Ramasamy vs The Superintendent Of Police on 26 November, 2019

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Madras High Court

Ramasamy vs The Superintendent Of Police on 26 November, 2019

Bench: G.K.Ilanthiraiyan

                                                                     Crl.O.P.(MD) No.17335 of 2019


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 26.11.2019

                                                     CORAM:

                            THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                         Crl.O.P.(MD) No.17335 of 2019

                      Ramasamy                                               ...Petitioner


                                                          Vs.


                      1.The Superintendent of Police,
                        Office of the Superintendent of Police,
                        Thenkasi District,
                        Tirunelveli District now changed as
                        Thenkasi District.

                      2.The Inspector of Police,
                        Kuruvikulam Police Station,
                        Kuruvikulam,
                        Tirunelveli District now changed as
                        Thenkasi District.

                      3.Ayyachamy                                         ...Respondents


                      PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C.
                      praying to direct the first respondent instruct the second respondent
                      not to harass the petitioner by way of interfering with the matter
                      purely civil dispute based on the petitioner's representation dated
                      13.11.2019.


                                  For Petitioner    : Mr.V.Selva

                                  For R1 and R2     : Mr.K.Suyambulinga Bharathi
                                                     Government Advocate(Crl.Side)


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                                                                      Crl.O.P.(MD) No.17335 of 2019




                                                       ORDER

This Criminal Original Petition has been filed to direct the respondent police not to harass the petitioner by way of interfering in the civil dispute, based on the petitioner's representation dated 13.11.2019.

2.The learned Government Advocate (Criminal Side) would submit that on the complaint lodged by the third respondent the enquiry has been conducted and the same was closed.

3.Recording the said submission made by the learned Government Advocate (criminal side), this Criminal Original Petition is closed.

26.11.2019 das 2/4 http://www.judis.nic.in Crl.O.P.(MD) No.17335 of 2019 To

1.The Superintendent of Police, O/o. The Superintendent of Police, Thenkasi District,

2.The Inspector of Police, Kuruvikulam Police Station, Kuruvikulam, Thenkasi District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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http://www.judis.nic.in Crl.O.P.(MD) No.17335 of 2019 G.K.ILANTHIRAIYAN.J. das Crl.O.P.(MD) No.17335 of 2019 26.11.2019 4/4 http://www.judis.nic.in

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