N NARESH Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The prayer sought for in this petition is for a direction, directing the second and third respondents not to harass the petitioner based on the complaint given by Y.Masthan, other than due process of law.

(2.) Heard Mr.K.G.Senthil Kumar, learned counsel appearing for the petitioner and Mr.R.Ravichandran, learned Government Advocate (Crl.Side) appearing for the respondents Police.

(3.) On hearing both sides, it seems that there was a dispute between the petitioner and one Masthan about the landed property. In this regard, the claim of the petitioner is that, he had already given a complaint to the respondents Police and under Section 482 of Cr.P.C., direction was also obtained from this Court dated 09.08.2017 in Crl.O.P.No.15310 of 2017, to investigate the said complaint. After investigation of the same, it seems that the respondents Police have filed report as a mistake of fact.