S. PRAKASH Vs. INSPECTOR OF POLICE, TIRUPPUR

JUDGEMENT

(1.) This petition has been filed seeking direction to the respondent police not to harass the petitioners in connection with Crime No.Not known of 2022 pending on the file of Respondent Police.

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

(3.) The learned Government Advocate (Crl.side) appearing for the respondent police submits that on the complaint given by the de-facto complainant against the petitioners, petition enquiry is pending on the file of the respondent police.