G.MURUGAN Vs. ADDITIONAL DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This petition has been filed seeking direction to the respondents police not to harass the petitioner in connection with Crime No.Not known of 2019 pending on the file of Respondents Police.

(2.) The learned counsel appearing for the petitioner submits that the respondents police harassed the petitioner under the guise of enquiry.

(3.) The learned Additional Public Prosecutor appearing for the respondents police submits that on the complaint given by the de-facto complainant, petition enquiry is pending on the file of the respondents police.