S CHINNASWAMY Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) TODAY, when the case was called at 10.55 a.m., the learned counsel for the petitioner was not present. Hence, the matter was passed over and again called at 3.20 p.m. Even then there was no representation on behalf of the petitioner, which shows that the petitioner is not interested in further prosecuting the petition. Yet, this Court is disposing of the petition on merits.

(2.) IN this case, a direction is sought for by the petitioner to the respondent to register a case on the basis of the complaint dated 25.9.2003, which cannot be issued in the light of the decision of the Apex Court in Sakiri Vasu v. State of U.P. & others reported in (CDJ 2007 SC 1327). For the said reason, the above petition fails and the same is dismissed.