Puducherry Tindivanam Tollway Limited vs The Superintendent Of Police on 28 June, 2017

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Madras High Court

Puducherry Tindivanam Tollway Limited vs The Superintendent Of Police on 28 June, 2017

Bench: R.Mahadevan

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.06.2017
CORAM

THE HONOURABLE MR.JUSTICE R.MAHADEVAN

Crl.O.P.No.12196 of 2017
and
Crl.M.P.No.7961 of 2017

Puducherry Tindivanam Tollway Limited,
Represented by Mr.N.Ganesan,
Assistant General Manager,
Morattandi Toll Plaza,
Vanur Taluk,
Villupuram District.					        ..	 Petitioner
					       Vs

1. The Superintendent of Police,
    Villupuram District,
    Villupuram.

2. The Deputy Superintendent of Police,
    Villupuram District,
    Villupuram.

3. The Inspector of Police,
    Auroville Police Station,
    Villupuram District.			                              .. 	Respondents

	Petition filed under Section 482 of the Criminal Procedure Code, to issue suitable direction to the respondents to give adequate police protection to the employees and the properties of the petitioner's Company based on the complaint dated 24.06.2017 and C.S.R. Bearing No.164/2017.

 			For Petitioner    	: Mr.K.Elangoo
			For Respondents	: Mr.C. Emalias
					            Addl. Public Prosecutor
								

O R D E R

The petitioner has filed the present petition to issue suitable direction to the respondents to give adequate police protection to the employees and the properties of the petitioner's Company based on the complaint dated 24.06.2017 and C.S.R. Bearing No.164/2017.

2. On perusing the records, it is seen that related to labour issue, the political party has circulated pamphlets indicating that they are going to protest at 10.00 a.m on 29.06.2017 at Sungachavad, Morattandi, which is near Vanur.

3. The Inspector of Police, who is none other than the third respondent herein, is present before this Court and on instructions, he submitted that no such permission for any agitation was granted and in fact, permission was rejected.

4. Under such circumstances, the respondents are directed to take appropriate legal action against those who are causing disturbance to the public. With the above observation, the criminal original petition is disposed of. Consequently, connected Crl.M.P is closed.

28-06-2017 Index:yes/no website:yes/no sr To

1. The Superintendent of Police, Villupuram District, Villupuram.

2. The Deputy Superintendent of Police, Villupuram District, Villupuram.

3. The Inspector of Police, Auroville Police Station, Villupuram District.

4. The Public Prosecutor, High Court, Madras.

R. MAHADEVAN,J., sr Crl.O.P.No.12196 of 2017 28-06-2017

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