PANDIMURUGAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This petition has been filed seeking direction to direct the second and third respondent not to harass the petitioner and his family members inducement of the others based on the petitioner representation on 03.10.2019

(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