RESHMA Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to direct the 3rd respondent to not to harass the petitioner and her family members.

(2.) The learned counsel appearing for the petitioner would submit that the 3rd respondent harassed the petitioner under the guise of enquiry and thereby he seeks a direction to the 3rd respondent police not to harass the petitioner and her family members under the guise of enquiry.

(3.) When the matter is taken up for hearing, Mr.V.Meganathan, learned Government Advocate (Criminal Side) appearing for the respondents 1 to 3 would submit that the 4th respondent has given a complaint against the petitioner and her parents. In respect of which, enquiry has been conducted by the 3rd respondent in CSR.No.552 of 2021. He would further submit that the respondent police are not harassing the petitioner and her family members under the guise of enquiry.