VASANTHAKUMAR Vs. SUPERINTENDENT OF POLICE, MADURAI

JUDGEMENT

(1.) This criminal original petition has been filed seeking for direction to the 2nd and 3rd respondents not to harass the petitioner herein under the guise of enquiry in connection with Crime No.18 of 2023 on the file of the 3rd respondent.

(2.) The facts in brief:-

(3.) The 4th respondent lodged a complaint against the above said Muthuramalingam and 10 unknown persons. On the basis of the above said, a case in Crime No.18 of 2013 for the offences punishable under Sec. 147, 148, 2949b), 506(ii) IPC and Sec. 3(1)(r), 3(1)(s), 3(2) (va) of SC/ST Act.