STEPHEN THOMAS DANIEL Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed seeking for a direction to the respondent police not to harass the petitioners on the basis of the complaint given by the defacto complainant.

(2.) The learned counsel appearing for the petitioners submits that the respondent police harassed the petitioners under the guise of enquiry.

(3.) The learned Additional Public Prosecutor appearing for the respondent police submits that on the complaint given by the de-facto complainant against the petitioner, petition enquiry is pending in C. S. R. No. 284 of 2019, on the file of the respondent police.