P.S.Sridhar vs The Inspector Of Police on 9 July, 2020

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Madras High Court

P.S.Sridhar vs The Inspector Of Police on 9 July, 2020

Bench: G.K.Ilanthiraiyan

                                                                       Crl.O.P No.18007 of 2017

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 09.07.2020

                                                      CORAM:

                            THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                            Crl.O.P.No.18007 of 2017


                      P.S.Sridhar
                      S/o. (Late) Sri.P.M.Sarangapany Naidu
                      aged about 61 years
                      No.C-301, VGN Aviv Court,
                      Kamaraj Nagar, 4th Street
                      Govardhanagiri, Paruthipattu
                      Avadi, Chennai-600 071.                          ... Petitioner

                                                Vs.
                      1. The Inspector of Police
                         Neelankarai Police Station
                         Chennai.
                      2. T.Desappan
                         S/o.C.Thangavelu
                         No.4/70, Dr.Ambedkar Street
                         Palavakkam.                               ... Respondents
                         (R2 is impleaded as per the order
                         of this Court dated 08.09.2017 made
                         in Crl.M.P No.11220 of 2017 in
                         Crl.O.P No.18007 of 2017)




                      1/4


http://www.judis.nic.in
                                                                          Crl.O.P No.18007 of 2017



                      PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C.
                      praying to direct the first respondent to give police protection to the
                      petitioner to fence his property as per patta No.1818 to the extent of
                      Ac.0.22 cents in S.F. No.36/1 in the village of Palavakkam No.142 in
                      Sholinganallur Taluk, Kancheepuram District.

                                   For Petitioner      : No Appearance

                                   For Respondents : Mr.K.Prabakar for R1
                                                     Additional Public Prosecutor

                                                        Mr.R.Thiyagarajan for R2


                                                       ORDER

This Criminal Original Petition has been filed seeking for a direction to the first respondent to give police protection to the petitioner to fence his property as per patta No.1818 to the extent of Ac.0.22 cents in S.F. No.36/1 in the village of Palavakkam No.142 in Sholinganallur Taluk, Kancheepuram District.

2. It is seen that the petitioner has filed this petition to direct the 2/4 http://www.judis.nic.in Crl.O.P No.18007 of 2017 first respondent to give police protection to the petitioner to fence his property. Now, almost three years have been lapsed and hence, due to the lapse of period, the prayer sought for by the petitioner cannot be granted.

However, the petitioner is at liberty to file a fresh complaint on fresh cause of action, if so advised.

3. With the above observation, this Criminal Original Petition stands disposed of.

09.07.2020 Index:Yes/No Internet: Yes/No Speaking/Non-speaking order uma To

1. The Inspector of Police Neelankarai Police Station Chennai.

2. The Public Prosecutor, High Court of Madras 3/4 http://www.judis.nic.in Crl.O.P No.18007 of 2017 G.K.ILANTHIRAIYAN, J.

uma Crl.O.P.No.18007 of 2017 09.07.2020 4/4 http://www.judis.nic.in

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