E.Ganesan @ Managiri Ganesan vs The Commissioner Of Police on 3 February, 2022

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Madras High Court

E.Ganesan @ Managiri Ganesan vs The Commissioner Of Police on 3 February, 2022

Bench: G.R.Swaminathan

                                                                            Crl.O.P(MD)No.2101 of 2022


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 03.02.2022

                                                        CORAM :

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                               Crl.O.P(MD)No.2101 of 2022

                     1.E.Ganesan @ Managiri Ganesan
                     2.Annadurai
                     3.Ayye
                     4.Ramachandran                                      ... Petitioners
                                                          Vs.

                     1.The Commissioner of Police,
                       Madurai City.

                     2.The Inspector of Police,
                       E-3 Annanagar Crime Police Station,
                       Madurai.
                     3.Velankanni Sevior Roselin                         ... Respondents


                     Prayer: This Criminal Original Petition is filed under Section 482 of
                     Cr.P.C., to direct the 2nd respondent not to harass the petitioner on the
                     frequent false complaint of the 3rd respondent.



                                      For Petitioners   : Mr.R.Gowrishankar

                                      For Respondents : Mr.M.Sakthi Kumar,
                                                       Govt. Advocate (Crl. Side) for R1 & R2.


https://www.mhc.tn.gov.in/judis
                     1/4
                                                                                Crl.O.P(MD)No.2101 of 2022



                                                       ORDER

The petitioners allege harassment at the hands of the respondent police. To forebear them from doing so, this criminal original petition has been filed.

2.When the matter was taken up for hearing, the learned Government Advocate (Crl. Side) submitted that the complaint received against the petitioners was enquired into and closed on 02.02.2022 and there is no possibility of revival of the complaint.

3.Recording the said submission, this criminal original petition is disposed of.

03.02.2022 Index :Yes/No Internet : Yes/No ias 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.

https://www.mhc.tn.gov.in/judis 2/4 Crl.O.P(MD)No.2101 of 2022 To:

1.The Commissioner of Police, Madurai City.

2.The Inspector of Police, E-3 Annanagar Crime Police Station, Madurai.

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

https://www.mhc.tn.gov.in/judis 3/4 Crl.O.P(MD)No.2101 of 2022 G.R.SWAMINATHAN, J.

ias Crl.O.P(MD)No.2101 of 2022 03.02.2022 https://www.mhc.tn.gov.in/judis 4/4

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