Madras High Court
M/S.Tecpro Systems Ltd vs The Superintendent Of Police on 24 March, 2015
Author: R.S.Ramanathan
Bench: R.S.Ramanathan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 24.03.2015 CORAM The Hon'ble Mr. Justice R.S.Ramanathan Crl.O.P.No.7208 of 2015 M/s.Tecpro Systems Ltd., rep. by its Authorized Signatory, S.Venugopal. ...Petitioner vs. The Superintendent of Police, Kancheepuram, Office of the Superintendent of Police, Collectorate Campus, Kancheepuram District, TN. ...Respondent Criminal Original Petition filed under Section 482 of the Criminal Procedure Code praying to direct the respondent herein to give Police protection to the petitioner Company, its Chairman, Managing Director, Directors, Officials, Employees and Workmen and to protect their life and liberty and safety of their assets pursuant to the representation of the petitioner, dated 28.01.2015. For Petitioner : Mr.I.Subramanian, Senior Counsel for M/s.Nithyaesh & Vaibhav For Respondent : Mr.M.Maharaja Additional Public Prosecutor O R D E R
Heard Mr.I.Subramanian, the learned Senior Counsel for the petitioner and Mr. Mr.M.Maharaja, the learned Additional Public Prosecutor for the respondent/Police.
2. It is seen from the typed-set of papers, that in a Petition filed before this Court, viz., in Crl.O.P.No.10037 of 2014, already police protection was ordered for a period of three months, and thereafter, it was not extended, and the present Petition is filed seeking police protection on the ground that the same situation still prevails.
3. The learned Additional Public Prosecutor for the respondent/Police submitted that if any Petition/representation is given by the petitioner to the Inspector of Police, Kancheepuram, they will provide necessary police protection to the petitioner.
4. Recording the submission of the the learned Additional Public Prosecutor for the respondent/Police, this Criminal Original Petition is disposed of, by directing the petitioner to give representation to the Inspector of Police, Kancheepuram, seeking police protection and on receipt of the representation from the petitioner, the Inspector of Police, Kancheepuram, is directed to give necessary police protection to the petitioner. 24.03.2015 sd To 1 The Superintendent of Police, Kancheepuram, Office of the Superintendent of Police, Collectorate Campus, Kancheepuram District, TN
2. The Public Prosecutor, High Court, Madras.
R.S.Ramanathan, J.
sd Crl.O.P.No.7208 of 2015 24.03.2015