MATILDA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Criminal Original Petition has been filed to direct the respondents 1 and 2 not to harass the petitioner under the guise of enquiry.

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondents 1 and 2.

(3.) Mr.A.Gokulakrishnan, learned Additional Public Prosecutor submitted that the enquiry has been conducted and the same has been closed.