M.NAVEEN Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioners have come forward with this application, seeking for a direction to the second respondent not to harass the petitioners under the guise of enquiry.

(2.) I have heard the counsel appearing on either side and perused the materials available on record.

(3.) The Government Advocate (Crl.side), on instruction, would submit that there is a complaint against the petitioners by the defacto complainant, for which the petitioners have been called for enquiry and there is no such harassment against the petitioners and if any interrogation is needed by the respondent against the petitioners, the norms which are mentioned in the Judgement of Hon'ble Apex Court in D.K.Basu Vs. State of West Bengal reported in AIR (1997) SC 610, would be followed. He would further submit that there will not be any harassment against the petitioners and the enquiry or interrogation would be done in accordance with law.