M. KARUPAIYA Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking for a direction not to harass the petitioners.

(2.) Heard the learned counsel for the petitioners and the learned Government Advocate (Crl. Side) for the respondent police.

(3.) The learned Government Advocate (Crl. Side) appearing for the respondent police would submit that on the complaint given by one Latha Chandrasekar against the petitioners, petition enquiry is pending in C.S.R. No. 141 of 2019 on the file of the second respondent police.