NATHIYA Vs. THE STATE REP. BY

JUDGEMENT

(1.) The petitioner has come forward with this petition seeking for a direction, directing the 2nd respondent and his subordinates not to harass the petitioner under the guise of enquiry and to follow the due process of law.

(2.) The learned Government Advocate (Criminal side), on instructions, would submit that petition enquiry is pending.

(3.) I have heard the learned counsel appearing on either side.