S.ILAVARASAN Vs. SUPERINTENDENT OF POLICE, THOOTHUKUDI DISTRICT

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking a direction to direct the second respondent not to harass the petitioners and their family members without any legally sustainable complaint.

(2.) Today, when the matter is taken up for hearing, the learned Government Advocate (crl.side) appearing for the respondents 1 and 2, on instructions, would submit that on the complaint given by the third respondent, petition enquiry has been initiated against the petitioner in C.S.R.No.430 of 2020 and as of now, the same was pending on the file of the second respondent police station.

(3.) Heard the learned Counsel for the petitioners and learned Government Advocate (crl.side) for the respondents 1 and 2.