S. RAJARAM Vs. STATE

JUDGEMENT

(1.) This petition is filed seeking direction to the respondent not to harass the petitioner.

(2.) It is seen from the submission of the parties that the petitioner is the uncle of one Anandraj. Anandraj said to have borrowed money from 10 different persons to the tune of Rs.5.00 lakhs. It is claimed that the petitioner had voluntarily offered to settle the matter, false complaint is submitted by the defacto complainant. On the basis of false complaint, the petitioner is unnecessarily harassed.

(3.) Learned Additional Public Prosecutor appearing for the respondent submitted that enquiry is pending in C.S.R.No.56/2022 dtd. 10/2/2022.