A. PREM NAZEER Vs. THE TAMIL NADU STATE

JUDGEMENT

(1.) THE Petitioner has preferred the instant Writ of Mandamus, praying for passing of an order by this Court, directing the respondents and their subordinates from harassing him and their family members without due process of law and to ensure the Petitioner's Personal liberty guaranteed under Article 21 of the Constitution of India.

(2.) ACCORDING to the Petitioner, one Sharfudeen (2nd Respondent in I.P. No. 44 of 2014, on the file of Sub Court, Tiruchirapalli) attacked his brother Jahangir brutally with the help of Goondas, for non -payment of hand loan. Hence, Singanallur Police, Coimbatore City, registered a case against the said Sharfudeen and his henchmen in Crime No. 592 of 2014 and the same is pending.

(3.) THE principal stand taken on behalf of the Petitioner is that the Respondents 4 and 5 used unparliamentary words against him and his family members and further purposely tortured with a view to settle the borrowed amount by his younger brother, who has purposely cheated the defacto complainant. As such, they are mentally affected and they are not in a position to led their life in a peaceful manner.