M.SRINIVASAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This petition has been filed by the petitioner to direct the 2nd and 3rd respondents not to interfere pure civil dispute and also direct the respondents not to harass the petitioner in the name of enquiry.

(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 de-facto complainant against the petitioner, petition enquiry is pending.