K.R. RAMASWAMY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) SEEKING a direction to the respondent police to register the complaint of the petitioner dated 30.10.2014, sent to the respondent police and investigate the same in accordance with law, the petitioner has come up with this petition.

(2.) THE petitioner claims to be the President of an organization known as Tamil Nadu Social Workers Organisation. He has given the present complaint to the respondent police on 30.10.2014. The said complaint reads as follows: -

(3.) A simple reading of the complaint would go to show that it does not make out any offence at all warranting registration of the case. The petitioner has been moving a number of petitions before this Court for some action or other like registration of criminal cases, direction to the police, etc. But, this complaint does not deserve registration of any case, because, it does not make out any offence at all warranting investigation.