Madras High Court
Sangli vs The Superintendent Of Police on 22 August, 2024
Crl.O.P(MD).No.13801 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 22.08.2024
CORAM :
THE HON'BLE MR JUSTICE D. BHARATHA CHAKKARAVARTHY
Crl.O.P(MD).No.13801 of 2024
Sangli ... Petitioner
Vs.
1. The Superintendent of Police,
Theni District,
Theni.
2.The Inspector of Police,
Kadamalaikundu Police Station,
Theni District.
3.Thangam
4.Ganesan
5.Maheshwaran ... Respondents
PRAYER:- Criminal Original Petition filed under Section 528 BNSS,
2023 and 482 Cr.P.C., to direct the 1st respondent to instruct the 2nd
respondent not to interfere in the civil dispute and also not to harass the
petitioner and his family members under the guise of enquiry, based on
the petitioner representation, dated 14.08.2024.
For Petitioners : Mr. S.Mandhiralingeswaran
For respondent : Mr.P.Kottaichamy
Government Advocate (Crl. Side)
https://www.mhc.tn.gov.in/judis
1/4
Crl.O.P(MD).No.13801 of 2024
ORDER
This petition is filed with a prayer not to harass the petitioner.
2. The learned Government Advocate (Crl. Side) appearing for the respondent Police would submit that the petition enquiry is pending.
3. Let the petitioners appear before the respondent police station on 29/8/2024 and within a period of two weeks, therefrom the enquiry shall be completed.
4. With the above direction, this Criminal Original Petition is disposed of.
22.08.2024 Internet : Yes / No Index : Yes / No Speaking / Non Speaking order trp https://www.mhc.tn.gov.in/judis 2/4 Crl.O.P(MD).No.13801 of 2024 To
1. The Superintendent of Police, Theni District, Theni.
2.The Inspector of Police, Kadamalaikundu Police Station, Theni District.
3. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis 3/4 Crl.O.P(MD).No.13801 of 2024 D. BHARATHA CHAKKARAVARTHY, J., Trp Crl.O.P(MD).No.13801 of 2024 22.08.2024 https://www.mhc.tn.gov.in/judis 4/4