Madras High Court
Kavin vs The Assistant Superintendant Of Police on 2 November, 2020
Author: J.Nisha Banu
Bench: J.Nisha Banu
Crl.O.P(MD)No.12169 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 02.11.2020
CORAM:
THE HONOURABLE MRS.JUSTICE J.NISHA BANU
Crl.O.P(MD)No.12169 of 2020
Kavin ... Petitioner
Vs
1.The Assistant Superintendant of Police
Cheranmahadevi
Tirunelveli District
2.The Inspector of Police
Pathamadai Police Station
Tirunelveli District ... Respondents
PRAYER: Petition filed under Section 482 Code of Criminal
Procedure, to direct the respondents herein to provide adequate
police protection to the life and limb of the petitioner and his wife
namely Valarmathi by considering the representation of the
petitioner dated 19.10.2020 immediately.
For Petitioner : No appearance
For Respondents : Mr.V.Neelakandan,
Additional Public Prosecutor.
http://www.judis.nic.in1/4
Crl.O.P(MD)No.12169 of 2020
ORDER
This Criminal Original Petition has been filed to direct the respondents herein to provide adequate police protection to the life and limb of the petitioner and his wife namely Valarmathi by considering the representation of the petitioner dated 19.10.2020 immediately.
2.Today, when the matter was taken up for hearing, none appeared for the petitioner.
3.The learned Additional Public Prosecutor appearing for the respondents, on instructions, submitted that the petitioner got married to one Valarmathi and it is an inter-caste marriage. Hence, the parents of both parties are giving life threat to the petitioner and his wife. The learned Additional Public Prosecutor further submitted that based on the complaint, an enquiry has been conducted, in which, both parties have appeared. During enquiry, the matter has been compromised between both the parties. Based on which, the enquiry has been closed on 29.10.2020. http://www.judis.nic.in2/4 Crl.O.P(MD)No.12169 of 2020
4.Recording the submission made by the learned Additional Public Prosecutor, this Criminal Original Petition is closed.
02.11.2020 Index:Yes/No Internet:Yes/No msa NOTE: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned. To
1.The Assistant Superintendant of Police Cheranmahadevi Tirunelveli District
2.The Inspector of Police Pathamadai Police Station Tirunelveli District
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
http://www.judis.nic.in3/4 Crl.O.P(MD)No.12169 of 2020 J.NISHA BANU,J msa Crl.O.P(MD)No.12169 of 2020 02.11.2020 http://www.judis.nic.in4/4