Madras High Court
Ind.Jyothi Gas Co.(P) Ltd vs State Rep. By Its on 30 June, 2015
Author: P.N. Prakash
Bench: P.N. Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATE : 30-06-2015 CORAM: THE HONIOURABLE MR. JUSTICE P.N. PRAKASH CRL.O.P.No.7342 of 2015 Ind.Jyothi Gas Co.(P) Ltd., Rep. by its Chairman & Managing Director E. KUPPURAJ Residing at No.55, R.K. Mutt Road Mandavelli Chennai 600 004 Petitioner Vs. State rep. by its Inspector of Police Maduranthagam Police Station Maduranthagam Respondent Criminal Original Petition filed under Section 482 of the Code of Criminal Procedure to direct the respondent to provide police aid to the petitioner premises based on the complaint given by the petitioner dated 29-10-2014. For petitioner :: Mr. K. Fazlur Rahman For respondent :: Mr. C. Emalias, Addl.PP ORDER
The learned Additional Public Prosecutor urges that the petitioner is a convict in C.S.R.No.463 of 2014 and the same was closed on 15-04-2015 on the ground that a civil suit is pending in O.S.No.494 of 2014 before the District Munsif Court, Madurantagam. It is also seen that a similar Crl.O.P.No.32545 of 2014 seems to have been filed by the same petitioner which has been negatived by this Court on 15-12-2014 and the same has not P.N. PRAKASH,J.
glp been disclosed in this petition. Under these circumstances, no direction as prayed for can be granted and the petition stands dismissed.
30-06-2015 glp To Inspector of Police Maduranthagam Police Station Maduranthagam CRL.O.P.No.7342 of 2015 30-06-2015