DR.Y.THAIYUB KHAN Vs. STATE REP. BY

JUDGEMENT

(1.) The petitioners have come forward with these petitions seeking for a direction, directing the respondents and their subordinates not to harass the petitioners under the guise of enquiry and to follow the due process of law.

(2.) The learned counsel for the petitioners submitted that the petitioners are harassed by the respondent police under the guise of enquiry. Relying upon the decision of this Court dated 03.03.2014, passed in Crl.O.P(MD)No.3305 of 2014, the learned counsel for the petitioners submitted that similar orders may be passed in respect of the petitioners also.

(3.) The learned Government Advocate (Criminal side), on instructions, would submit that petition enquiry is pending. He would further submit that there is no such harassment, as contended by the petitioners and the petitioners cannot use this order to stall the enquiry, that may be conducted by the respondent police.