M.DHANASEKARAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to direct the respondent to take further action in the complaint given by the petitioner in CSR.No.16 of 2020 dated 04.01.2020.

(2.) The learned Additional Public Prosecutor has submitted that based on the complaint given by the petitioner, C.S.R.No.16 of 2020 was issued and after enquiry the said complaint was closed on 08.02.2020.

(3.) The learned counsel for the petitioner has submitted that the petitioner has not received any intimation with regard to closure of the petitioner's complaint.