N.SHEELA Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the petitioner praying to direct the respondent to register the complaint dated 25.09.2015 given by the petitioner and to investigate the same in accordance with law.

(2.) In the affidavit filed in support of the petition, it has been averred by the petitioner as follows_

(3.) When the matter was taken up for consideration, the learned counsel for the petitioner made a detailed submission advertting to the averments made in the affidavit.