T. KARTHIK Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking direction to the 2nd respondent not to harass the petitioner unnecessarily.

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

(3.) The learned Additional Public Prosecutor appearing for the second respondent police submits that on the complaint given by the defacto complainants against the petitioner, petition enquiry is pending in C.S.R.No.197 of 2020 on the file of the second respondent police