Madras High Court
Anjammal vs The Superintendent Of Police on 19 March, 2025
Crl.O.P(MD)No.5027 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 19.03.2025
CORAM
THE HONOURABLE MR.JUSTICE P.DHANABAL
Crl.O.P(MD)No.5027 of 2025
Anjammal ... Petitioner
Vs.
1.The Superintendent of Police,
Office of the Superintendent of Police,
Virudhunagar District.
2.The Inspector of Police,
Sattur Town Police Station,
Virudhunagar District. ... Respondents
Prayer : Criminal Original Petition filed under Section 528 of B.N.S.S., 2023,
to direct the respondents not to harass the petitioner under the guise of enquiry
and pass such further or other orders as this Court.
For Petitioner : Mr.P.Yasmin Begum
For Respondents : Mr.M.Sakthi Kumar
Government Advocate (Crl. Side)
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Crl.O.P(MD)No.5027 of 2025
ORDER
This petition has been filed by the petitioner to direct the respondents not to harass the petitioner under the guise of enquiry.
2. According to the petitioner, she is residing with her father-in-law house since her husband is working in abroad. While so, in the month of February, 2025, the second respondent along with police officials from Kabisthalam Police Station visited the petitioner's residence and threatened the petitioner and her age old father-in-law, to say about the petitioner's son saying that her son kidnapped a girl and Habeas Corpus Petition also filed before this Court. The petitioner explained them about that no contact with her son, namely, Santhosh for the past one and a half years. In spite of that the second respondent repeatedly visiting the petitioner's house. Already a case in Crime No.252 of 2024 was registered against the petitioner's son and the Hon'ble Division Bench of this Court also passed orders in H.C.P(MD)No.1770 of 2024. However, frequently, the second respondent used to visit the petitioner's house. Therefore, the petitioner filed this petition.
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3. The learned Government Advocate (Crl. Side) appearing for the respondents would submit that the petitioner's son involved in kidnaping of minor girl and thereby, the father of the minor girl lodged a complaint and FIR also registered in Crime No.252 of 2024 and the same is under investigation. For enquiry purpose, they went to the petitioner's house. Earlier the same person kidnapping the same victim girl and FIR in Crime No.244 of 2023 was registered and thereafter, the matter has been settled between the parties and again the son of the petitioner kidnapped the minor girl and father of the minor girl lodged a complaint. Therefore, the second respondent has not harassed the petitioner and only for investigation purpose, went to the house of the petitioner to search the petitioner's son. Apart from that, no any harassment was made. Therefore, the petition is liable to be dismissed.
4. This Court had heard both sides and perused the materials available on record.
5. The prayer of the petitioner is to direct the respondents not to harass the petitioner. But according to the second respondent, they have not harassed the petitioner only searched the petitioner's son, who involved in Crime No.252 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/03/2025 12:24:59 pm ) 3/5 Crl.O.P(MD)No.5027 of 2025 of 2024 in a kidnapping case. Therefore, recording the above said submission of the second respondent, this Criminal Original Petition stands closed.
19.03.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes
BTR
To
1.The Superintendent of Police,
Office of the Superintendent of Police,
Virudhunagar District.
2.The Inspector of Police,
Sattur Town Police Station,
Virudhunagar District.
3.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
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Crl.O.P(MD)No.5027 of 2025
P.DHANABAL, J.
BTR
Crl.O.P(MD)No.5027 of 2025
19.03.2025
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