KUMARAGURU Vs. STATE

JUDGEMENT

(1.) IN Crl. O. P. NO. 3045/2009 the petitioner seeks to direct the respondent to register the petitioner's complaint dated 30. 1. 2009 given by the petitioner and to deal with the same in accordance with law and in Crl. O. P. No. 3051/2009 the petitioner seeks for police protection to the petitioner in accordance with law.

(2.) THE learned counsel for the petitioner submits that the complaint given by the petitioner dated 30. 1. 2009 was acknowledged by issuing C. S. R by the respondent. When the petitioner wanted to commence the contract work awarded by L and T, the brother of the Chairman of Kathivakkam Municipality along with his henchman obstructed the progress of work and demanded huge amount, since the work is being done within the jurisdiction of Kathivakkam Municipality, in which, one Murugavel is the Chairman.

(3.) THE learned counsel further submits that the complaint was assaulted with deadly weapons and he was admitted in the Government Hospital, Ponneri. The car of the complainant was also damaged. Though the complaint was entertained and enquiry has been conducted, a case has not been registered and in the result, because of the continuous threat, the work could not be commenced and therefore, seeks for registration of the case. He also submits that the proposed accused belongs to ruling political party and that is the reason why the case was not taken on file by the respondents.