A. GNANA MARY Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner has given a complaint to the respondents police on 12.11.2013, stating that based on the fabricated document, one Nicholas Ponnudurai had filed a case against the petitioner in O.S. No.415 of 20025 in respect of the land and the petitioner's son was attacked. Since no action has been taken, the petitioner is before this Court.

(2.) HEARD the learned Counsel appearing for the petitioner and the learned Government Advocate (Criminal Side) appearing for the respondents.

(3.) WITH the above direction, the Criminal Original Petition is allowed.