RAJALAKSHMI Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This petition has been filed seeking direction to direct the first respondent not to harass the petitioner and as well as her family members without any legally sustainable complaint.

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

(3.) The learned Additional Public Prosecutor appearing for the respondent police submits that on the complaint given by the defacto complainants against the petitioner, petition enquiry is pending on the file of the respondent police