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Madras High Court

D.Dhanasekar vs State Rep. By on 22 August, 2022

Author: N. Sathish Kumar

Bench: N. Sathish Kumar

                                                                           W.P.No.21509 of 2022

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                            DATED: 22.08.2022

                                                  CORAM:

                          THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR

                                           W.P. No.21509 of 2022


                D.Dhanasekar                                              ... Petitioner

                                                    Vs.


                1.State rep. By
                  The Inspector of Police,
                  All Women Police Station,
                  (H-2, Guduvancherry Police Station
                  Back Side),
                  Guduvancherry, Chennai 603 202.

                2. The Assistant Commissioner of Police,
                   Office of Assistant Commissioner,
                   Muthuramalingam Street,
                   New Market, Tambaram West,
                   Tambaram, Chennai 600 045.

                3.D.Lalitha                                               ...Respondents

                PRAYER: Writ Petition is filed under Article 226 of Constitution of India,
                pleased to issue a Writ of Mandamus, directing the first respondent to not to
                harass the petitioner and his family members under the guise of
                investigation in the odd hours.


               ________
https://www.mhc.tn.gov.in/judis
                Page 1 of 4
                                                                             W.P.No.21509 of 2022



                          For Petitioner       : Mr.R.Arunkumar
                          For Respondent       : Mr.Leonard Arul Joseph Selvam for R1 & R2,
                                                Government Advocate (Crl.Side)


                                                  ORDER

The Writ Petition has been filed seeking for a direction to the first respondent not to harass the petitioner and his family members.

2. Learned counsel for the petitioner would submit that the first respondent is unnecessarily harassing the petitioner under the pretext of enquiry. Hence, he seeks direction to the first respondent not to harass the petitioner.

3. Mr.Leonard Arul Joseph Selvam, learned Government Advocate (crl.side) for the respondents police would submit that based on the complaint, enquiry has been conducted and the same has been closed by the first respondent.

4. Heard the learned counsel for the petitioner and the learned Government Advocate (crl.side) for the respondents police.

________ https://www.mhc.tn.gov.in/judis Page 2 of 4 W.P.No.21509 of 2022

5. Recording the submission of the learned Government Advocate (crl.side), this Writ Petition is closed. No costs.

22.08.2022 Index :Yes/No Internet:Yes/No shk To

1.The Inspector of Police, All Women Police Station, (H-2, Guduvancherry Police Station Back Side), Guduvancherry, Chennai 603 202.

2. The Assistant Commissioner of Police, Office of Assistant Commissioner, Muthuramalingam Street, New Market, Tambaram West, Tambaram, Chennai 600 045.

3. The Public Prosecutor, High Court of Madras.

________ https://www.mhc.tn.gov.in/judis Page 3 of 4 W.P.No.21509 of 2022 N. SATHISH KUMAR, J.

shk W.P. No.21509 of 2022 22.08.2022 ________ https://www.mhc.tn.gov.in/judis Page 4 of 4