BOSEPANDI Vs. SUPERINTENDENT OF POLICE, SIVAGANGAI DISTRICT

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking a direction, to direct the 3rd and 4th respondents not to harass or ill-treat the petitioners and their family members in connection with the four boundaries of the petitioner's property in Survey Nos.480/1E, 480/1E2C, on the file of the Keelarangiyan Colony, Melarangiyan Village Group, Thiruppuvanam Taluk, Sivagangai District.

(2.) The learned counsel appearing for the petitioners would submit that the 3rd and 4th respondents police harassed the petitioners under the guise of enquiry.

(3.) The learned Government Advocate (crl.side) appearing for the respondents 1 to 4, on instructions, would submit that on the complaint given by the fifth respondent petition enquiry was initiated against the petitioners and the same was pending in C.S.R.No.112 of 2020, on the file of the third respondent police.