S.KANNAN Vs. THE SUPERINTENDENT OF POLICE THIRUVARUR

JUDGEMENT

(1.) The petitioner has come forward with this petition seeking for a direction to the respondents to register a case pertaining to the petitioner's complaint dated 21.11.2014.

(2.) The learned counsel for the petitioner submitted that the petitioner has lodged a complaint before the respondents on 21.11.2014. But the respondents have not shown any interest to enquire the matter and register the case. Hence, the petitioner has come forward with this petition for the above stated relief.

(3.) At this juncture, the learned Additional Public Prosecutor, on instructions, would submit that on the basis of the complaint given by the petitioner, a case has been registered in Crime No.85 of 2015 for an offence under Section 429 IPC.