AMUTHA Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking direction to the third respondent not to harass the petitioner under guise of enquiry.

(2.) The learned counsel appearing for the petitioner would submit that the third respondent police harassed the petitioner 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 against the petitioner, petition enquiry is pending in C.S.R.No.6/2020, dated 29.06.2020, on the file of the third respondent police.