(1.) This petition has been filed seeking direction to direct the 1st and 2nd Respondents to instruct the 3rd respondent not to harass the petitioner under the guise of enquiry on the basis of false complaint lodged by the 4th and 5th Respondents herein
(2.) The learned counsel appearing for the petitioner submits that the respondent police harassed the petitioner under the guise of enquiry.
(3.) The learned Additional Public Prosecutor appearing for the respondent police submits that on the complaint given by the defacto complainants against the petitioner, petition enquiry is pending on the file of the respondent police