K. SENTHIL KUMAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) SINCE the petitioner is same and the relief sought for is same in the three criminal original petitions and since the submissions are also same, same order is passed in these petitions.

(2.) SENTHIL Kumar, the petitioner under certain circumstances, seems to have come under the adverse notice of police. There were registration of certain criminal cases by police as against him.

(3.) THE learned Additional Public Prosecutor while refuting the allegations submitted that the respondents will not harass the petitioner.