GIRIVASAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THIS is a petition alleging that the petitioner is harassed by the 3rd respondent. It is alleged that the 3rd respondent is compelling the petitioner for executing a sale deed and there is a civil dispute between the 4th respondent and the petitioner. According to the petitioner, the Police, in such circumstances, cannot interfere in the civil matters.

(2.) ON instructions the Government Pleader submits that no complaint of any nature was received from the 4th respondent against the petitioner- Girivasan. Since the petition for impleading the 2nd petitioner is allowed only today, he could not take instruction in the matter. But we do not think that any further instruction is required. It is submitted by the learned Government pleader that in case the presence of the petitioners is required, the Police will issue written notice requiring them to appear. The same is recorded. Writ Petition is closed.