NATARAJAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This petition has been filed seeking direction to the respondent not to harass the petitioners in guise of enquiry.

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

(3.) The learned Additional Public Prosecutor appearing for the respondent police would submit that on the complaint given by the defacto complainant, petition enquiry is pending.