YUVARAJ Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to direct the respondent not to harass the petitioner in Cr.No.638 of 2019 on the file of Thanipadi Police Station, Thanipadi, Thiruvannamalai District.

(2.) The learned counsel for the petitioner has submitted that the petitioner has married one Alima but her father has lodged a complaint before the second respondent stating that the said Alima was missing and based on the same, the second respondent has registered an FIR in Cr.No.638 of 2019 under the caption, 'woman missing'. She further submitted that the said Alima is a major and she voluntarily left her parents' house and married the petitioner, but based on the aforesaid FIR, the second respondent is harassing the petitioner.

(3.) The learned Additional Public Prosecutor has submitted that since one Ismail has lodged a complaint stating that her daughter Alima was missing, an FIR in Cr.No.638 of 2019 was registered under the caption, 'Woman Missing'. He further submitted that investigation reveals that the said Alima is with the petitioner and hence the petitioner was directed to appear before the second respondent but without appearing before the second respondent, he rushed to this court and filed this petition.