A.R. KUZANTHIAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to direct the respondent to provide police protection to the petitioner based on his representation dated 28.11.2019.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent.

(3.) The learned counsel for the petitioner has submitted that the petitioner is a landlord and he leased out a shop to one Lakshmanan three years ago and in the said shop, the said Lakshmanan was running two wheeler mechanic shop. He further submitted that the said Lakshmanan 18 months ago has locked the said shop and went away and for the 18 months, the petitioner is not having any information about the whereabouts of the said Lakshmanan and hence, he lodged a complaint to the respondent to break open the lock, but, the respondent refused to give police protection.