A. SIKKANDAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioners, namely, A. Sikkandar and Abubukkar, came forward with this petition under Section 482 Cr.P.C. that they shall not be harassed by the respondent police nor they shall spoil the sanctity of the holy place and defile it. The petitioners states that they are pious and deeply religious and are true Musalmans and they shall not be harassed by the police.

(2.) The learned Government Advocate (Criminal side) filed a status report. He had submitted that there is opposite group. There is civil dispute between both sides. Each side complains against the other.

(3.) The learned Government Advocate also submitted that in Crl. O.P.(MD) No. 12017 of 2014 on 01.07.2014, this Court has directed the respondent police to conduct enquiry in the light of the recent judgment of the Hon'ble Apex Court in Lalita Kumari v. Govt. of U.P. and Others, 2014 2 SCC 1 . In the circumstances, to conduct enquiry police has sent summons to Sikkanthar and his brother, but they have not responded. When the enquiry was conducted, it turn out that already there is a civil dispute and there exists enmity between the parties and as it does not disclosed any cognizable offence it was closed.