SURENDRAKUMAR Vs. SUPERINTENDENT OF POLICE, OFFICE OF THE SUPERINTENDENT OF POLICE, THIRUVARUR DISTRICT

JUDGEMENT

(1.) Seeking a direction to the respondent police not to harass the petitioner under the guise of investigation or enquiry, the petitioner has come up with this petition.

(2.) I have heard the learned counsel for the petitioner and the learned Government Advocate for the respondents.

(3.) It is stated by the learned Government Advocate that one Bharathi has given a complaint against the petitioner and on the basis of the said complaint, the respondent police is proceeding to initiate enquiry in the case.