V UDAYAKUMAR Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS is a petition seeking for a direction to the 1st and 2nd respondents to initiate action, on the basis of the complaint given by the petitioners dated 20.05.2006, against the third respondent.

(2.) THE learned Additional Public Prosecutor submits that a complaint has been given on 20.05.2006. THE petitioners are owners of the lorries bearing Registration Nos.TN-32-V-9331, TN-32-V-7947 respectively. THE lorries were entrusted with the third respondent for rent. THEre is a dispute with regard to the rent between the petitioners and the third respondent. He submits that an enquiry has been conducted and both the parties have settled the dispute amicably and the enquiry has been closed.

(3.) WITH the above observation, this criminal original petition is disposed of.