KUMAR 2. THEERTHALINGAM Vs. THE INSPECTOR OF POLICE, KOTTAPATTI POLICE STATION, HARUR TALUK, DHARMAPURI DISTRICT

JUDGEMENT

(1.) Liberty is the natural and inalienable right of every human being recognised and protected by Art. 21 of the Constitution of India. Complaining that the personal liberty of the petitioner is infringed, except in accordance with the procedure established by law, this petition has been filed by the Inspector of Police, Nanguneri Circle, seeking to quash the order of the learned Judicial Magistrate, Peraiyur, issuing Non Bailable Warrant against him dated 24.05.2016 [despite the filing of the application seeking to condone his absence].

(2.) Heard the learned counsel for the petitioner and the learned Government Advocate (Crl. Side) for the first respondent. In view of the limited relief sought for by the petitioner, notice to the second respondent herein is dispensed with.

(3.) The second respondent herein, as the Manager of a bus company, seems to have filed a private complaint against the petitioner herein and the same has been registered under Sections 342 and 323 Penal Code and the case is pending in C.C.No.560 of 2013.