P.PERUMALRAJA Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed praying to direct the second respondent not to harass the petitioner without following the due process of law.

(2.) Today, when the matter is taken up for hearing, the learned Government Advocate (crl.side) appearing for the respondents, on instructions, would submit that on the complaint given by one Salamanraj, petition enquiry has been initiated in C.No.G4/07931/1589/2020 and as of now, petition enquiry is pending on the file of the third respondent.

(3.) Heard the learned Counsel appearing for the petitioner and learned Government Advocate (crl.side) appearing for the respondents.