PRASANNA KUMAR Vs. SUPERINTENDENT OF POLICE, RAMANATHAPURAM DISTRICT

JUDGEMENT

(1.) This petition has been filed seeking a direction, to direct the respondents 2 and 3 not to harass the petitioner and his family members in the guise of enquiry, upon the complaint of the 4th respondent.

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

(3.) The learned Additional Public Prosecutor appearing for the respondents 1 to 3 would submit that on the complaint given by the defacto complainant petition enquiry was initiated against the petitioner and the same is pending in Current Paper G3/1724451088/2020, on the file of the third respondent police.