C. AKKAPPAN Vs. SUPERINTENDENT OF POLICE MADURAI DISTRICT

JUDGEMENT

(1.) This petition has been filed seeking direction to to direct the 2nd and 3rd respondent not to harass the petitioner with respect of any complaint or otherwise lodged by 4th respondent (Mrs. Vijay) or by any person representing her.

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

(3.) The learned Government Advocate(Crl. Side) 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