Jayanthi vs The State Represented By on 11 July, 2022

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Madras High Court

Jayanthi vs The State Represented By on 11 July, 2022

Bench: G.K.Ilanthiraiyan

                                                                         W.P.No.18594 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 11.07.2022

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                              W.P.No.18594 of 2020

                     Jayanthi                                        ... Petitioner

                                                        Vs.

                     1. The State represented by,
                        The Principal Secretary of Government (Home),
                        Department of Home,
                        Secretariat, Fort St George,
                        Chennai-09.

                     2. The Superintendent of Police,
                        Office of the Superintendent,
                        Viluppuram,
                        Viluppuram-District.

                     3. The Inspector of Police,
                        Kottakuppam Police Station,
                        Viluppuram-District.

                     4. The Inspector of Police,
                        Anti-Rowdy Squad,
                        Viluppuram-District.                         ... Respondents

                     Prayer: Writ Petition filed under Section 226 of the Constitution of
                     India, praying for the issuance of a Writ of Mandamus, directing the

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                                                                              W.P.No.18594 of 2020

                     respondents to secure my husband's life, based on the representation
                     dated 05.11.2020.
                                   For Petitioner     : No appearance

                                   For R1 to R5       : Mr.A.Gopinath
                                                        Government Advocate (Crl.Side)
                                                        ORDER

This writ petition has been filed for direction, directing the respondents to secure the petitioner's husband's life.

2. The petitioner apprehends that her husband will be encountered at the hands of the respondent since he is involved in so many cases on the file of various Police Stations. In fact he was detained under Goondas and subsequently he filed Habeas Corpus Petition in HCP.No.737 of 2020 and the same was allowed. Even then the fourth respondent threatened the petitioner that her husband will be encountered.

3. The learned Government Advocate (Crl.Side) submitted that the entire allegations are completely false and the respondents have no such intention.

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https://www.mhc.tn.gov.in/judis W.P.No.18594 of 2020

4. Recording the above submission of the learned Government Advocate (Crl.Side) and even till today no untoward incident has happened, this writ petition is closed. No costs.




                                                                                      11.07.2022
                     Internet : Yes / No
                     Index      : Yes / No

Speaking / Non Speaking order mn Page 3 of 4 https://www.mhc.tn.gov.in/judis W.P.No.18594 of 2020 G.K.ILANTHIRAIYAN, J.

mn To

1. The Principal Secretary of Government (Home), Department of Home, Secretariat, Fort St George, Chennai-09.

2. The Superintendent of Police, Office of the Superintendent, Viluppuram, Viluppuram-District.

3. The Inspector of Police, Kottakuppam Police Station, Viluppuram-District.

4. The Inspector of Police, Anti-Rowdy Squad, Viluppuram-District.

W.P.No.18594 of 2020

11.07.2022 Page 4 of 4 https://www.mhc.tn.gov.in/judis

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