GOVINDARAJ Vs. SUPERINTENDENT OF POLICE, TRICHY CITY LIMIT

JUDGEMENT

(1.) This criminal original petition has been filed seeking a direction to direct the 1st and 2nd respondents herein not to harass the petitioner and his family members in the guise of any enquiry.

(2.) The learned counsel appearing for the petitioner would submit that the respondents 1 and 2 harassed the petitioner under the guise of enquiry.

(3.) The learned Government Advocate (Criminal side) appearing for the respondents 1 to 3, on instructions, would submit that on the complaint given by one Prabhu / fourth respondent, petition enquiry was initiated against the petitioner and the same was pending in C.S.R.No.615 of 2020, on the file of the third respondent police.