P.A.CHINNAKALAI Vs. P.ARUMUGAM

JUDGEMENT

(1.) The petitioner has come forward with this petition seeking for a direction, directing the respondent police not to interfere in civil dispute.

(2.) 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 petitioner.

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