AYYAPPAN Vs. JAHIR HUSSAIN

JUDGEMENT

(1.) This petition has been filed seeking direction to direct the first and second respondents herein not to harass the petitioner herein under the guise of enquiry on the basis of the complaint lodged by the Aiswarya Jewellery, the third respondent herein.

(2.) The learned counsel appearing for the petitioner submits that the respondent police harassed the petitioner under the guise of enquiry.

(3.) The learned Government Advocate(Crl.Side) appearing for the respondent police submits that on the complaint given by the defacto complainants against the petitioner, petition enquiry is pending on the file of the respondent police