gov.in/judis/ CRL.O.P.No.23446 of 2018 under investigation for certain criminal acts, this Court is not inclined to grant the relief as sought for by the petitioner in this petition.

6. Accordingly this Criminal Original Petition stands dismissed.

07.09.2021 Speaking/Non Speaking order Index : Yes/No Internet: Yes/No nhs To

1. The Director General of Police, Office of the Director General of Police, Mylapore, Chennai-600 004.

2. The Superintendent of Police, District Police Office, Tiruvarur District, Tiruvarur.

3. The Inspector of Police Tiruvarur town Police Station, Tiruvarur, Tiruvarur.

4. The Public Prosecutor, High Court, Madras.

4 https://www.mhc.tn.gov.in/judis/ CRL.O.P.No.23446 of 2018 M.DHANDAPANI,J.

Nhs CRL.O.P.No.23446 of 2018 07.09.2021 5 https://www.mhc.tn.gov.in/judis/