D PRASANNA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petition is filed seeking direction to the respondent to register a case based on the complaint given by the petitioner on 23-2-2006. The complaint inter alia reads that on 22-2-2006, one Sujatha rang up to the residence of the petitioner, who is a practising Advocate, threatened her to settle the amount which was allegedly borrowed by her. It has been further contended in the complaint that the said sujatha sent SMS to the friends of the petitioner using unparliamentary words. On 23-2-2006, the said Sujatha came along with three henchmen to the residence of the petitioner, shouted and threatened that she would defame the petitioner and would not permit her to live peacefully. There was further threat that the said Sujatha would attack the children, family members, parents and in-laws of the petitioner. The said sujatha shouted at the petitioner using all unparliamentary words and heaped abuse on her. The grievance of the petitioner is that the life of the petitioner and her family members is in danger.

(2.) THE Court heard the submissions made by the respondent and also the counter party Sujatha, who was permitted to intervene in this matter.

(3.) THE learned counsel for the petitioner would submit that in as much as the complaint which reflects commission of cognisable offence addressed to the Joint Commissioner of Police, South, Chennai 600 017, with a copy endorsed to the Commissioner of Police was not registered, a direction may be issued to the respondent Police to perform their duty as contemplated under Section 154 (1) of Code of Criminal Procedure.