G. THIRUMURUGAN Vs. STATE

JUDGEMENT

(1.) FOR the past two and a half months, this Court has been passing the following orders on petitions seeking registration of complaint:

(2.) THE matter is one of grave concern. Despite the decision of the Apex Court in Lalita Kumari Vs Govt. of U.P.& Others, (2013 (4) Crimes 243 (SC)) and despite the repeated direction of this Court requiring action of respondent police, the respondent police ever so often, are found to conduct themselves with gay abandon.

(3.) OF interest and concern to the FIRST POLICE OFFICER of the State, the Director General of Police, would be the following extract from the judgment of the Hon'ble Apex Court in Lalita Kumari Vs Govt. of U.P.& Others, (2013 (4) Crimes 243 (SC)):