RAJAGOPAL Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This petition has been filed seeking direction to direct the second and third respondents not to harass the petitioner herein in the name of enquiry.

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

(3.) The learned Additional Public Prosecutor appearing for the respondent police submits that on the complaint given by the de facto complainants against the petitioners, petition enquiry is pending on the file of the respondent police.