ABRAHAM MUTHUKUMAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This petition has been filed seeking direction to the second respondent police not to harass the petitioner under 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 respondent police would submit that on the complaint given by the neighbor of the petitioner, enquiry was initiated. As of now, petition enquiry is pending in C.S.R.No.102 of 2020, dated 22.06.2020, on the file of the respondent police.