M.ESWARI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This criminal original petition has been filed seeking direction to restrain the respondents from harassing the petitioners by compelling them to be witnesses in connection with Crime No.6/2020 on the file of the second respondent Police and to direct the first respondent to take appropriate legal actions against the police men attached with the second respondent unit for having forcibly recorded videos of the petitioners, when they are at home in their casual dresses.

(2.) The learned counsel appearing for the petitioners would submit that during the time of occurrence, the police officer attached with the second respondent entered into the house of the petitioners and threatened them to stand as witnesses in the case registered in a Crime No.6 of 2020. He would further submit that the second respondent forcibly recorded videograph by using their mobile phone, for which a compliant has been lodged by the petitioners before the first respondent.

(3.) The learned Additional Public Prosecutor appearing for the respondents would submit that the petitioners are working in a company, in which, the alleged occurrence was happened. Though it was alleged that they are compelled to stand as witnesses, infact, after registration of the case in Crime No.6 of 2020, under Section 120B , 406 , 499 , 506(i) , 384 , 511 of I.P.C., r/w Section 74 of Information Technology Act, 2000, the petitioners were summoned by the second respondent police for enquiry. He would further submit that even after receiving the summons served by the Police, the petitioners have not attended the enquiry on 30.06.2020. Only in order to avoid the enquiry, the petitioners have approached this Court with the help of the accused.