S. KALIDOSS Vs. SUPERINTENDENT OF POLICE, RAMANATHAPURAM DISTRICT

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking a direction, to direct the 2nd respondent not to harass the petitioner in the name of enquiry, on the basis of the representation, dated 15.09.2020 sent by the petitioner to the 1st and 2nd respondents.

(2.) The learned counsel appearing for the petitioner would submit that the respondent police harassed the petitioner under the guise of enquiry.

(3.) The learned Government Advocate (crl.side) appearing for the respondents 1 and 2 would submit that on the complaint given by the defacto complainant petition enquiry was initiated against the petitioner and the same was pending in Current Paper C.No.353/SDOP/Camp/2020, on the file of the second respondent police.