BINDHYA JOHN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed to direct the respondents 1 and 2 to take appropriate action on the petitioner's representation /reminder dated 21.01.2020 within stipulated time frame as may be fixed by this Court.

(2.) Heard Mr.M.A.Muthalakan, learned counsel for the petitioner and Mr.S.Karthikeyan, learned Additional Public Prosecutor for the first respondent.

(3.) In view of the Judgment of the Hon'ble Division Bench of this Court in Crl.O.P.(MD)No.13681 of 2018 and batch of cases, dated 20.09.2018, the petition of this nature is not maintainable before this Court. The relevant portion of the said order is extracted herewith:-