RAJAMOHAN Vs. SUPERINTENDENT OF POLICE, SIVAGANGAI DISTRICT

JUDGEMENT

(1.) This criminal original petition has been filed seeking a direction to direct the respondents or their men not to harass the petitioner.

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

(3.) The learned Government Advocate (Criminal side) appearing for the respondents, on instructions, would submit that on the complaint given by one Pandian, petition enquiry was initiated against the petitioner and the same was pending in C.S.R.No.163 of 2020, on the file of the second respondent police.