N.PRAKASH Vs. MANOJ KUMAR

JUDGEMENT

(1.) The Appellant has challenged the judgment of the learned Single Judge dtd. 30/10/2024 in W.P.(C)No.36058 of 2024, dismissing the petition.

(2.) The Appellant/Petitioner filed the writ petition for a direction to Respondent Nos. 3 and 4, i.e., the Station House Officer and the Assistant Commissioner of Police, respectively, to take necessary action on the Ext.P6 complaint filed by the Petitioner. A writ was also sought to take action against Respondent No. 3 - Station House Officer for not registering the First Information Report (FIR) based on the Ext.P6 complaint. By way of Ext.P6 complaint, the Petitioner had alleged that on 28/7/2024, the Police Officer deployed by the Station House Officer, Puliyangudi Police Station, Tenkasi, who was in uniform, and two other persons in civil dress entered the house of the Petitioner. According to the Petitioner, the persons who were not in uniform were, in fact, the Complainant and his friend, and, therefore, they had committed criminal trespass.

(3.) Essentially, what the Petitioner sought by this writ petition was that the complaint be investigated and the Respondents be prosecuted and punished accordingly. The writ petition was filed as a Writ Petition (Civil). The learned Single Judge dismissed the writ petition, declining to issue any directions for holding the enquiry and investigation into the complaint and holding that the FIR can go on as per law.