V.Uthirapathi vs The Superintendent Of Police on 30 October, 2019

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Madras High Court

V.Uthirapathi vs The Superintendent Of Police on 30 October, 2019

Bench: G.K.Ilanthiraiyan

                                                                         Crl.O.P.(MD)No.8676 of 2019


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED: 30.10.2019

                                                  CORAM:

                            THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                        Crl.O.P.(MD)No.8676 of 2019


                V.Uthirapathi                                       ...Petitioner

                                                    -Vs-

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

                2.The Inspector of Police,
                  Orathanadu Police Station,
                  Thanjavur District.

                3.Sadasaram

                4.V.Ravichandran

                5.K.Appavu

                6.Ramachandran

                7.Ilanchiyam

                8.V.Malarkodi                                       ... Respondents


                Prayer: Criminal Original petition filed under Section 482 of Code of Criminal
                Procedure, to direct the respondents Nos.1 to 2 provide adequate police
                protection to the life and limb of the petitioner from the hands of the
                respondent Nos.3 to 8 on the basis of the representation dated 20.05.2019.




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                                                                             Crl.O.P.(MD)No.8676 of 2019


                                For Petitioner          : Mr.R.Shenbagaraj

                                For Respondents 1 & 2: Mr.K.Suyambulinga Bharathi

                                                         Government Advocate (Crl. Side)



                                                     ORDER

This petition has been filed seeking direction to direct the respondents Nos.1 and 2 provide adequate police protection to the life and limb of the petitioner from the hands of the respondent Nos.3 to 8 on the basis of the representation dated 20.05.2019.

2. Today when the matter is taken up for hearing the learned Government Advocate(Crl.Side) would submit that based on the complaint given by the defacto complainant petition enquiry was conducted and the same was closed.

3. At this juncture, police protection cannot be granted. Hence this Criminal Original Petition is closed.



                                                                               30.10.2019

                Index           :Yes/No
                Internet        :Yes/No
                vsg




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http://www.judis.nic.in Crl.O.P.(MD)No.8676 of 2019 To

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

2.The Inspector of Police, Orathanadu Police Station, Thanjavur District.

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http://www.judis.nic.in Crl.O.P.(MD)No.8676 of 2019 G.K.ILANTHIRAIYAN, J.

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