VIJAYALAKSHMI Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to direct the respondent to register a case based on the petitioner's complaint dated 29.07.2019

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondent.

(3.) In view of the Judgment of the Hon'ble Division Bench of this Court in Crl.O.P.(MD)No.13681 of 2018 and batch of cases, dated 20.09.2018, the petition of this nature is not maintainable before this Court. The relevant portion of the said order is extracted herewith:-