GOPI KUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) 1. This Criminal Original Petition has been filed to direct the respondent police to not to harass the petitioners in the guise of investigation in Crime Number not known on the file of the respondent police.

(2.) Heard learned counsel appearing for the petitioners and learned Additional Public Prosecutor for the respondent.

(3.) The learned Additional Public Prosecutor appearing for the respondent police submits that on the complaint given by the defacto complainant against the petitioner, petition enquiry is pending in C.S.R. No. 189 of 2019 on the file of the respondent police.