SUSADIMA AMAROLPAM Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE prayer in the writ petition is to direct the respondents to investigate into the crime and take action against the culprit.

(2.) I have heard the arguments of Mr.G.Ramachandran, learned counsel appearing for the petitioner and Mr.V.R.Thangavelu, learned Government Advocate representing the respondents.

(3.) THIS writ petition is disposed of accordingly. However, there will be no order as to costs.