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Madras High Court

A.Prathapan Thambi vs The State Of Tamil Nadu on 27 January, 2026

                                                                                          CRL OP(MD). No.1423 of 2026


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     Dated : 27/01/2026

                                                            CORAM

                             THE HONOURABLE MRS. JUSTICE L. VICTORIA GOWRI

                                             CRL OP(MD). No.1423 of 2026

                     A.Prathapan Thambi                                                      ... Petitioner

                                                                 Vs

                     1. The State of Tamil Nadu,
                     Rep By, The Superintendent of Police,
                     Kanyakumari District.

                     2. The Inspector of Police,
                     Mandaikaadu Police Station,
                     Kanyakumari District.

                     3. Muraleedharan Thambi                                              ... Respondents

                     PRAYER :-

                           To direct the Respondent No.2 not to interfere in a civil dispute.


                       For Petitioner      : Mr. R.Venkatesan,
                                             Advocate.

                       For Respondent : Mr.M.Sakthi Kumar for R1 and R2
                                        Government Advocate (Crl.Side)




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https://www.mhc.tn.gov.in/judis                 ( Uploaded on: 11/02/2026 03:03:24 pm )
                                                                                             CRL OP(MD). No.1423 of 2026


                                                               ORDER

This Criminal Original Petition is filed to direct the Respondent No.2 not to interfere in a civil dispute.

2. Considering the nature of the relief sought for, notice to the 3rd respondent is dispensed with. No order is passed as against the 3rd respondent.

3. The learned counsel for the petitioner submitted that there is a civil dispute between the petitioner and the 3rd respondent. In this regard a suit in O.S.No.106 of 2009 filed by the petitioner's wife before the Sub Court, Padmanabhapuram, is decreed in favour of the petitioner's wife. Against the same, an appeal in AS No.89 of 2018 was also filed by the 3rd respondent before the District Sessions Court, Kanyakumari.

Despite the dispute being civil in nature, the 2nd respondent police are allegedly pressuring the petitioner to appear, causing harassment.

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/02/2026 03:03:24 pm )  CRL OP(MD). No.1423 of 2026

4. However, Mr.M.Sakthi Kumar, learned Government Advocate, (Crl.side) on instructions, submitted that an enquiry has been conducted and the same was closed on 13.04.2025, directing the parties to work out remedy before the appropriate civil forum.

5. Recording the submissions of the learned Government Advocate(Crl.side), this Criminal Original Petition is closed.

27.01.2026 NCC : yes / no Index : yes / no Internet : yes / no pnn To

1.The Superintendent of Police, Kanyakumari District.

2. The Inspector of Police, Mandaikaadu Police Station, Kanyakumari District.

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

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/02/2026 03:03:24 pm )  CRL OP(MD). No.1423 of 2026 L. VICTORIA GOWRI, J pnn ORDER IN CRL OP(MD) No.1423 of 2026 Date : 27/01/2026 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/02/2026 03:03:24 pm )