M S MOHAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THERE is no representation for the petitioner today also. The story was not different when it came up for hearing on 7/12/2006. The learned Public Prosecutor, on instructions, submits that Ext.P1 was not received by the police and that hence no action has been taken. THERE is nothing to show that Ext.P1 was actually given to the police.

(2.) IN these circumstances, I am satisfied that this writ petition deserves to be dismissed. This writ petition is, accordingly, dismissed.