PALANIAMMAL Vs. SUPERINTENDENT OF POLICE SALEM DISTRICT

JUDGEMENT

(1.) (Prayer: Criminal Original Petition filed under section 482 of Criminal Procedure Code to direct the 2nd respondent to register the petitioner's complaint dated 05.11.2010.) 1. This petition has been filed by the petitioner seeking for the relief as stated therein.

(2.) THE learned Additional Public Prosecutor submitted that the respondent police has not received any complaint so far and that the petitioner may approach the second respondent with a fresh complaint for initiating necessary action.