SIVA SHANKAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed seeking direction to the first respondent police not to harass the petitioner in guise of enquiry.

(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 Additional Public Prosecutor appearing for the first respondent police would submit that on the complaint given by the second respondent/defacto complainant, petition enquiry is pending.