V.Pavithra vs State Represented By on 24 July, 2018

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Madras High Court

V.Pavithra vs State Represented By on 24 July, 2018

Bench: D.Krishnakumar

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               
DATED: 24.07.2018  

CORAM   
  THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR             

Crl.O.P.(MD) No.12610 of 2018 


V.Pavithra                                                      ... Petitioner
                                        Vs.

1.State represented by
   The Superintendent of Police,
   Madurai District,
   Madurai.

2.State represented by
   The Inspector of Police,
   All Women Police Station,
   Melur,
   Madurai District.

3.Pandiselvi
4.Pandi
5.Rajamani 
6.Pothumponnu  
7.Pangajam  
8.K.Vennila
9.T.Selvi                                                       ... Respondents

PRAYER: Criminal Original Petition filed under Section 482 of Criminal
Procedure Code, to direct the second respondent to provide police protection
to the petitioner's life and liberty and also for petitioner's marriage to be
held on 24.08.2018 on the basis of the petitioner's representation dated
06.07.2018 at Village Ayyanar Kovil Mandapam, Thaniyamangalam.   

!For Petitioner : Mr.M.Sathiamoorthy 

For Respondents : Mr.K.Suyambulinga Bharathi,  
                                          Government Advocate (Crl.side)

:ORDER

This Criminal Original Petition has been filed to direct the second respondent to provide police protection to the petitioner's life and liberty and also for petitioner's marriage to be held on 24.08.2018 on the basis of the petitioner's representation dated 06.07.2018 at Village Ayyanar Kovil Mandapam, Thaniyamangalam.

2.According to the learned counsel for the petitioner, the petitioner had made a complaint on 06.07.2018 before the second respondent, seeking protection from her mother, for her marriage. Since, no further action has been taken on the complaint, this Criminal Original Petition has been filed.

3.The learned Government Advocate (Criminal side) submitted that an enquiry was conducted and during the enquiry, the petitioner has appeared and made a statement that no further action to be taken on her complaint. Taking note of the statement, the petitioner's complaint has been closed.

4.In the light of the above submission of the learned Government Advocate(Criminal side), this Criminal Original Petition stands dismissed.

1.The Superintendent of Police, Madurai District, Madurai.

2.The Inspector of Police, All Women Police Station, Melur, Madurai District.

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

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