V.PALANISAMY Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed praying to direct the 2nd respondent not to interfere with the civil dispute with regard to the properties in S.No.441/2B and S.No.441/2C, situate in Periammapatti Village, Palani Taluk, Dindigul District.

(2.) Mr.N.Mohan, the learned counsel appearing for the petitioner submitted that the 2nd respondent Police unnecessarily calling and harassing the petitioner under the guise of enquiry. He would further submit that the petitioner and the 3rd respondent is having civil dispute for which, a civil suit is also pending in O.S.No.54 of 2020, on the file of the District Munsif Court, Palani. Accordingly, he prayed to pass an order of direction "Not to harass" petitioner.

(3.) Mr.S.Chandrasekar, the learned Additional Public Prosecutor appearing for the respondent Police, on instructions, would submit that on the complaint given by the petitioner, petition enquiry was initiated in CSR No.222 of 2020, dated 03.06.2020. He would further submit that based on the complaint given by the 3rd respondent, another enquiry is initiated in CSR No.269 of 2020, dated 03.07.2020. According to him, as of now, petition enquiry is pending with the 2nd respondent Police.