MANIKANDAN Vs. SUPERINTENDANT OF POLICE

JUDGEMENT

(1.) This criminal original petition has been filed seeking a direction to direct the second respondent not to harass the petitioner under the guise of enquiry.

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

(3.) The learned Government Advocate (crl.side) appearing for the respondents 1 and 2, on instructions, would submit that upon the complaint given by the third respondent against this petitioner, petition enquiry is pending in C.S.R.No.130 of 2020, on the file of the second respondent police.