THIYAGARAJAN Vs. SUPERINTENDENT OF P. OLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed praying to direct the 2nd respondent not to harass the petitioner under the guise of enquiry, based on the complaint of the 3rd respondent, which is purely a money transaction.

(2.) When the matter is taken up for hearing, the learned Additional Public Prosecutor appearing for the respondent Police, on instructions, would submit that on the complaint given by the 3rd respondent, petition enquiry has been initiated in CSR No.198 of 2020, dated 05.07.2020 and as of now, petition enquiry is pending on the file of the 2nd respondent.

(3.) Heard the learned Counsel for the petitioner and learned Additional Public Prosecutor for the respondent police.