K.R. SATHISHKUMAR Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This petition has been filed seeking direction to the respondent police not to harass the petitioner in connection with Crime No.Not known of 2018 pending on the file of Respondent Police.

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

(3.) The learned Additional Public Prosecutor appearing for the respondent police submits that on the complaint given by the defacto complainant against the petitioner, petition enquiry is pending on the complaint given by one Preetha, dated 10.06.2020 on the file of the respondent police.