S.ANBARASAN Vs. HEMALATHA

JUDGEMENT

(1.) The Writ Petition has been filed by the petitioner challenging the order dtd. 23/3/2020 made in SHRC Case No.9024/2018 passed by the seventh respondent/State Human Rights Commission with a prayer to quash the same.

(2.) The case of the Writ Petitioner is that he had preferred a complaint on 12/6/2018 against one Pouliya [who is not a party to SHRC proceedings] and others for spraying chilli powder and snatching his two mobile phones and all his belongings. The complaint preferred by him in Pappanadu Police Station was cognizable in nature. However, neither a case was registered nor CSR was issued based on the complaint preferred by him.

(3.) During the course of enquiry before the SHRC, the petitioner and two more persons were examined as PW1 to PW3 and 24 documents were marked as Exhibits and on the side of the respondents, the second respondent had examined himself as RW1 and the documents were marked as Exs.1 to 4.