C RAJALAKSHMI Vs. STATE

JUDGEMENT

(1.) THIS petition is filed seeking for a direction to the second respondent police to return the petitioner's complaint papers to the first respondent's file and further direct the first respondent to take the petitioner's case on file and register the case based on the complaint dated 16.4.2009 against one Ganesan and his family members.

(2.) THE learned counsel for the petitioner submits that originally a complaint dated 16.4.2009 was given before the first respondent, who, without even conducting an enquiry, transferred the same to the second respondent and that by taking note of the reason that the petitioner is residing within the jurisdiction of the first respondent and having given birth to a child recently, she cannot be shuttled from the place where she actually resides and therefore the direction sought for may be granted.

(3.) WITH the above direction, the petition is closed.