V.S. RAMALINGAM Vs. STATE

JUDGEMENT

(1.) This petition has been filed to direct the 2nd respondent police to take further action on the petitioner's complaint dated 04.02.2019.

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing on behalf of the respondents.

(3.) This petition is not maintainable, in view of the order passed by the Hon'ble Division Bench of this Court in Crl.OP(MD)No.13681 of 2018 and a batch of cases, dated 20.09.2018, liberty is given to the petitioner to workout his remedy as per the direction given by the Hon'ble Division Bench.