Madras High Court
M. Venkada Subbu vs The Superintendent Of Police on 2 August, 2022
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
CRL.O.P.Nos.14220, 14222 & 14223 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02.08.2022
CORAM:
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.Nos. 14220, 14222 & 14223 of 2021
M. Venkada Subbu ... Petitioner in
Crl.O.P.No.14220 of 2021
Susheela Suryaprakash ... Petitioner in
Crl.O.P.No.14222 of 2021
G. Balaji ... Petitioner in
Crl.O.P.No.14223 of 2021
Vs.
1. The Superintendent of Police,
Vellore District,
Vellore.
2. The Inspector of Police,
Katpadi Police Station,
Vellore District.
3. A.Suseela
4. Tamizharasi ... Respondents in both
Crl.O.Ps
Prayer in Crl.O.P.No.14220 of 2021 :- Criminal Original Petition filed
under Section 482 of Cr.P.C. praying to direct the 1st and 2nd respondents to
provide police protection to the petitioner to put up a fence in land situated at
S.No.593/2A/3, Katpadi Village, Katpadi Taluk, Vellore District, measuring
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CRL.O.P.Nos.14220, 14222 & 14223 of 2021
an extent of 14.5 cents.
Prayer in Crl.O.P.No.14222 of 2021 :- Criminal Original Petition filed
under Section 482 of Cr.P.C. praying to direct the 1st and 2nd respondents to
provide police protection to the petitioner to put up a fence in land situated at
S.No.593/2A/2, Katpadi Village, Katpadi Taluk, Vellore District, measuring
an extent of 3050 sq.ft.
Prayer in Crl.O.P.No.14223 of 2021 :- Criminal Original Petition filed
under Section 482 of Cr.P.C. praying to direct the 1st and 2nd respondents to
provide police protection to the petitioner to put up a fence in land situated at
S.No.593/2A/1, Katpadi Village, Katpadi Taluk, Vellore District, measuring
an extent of 3270 sq.ft.
In all Crl.O.Ps
For Petitioner : Mr.Adithya Varadarajan
For R1 & R2 : Mr.A.Damodaran
Additional Public Prosecutor
COMMON ORDER
These petitions have been filed to direct the 1 st and 2nd respondents to provide police protection to the petitioners to put up a fence in land situated at S.Nos.593/2A/3, 593/2A/2 & 593/2A/1, Katpadi Village, Katpadi Taluk, Vellore District, measuring an extent of 14.5 cents, 3270 sq.ft and 3270 sq.ft respectively.
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2. The learned counsel appearing for the petitioners submitted that already the subject property was surveyed and when the petitioners were about to fence the property, the respondents 3 and 4 are obstructing the same. Therefore, the petitioners lodged a complaint and sought for police protection and it is pending on the file of the second respondent.
3. Considering the above facts and circumstances of the case, the second respondent is directed to issue notice to the petitioners and the respondents 3 and 4 herein, after giving them an opportunity of hearing and pass orders on merits and in accordance with law, within a period of four weeks from the date of receipt of a copy of this order.
4. With the above direction, all the Criminal Original Petitions are disposed of.
02.08.2022 Internet : Yes/No Index : Yes/No Lpp https://www.mhc.tn.gov.in/judis Page 3 of 5 CRL.O.P.Nos.14220, 14222 & 14223 of 2021 To
1. The Superintendent of Police, Vellore District, Vellore.
2. The Inspector of Police, Katpadi Police Station, Vellore District.
3.The Public Prosecutor, High Court, Madras.
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