S.Sethupandi vs / on 27 March, 2019

[Cites 2, Cited by 0]

Madras High Court

S.Sethupandi vs / on 27 March, 2019

Bench: N.Seshasayee

                                                         1


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 27.03.2019

                                                     CORAM :

                             THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                          Crl.O.P.(MD)No.4528 of 2019

                      S.Sethupandi                                           ... Petitioner
                                                          /Vs./

                      1.State rep. by its
                        The Superintendent of Police, Sivagangai District.

                      2.State rep. by its
                        The Inspector of Police,
                        S.S.Kottai Police Station, Sivagangai District.

                      3.Muthulakshmi                                         ... Respondents



                      Prayer: Petition - filed under Section 482 of the Criminal Procedure
                      Code, to direct the 1st respondent to instruct the 2nd respondent not
                      to harass the petitioner on the basis of petitioner's representation
                      dated 18.03.2019.


                                  For Petitioner          : Mr.M.Sathiamoorthy
                                  For R-1 & R-2           : Mr.V.Neelkandan
                                                             Additional Public Prosecutor


                                                      ORDER

This petition is filed to direct the 1st respondent to instruct the 2nd respondent not to harass the petitioner on the basis of petitioner's representation dated 18.03.2019.

http://www.judis.nic.in 2

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

3. The learned counsel appearing for the petitioner submitted that the third respondent has a propensity to make repeated complaints against the petitioner, on the pretext of which, the second respondent is harassing him.

4. Refuting the same, the learned Additional Public Prosecutor submitted that at least two complaints preferred by the third respondent have been enquired and the same were closed. He added that the respondent police have not harassed the petitioner and they have no intention to harass him.

5. The statement of the learned Additional Public Prosecutor is recorded.

6. In such circumstances, if at all the respondent police requires the presence of the petitioner for enquiry / interrogation, they shall issue summons under Section 41 A Cr.P.C., mentioning a specific date and time for enquiry and also giving reasonable time for http://www.judis.nic.in 3 him to travel to the venue of such enquiry. The petitioner is also directed to co-operate with the enquiry. During enquiry, there shall not be harassment to the petitioner. Accordingly, this criminal original petition is disposed of.




                                                                        27.03.2019
                      Internet : Yes/No
                      Index    : Yes/No

                      sm/vsd

                      To

1.The Superintendent of Police, Sivagangai District.

2.The Inspector of Police, S.S.Kottai Police Station, Sivagangai District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai. http://www.judis.nic.in 4 N.SESHASAYEE, J.

sm/vsd Order made in Crl.O.P.(MD)No.4528 of 2019 27.03.2019 http://www.judis.nic.in

Unlock Advanced Research with PRISMAI

Madras High Court