P.SRIDHAR Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed to direct the 4th respondent to monitor the investigation and register the FIR based on the petitioner's complaint on 26.08.2020.

(2.) Heard Mr.S.Sugendran, learned counsel for the petitioner and Mr.S.Karthikeyan, learned Additional Public Prosecutor for the respondents.

(3.) 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:-