SELVI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This petition has been filed seeking direction to the second respondent police not to harass this petitioner in connection with the complaint pending on the file of the second Respondent Police.

(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 respondent police submits that on the complaint given by the defacto complainant against the petitioner, petition enquiry is pending on the file of the respondent police.