S.Gomathi vs The Inspector Of Police on 23 July, 2025

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Madras High Court

S.Gomathi vs The Inspector Of Police on 23 July, 2025

Bench: P. Velmurugan

                                                                                        WP Crl. No. 360 of 2025




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 23-07-2025

                                                          CORAM

                                  THE HONOURABLE MR JUSTICE P. VELMURUGAN

                                              WP Crl. No. 360 of 2025

                S.Gomathi
                W/o. C.Shanmugam,
                D.No.139/9, E.B.Nagar, Ellaimedu,
                Periyavetuvapalayam Post,
                Perunthurai Taluka, Erode District.

                                                                                        Appellant(s)
                                                               Vs
                1. The Inspector of Police,
                Chennimalai Police Station,
                Chennimalai - 638051,
                Erode District.

                2.P.Thangamuthu,
                S/o. Periyannan Gounder,
                Vaduvankoil Thottam, Periya
                Vettuvanpalayam Village,
                Perundurai Taluk, Erode District.

                3.Thulasimani
                W/o. Santhamoorthi,
                 D.No. 3/38, Chinna Puliankadu,
                Saravampathy, Ingur Post,
                Perundurai Taluk, Erode.

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                                                                                          WP Crl. No. 360 of 2025




                4.S.Maheswari
                W/o. C.Subramaniam,
                Uchana Goundanpudur, Ingur Post,
                Perundurai Taluk, Erode.

                5.Eswari
                W/o.Late Ponnusamy, Karukkankadu,
                Perundurai, R.S.Road, Thoppupalayam,
                Perundurai Taluk, Erode District.

                                                                                          Respondent(s)

                Prayer:

                          This Writ Petition Criminal is filed under Article 226 of the Constitution

                of India, seeking direction to the 1st respondent, to provide adequate police

                protection to the petitioner to lay a 4 feet underground pipeline from the

                common well in Survey No.793/3 at Ingur Village, Perunthurai Taluk, Erode

                District to the petitioner's lands in Surve Nos.795/1B, 2 and lands passing

                through Survey Nos.793/2, 798 and 797 at Ingur Village, Perunthurai Taluk,

                Erode District by considering the petitioner's representation dated 02.07.2024.



                                  For Appellant(s):       Mr.N.S. Amogh Simha

                                  For Respondent(s):      Dr.C.E.Pratap
                                                          Government Advocate (Crl.Side)
                                                          For R1




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                                                                                        WP Crl. No. 360 of 2025



                                                          ORDER

This Writ Criminal Petition has been filed seeking a direction to the 1st respondent to provide adequate Police protection to the petitioner to lay a 4 feet underground pipeline from the common Well in Survey No.793/3 at Ingur Village, Perunthurai Taluk, Erode District to the petitioner's lands in Survey Nos.795/1B and 2 and the lands passing through Survey Nos.793/2, 798 and 797 at Ingur Village, Perunthurai Taluk, Erode District, by considering the petitioner's representation dated 02.07.2024.

2. Heard the learned counsel for the petitioner and the learned Government Advocate (Crl.Side) appearing for the first respondent-Police and perused the materials available on record.

3. The learned Government Advocate (Crl.Side) appearing for the first respondent-Police submitted that, the petitioner herein made a complaint as against the private respondents 2 to 5 herein and the same registered in CSR 3/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/08/2025 03:33:01 pm ) WP Crl. No. 360 of 2025 No.292 of 2024. After completion of the enquiry, it was found that due to civil dispute between the parties, the petitioner had already filed a civil suit in O.S.No.66 of 2013 as against the private respondents before the District Munsif Court, Perundurai. Further, it is found that the private respondents had also filed a civil suit as against the petitioner herein before the civil court and the same is also pending and hence, the respondent-Police closed the petitioner's complaint by directing the petitioner to approach the civil court to seek appropriate remedy.

4. In view of the above submission, the petitioner is not entitled to the relief as sought for by her in this writ petition. Hence, the writ petition is dismissed.

23-07-2025 mfa Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No 4/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/08/2025 03:33:01 pm ) WP Crl. No. 360 of 2025 To

1.The Inspector of Police, Chennimalai Police Station, Chennimalai – 638051, Erode District.

2. The Public Prosecutor, High Court, Chennai.

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/08/2025 03:33:01 pm ) WP Crl. No. 360 of 2025 P.VELMURUGAN J.

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