Madras High Court
N.Jothi Basu vs The Inspector Of Police on 17 August, 2022
Author: V.Sivagnanam
Bench: V.Sivagnanam
Crl.O.P.(MD) No.14716of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 17.08.2022
CORAM:
THE HONOURABLE MR.JUSTICE V.SIVAGNANAM
Crl.O.P.(MD) No.14716 of 2022
N.Jothi Basu ... Petitioner
Vs.
1.The Inspector of Police,
Kodaikanal Police Station,
Dindigul District.
2. A.Jeganathan
3.Elangovan ....Respondents
PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C.
praying to direct the respondent not to interfere with the civil dispute in
respect of the S.No.1559/7 and 1561/2 situates in Vilpatti, Kodaikanal,
Dindigul District.
For Petitioner : Mr.N.Mohan
For R1 : Mr.A.Albert James
Government Advocate(Crl.Side)
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Crl.O.P.(MD) No.14716of 2022
ORDER
This Criminal Original Petition is filed to direct the respondent police not to interfere with the civil dispute in respect of the S.No.1559/7 and 1561/2 situates in Vilpatti, Kodaikanal, Dindigul District.
2.When the matter is taken up for hearing, the learned Government Advocate (crl.side) would submit that as of now no complaint/no petition is pending against the petitioner.
3.Recording the same, the Criminal Original Petition stands closed.
17.08.2022 Internet: Yes/No Index : Yes/No cp 2/4 https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.14716of 2022 To
1.The Inspector of Police, Kodaikanal Police Station, Dindigul District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court.
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