R.THANGARAJ Vs. SUPERINTENDENT OF POLICE MADURAI DISTRICT

JUDGEMENT

(1.) This writ petition has been filed for issuance of a writ of Mandamus, directing the 2nd respondent to take appropriate action as against the respondents 3 and 4 based on the petitioner's complaint dated 3009.2019 made to the first respondent.

(2.) This writ petition is nothing but for registration of the complaint. In view of the Judgment of the Hon'ble Division Bench of this Court in Crl.O.P.(MD)No.13681 of 2018 and batch of cases, dated 20.09.2018, the petition of this nature is not maintainable before this Court. The relevant portion of the said order is extracted herewith:-

(3.) With the above direction, this Writ Petition is disposed of.