M. MURUGAN Vs. THE STATE

JUDGEMENT

(1.) SEEKING a direction to the respondents police to take action on the complaint of the petitioner dated 21.02.2012 given to the first respondent, which was dealt with by the second respondent police on 22.02.2012, under the cover of CSR No. 142/99/SP/UD/Ma/12 and deal with the above said persons in accordance with law, the petitioner has come up with this petition.

(2.) THE petitioner is present in Court today and he has argued the matter. I have heard the learned Additional Public Prosecutor appearing for the respondent and I have also perused the records carefully.

(3.) IT is submitted by the learned Additional Public Prosecutor that the said complaint of the petitioner was enquired into and the same was closed as the dispute is purely civil in nature.