Madras High Court
Abirami vs The District General Of Police on 13 March, 2019
Author: N.Seshasayee
Bench: N.Seshasayee
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 13.03.2019
CORAM:
THE HONOURABLE MR.JUSTICE N.SESHASAYEE
Crl.O.P.(MD)No.4319 of 2018
Abirami ... Petitioner
Vs.
1. The District General of Police,
Mylapore, Chennai.
2. The Superintendent of Police,
Karur District, Karur.
3. The Inspector of Police,
Velliyanai Police Station,
Velliyanai, Karur District.
4. Sakthivel ... Respondents
PRAYER: This Criminal Original Petition is filed under Section 482
of the Code of Criminal Procedure, to direct the respondents to
provide adequate police protection to the life and limb of the
petitioner as per her representation dated 11.03.2018.
For Petitioner : No Appearance
For R-1 to R-3 : Mr.A.P.G.Ohm Chairma Prabhu
Government Advocate (Crl.Side)
ORDER
This petition has been filed seeking to direct the respondents to provide adequate police protection to the life and limb of the http://www.judis.nic.in 2 petitioner based on the petitioner's representation dated 11.03.2018.
2. Heard the learned Government Advocate (Crl.side) appearing for the respondents 1 to 3. There is no representation for the petitioner.
3. Considering the limited prayer sought for in this petition, this Court takes up the matter for final disposal.
4. On perusing the petition, it appears that there is some matrimonial dispute between the petitioner and her husband/fourth respondent and it has been further averred in the petition that the petitioner faces threat to her life, limb and liberty at the hands of the fourth respondent.
5. The learned Government Advocate(Crl.side) appearing for the respondents 1 to 3 submitted that earlier complaint given by the petitioner has been enquired and the same has been closed. http://www.judis.nic.in 3
6. The present petition is filed exactly one year ago and it is not known whether same degree of threat perception presently continues or not. However, if even now the petitioner is under any real threat to her life, limb and liberty, the petitioner is directed to give a fresh representation before the third respondent. On receipt of the fresh representation, the third respondent is directed to cause an enquiry on the same and take an appropriate decision as may be necessary to accord police protection to the life, limb and liberty of the petitioner. The said decision shall be taken within a period of four weeks from the date of receipt of the fresh representation to be given by the petitioner.
7. With the above direction, this petition is disposed of.
13.03.2019
Index : Yes/No
Internet : Yes/No
CM
http://www.judis.nic.in
4
N.SESHASAYEE, J.
CM
To,
1. The District General of Police, Mylapore, Chennai.
2. The Superintendent of Police, Karur District, Karur.
3. The Inspector of Police, Velliyanai Police Station, Velliyanai, Karur District.
4. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
Crl.O.P.(MD)No.4319 of 2018
13.03.2019 http://www.judis.nic.in