RAJU Vs. THE DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) HEARD both sides.

(2.) THE Petitioner has filed the present Writ Petition praying for passing of an order in directing the respondents 1 to 3 to consider his representation, dated 7.10.2014 for taking appropriate action against the named fourth respondent/Inspector of Police, Thuraiyur Police Station, Trichy District.

(3.) THE grievance of the Petitioner is that the Fourth Respondent had used filthy language against him and criticised his caste name and threatened him that he will cut his legs etc, if he enters into the lands purchased by him. Furthermore, the Fourth Respondent by name threatened him that false cases would be foisted against him and his family members and in this regard he informed the Uppiliapuram Sub -Inspector of Police also.