NAVEEN MACHADO Vs. SUPERINTENDENT OF POLICE; INSPECTOR OF POLICE, ALL WOMEN POLICE STATION; INSPECTOR OF POLICE, TUTICORIN SOUTH POLICE STATION

JUDGEMENT

(1.) This writ petition has been filed to direct the second respondent to register the petitioner's complaint dated 09.09.2008.

(2.) Heard the learned Counsel for the petitioner and alsoMr. D.Sasikumar, learned Government Advocate, who took notice on behalf of the respondents.

(3.) The learned Counsel for the petitioner would echo the cri de coeur of the grievance of the petitioner to the effect that despite complaint having been lodged with the third respondent viz., the Inspector of Police, Tuticorin South Police Station, Tuticorin, no action has been taken, the petitioner approached the first respondent viz., the Superintendent of Police, Tuticorin under Section 154 Cr.P.C.; thereupon the first respondent by his proceedings dated 09.09.2008 directed the second respondent to consider the same and do the needful and also report the same to him.