ULAGAJOTHI NOOR Vs. COMMISSIONER OF POLICE, MADURAI

JUDGEMENT

(1.) This writ petition is filed seeking for direction to the 1st respondent to preserve the CCTV footages of the 2nd respondent police station from the date of 04/09/2023 at 11.30 pm to 06/09/2023 at 11.30 pm and the 3rd respondent Police Station from the date of 05/09/2023 at 06.00 am to 07/09/2023 at 06.00 pm in connection with Crime No.843 of 2023 on the file of the 3rd respondent, by considering the petitioner's representation, dtd. 15/09/2023.

(2.) The facts in brief:-

(3.) The entire events are captured by the CCTV put up in the old Assistant Commissioner's Office at Nagakkadai Bazaar Street, Later they were taken to the Karimedi Police station and a false complaint has been registered in Crime No.843 of 2023 for the offence under Sec. 392 r/w 397, 506(i) of IPC and Sec. 25(1-a) of the Arms Act. To bring home the truth, a representation was made by the petitioner to preserve the CCTV in the old Assistant Commissioner's Police Station from 05/09/2023 to 07/09/2023. When that was not considered, this writ petition is filed seeking the relief as stated above.