C.VELUCHAMY Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

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

(2.) The learned counsel appearing for the petitioners submits that the respondent police harassed the petitioners 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 petitioners, petition enquiry is pending on the file of the respondent police