ABDUL KADAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioners in these petitions, excepting Crl.OP(MD)No.10356 of 2025, have approached this Court seeking a direction to the respondent Police not to harass them under the guise of enquiry on the basis of private complaints that are admittedly civil in nature, such as money disputes, property transactions, and contractual disagreements.

(2.) Insofar as Crl.OP(MD)No.10356 of 2025 is concerned, the petitioner / defacto complainant sought for a direction to file the final report in Crime No.75 of 2025, as expeditiously as possible. The case in Crime No.75 of 2025 also pertains to a financial transaction.

(3.) Since all these criminal original petitions raise a common question regarding the power of the police to entertain civil disputes, they are heard together and disposed of by this common order.