V SAITTU Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) ON direction, Mr. N. Senthilkumar, learned Government Advocate, takes notice for the respondents.

(2.) THIS writ petition is filed by the petitioner as party-in-person for direction forbearing the respondents from harassing and humiliating the petitioner and her family members under the guise of investigation and consequently to register a case based on the complaint dated 27. 10. 2007.

(3.) ACCORDING to the petitioner, she is the owner of the property at No. 9/32-A, Opposite to Muslim Samaathi, Kothandapanipuram, Arakandanallur Post, Thirukoilur Taluk, Villupuram District and the same has been let out to one Suriya, Son of Govindaraj and his wife Vijayalakshmi, however, the said tenants have not been paying any rent to her and also they have engaged rowdy elements to threaten the petitioner and her family members thereby endangering their lives. In those circumstances, the petitioner has given a police complaint to the first respondent and since the first respondent has refused to receive the same, the petitioner has approached the Director General of Police, Chennai on 04. 10. 2007, who in turn endorsed the complaint dated 04. 10. 2007 and directed the respondents to register a case against the accused persons. The grievance of the petitioner is, in spite of the direction given by the Director General of Police, Chennai, the first respondent, Inspector of Police Arakandanallur Police Station, Thirukoilur Taluk has not registered the complaint. Hence, the petitioner apprehends danger to her life as well as to her family members, she has filed the present writ petition for appropriate directions to the respondents as stated above.