MINOR M.DHANUSH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed to direct the 4th respondent herein to investigate the victim's complaint dated 14.09.2019 and grant compensation to the victim namely Minor M.Dhanush as per the relevant provisions of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and also direct the 3rd respondent herein to initiate a disciplinary proceedings as against the 5th and 6th respondents herein based on the victim's complaint dated 14.09.2019 & 16.09.2019.

(2.) Heard Mr.S.Kumara Devan, learned counsel for the petitioner and Mr.S.Karthikeyan, learned Additional Public Prosecutor for the first to fifth respondents.

(3.) It is seen that the petitioner has sought for direction to the fourth respondent to investigate the victim's complaint dated 14.09.2019. In view of the Judgment of the Hon'ble Division Bench of this Court in Crl.O.P.(MD)No.13681 of 2018 and batch of cases, dated 20.09.2018, the petition of this nature is not maintainable before this Court. The relevant portion of the said order is extracted herewith:-