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Madras High Court

S.Muniyappan vs The Inspector Of Police on 6 March, 2023

Author: G.Chandrasekharan

Bench: G.Chandrasekharan

                                                                                 Crl.OP.No.5015 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 06.03.2023

                                                            CORAM

                          THE HONOURABLE MR. JUSTICE G.CHANDRASEKHARAN

                                                     Crl.O.P.No.5015 of 2023

                  S.Muniyappan                                                       ... Petitioner
                                                                 Vs.

                  The Inspector of Police,
                  Avalurpet Police Station,
                  Avalurpet,
                  Villupuram District.                                              ... Respondent

                  PRAYER: This Criminal Original Petition filed under Section 482 of Cr.P.C.,
                  to direct the respondent not to harass the petitioner pertaining to his practice
                  run in the name and style of Sri Muniappa Clinic, functioning at 7/31, Vaisiyar
                  Street, Avalurpet, Mel Malaiyanaur Taluk, Villupuram District, Tamil Nadu
                  604 201, in the fields of Electropathy and Community Health.


                                    For Petitioner                : M/s.D.Ashok Kumar

                                    For R1 & R2                   : Mr.S.Santhosh
                                                                    Government Advocate(Crl.side)



                                                           ORDER
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https://www.mhc.tn.gov.in/judis Crl.OP.No.5015 of 2023 This Criminal Original Petition has been filed to direct the respondent not to harass the petitioner pertaining to his practice run in the name and style of Sri Muniappa Clinic, functioning at 7/31, Vaisiyar Street, Avalurpet, Mel Malaiyanaur Taluk, Villupuram District, Tamil Nadu 604 201, in the fields of Electropathy and Community Health.

2. The learned counsel for the petitioner submitted respondent police is repeatedly calling the petitioner for enquiry and harassing him, necessitating the filing of this petition.

3. The learned Government Advocate (Crl. Side) submitted that, as on date, there is no FIR or petition enquiry is pending against the petitioner.

Petitioner is not required for enquiry.

4. In the light of the submission made by the learned Government Advocate (Crl. Side) that no petition enquiry or FIR is pending against the petitioner, it is not necessary to pass any orders in this petition.

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https://www.mhc.tn.gov.in/judis Crl.OP.No.5015 of 2023

5. Accordingly, this Criminal Original Petition is dismissed.

06.03.2023 Internet : Yes / No Index : Yes / No Speaking / Non Speaking order Sma To

1. The Inspector of Police, Avalurpet Police Station, Avalurpet, Villupuram District.

2. The Public Prosecutor, High Court of Madras.

G.CHANDRASEKHARAN,J.

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https://www.mhc.tn.gov.in/judis Crl.OP.No.5015 of 2023 Sma Crl.O.P.No.5015 of 2023 06.03.2023 4/4 https://www.mhc.tn.gov.in/judis