LAWS(MAD)-2014-12-32

VANITHA JAYAPAL Vs. THE SUPERINTENDENT OF POLICE

Decided On December 03, 2014
Vanitha Jayapal Appellant
V/S
The Superintendent Of Police Respondents

JUDGEMENT

(1.) Seeking a direction to the respondent to register a case on the complaint of the petitioner dated 12.09.2014, the petitioner has come up with this petitioner.

(2.) I have heard Mr.S.Giridharan, learned counsel appearing for the petitioner, Mr.M.Maharaja, learned Additional Public Prosecutor appearing for the respondent State, Mr.N.R.Elango, learned senior counsel appearing for the proposed accused Mr.R.Raman Laal and Mr.V.Karthick, learned counsel appearing for the proposed accused Mr.R.G.Srinivasan as well as perused the records carefully.

(3.) The brief facts of the case would be as follows: