RAJAVEL Vs. COMMISSIONER OF POLICE, COIMBATORE

JUDGEMENT

(1.) Seeking a direction to the respondent police not to harass the petitioner under the guise of investigation or enquiry, the petitioner has come up with this petition.

(2.) I have heard the learned counsel for the petitioner and the learned Government Advocate for the respondents.

(3.) It is stated by the learned Government Advocate that one Tmt. Valarmathi has given a complaint against the petitioner and on the basis of the said complaint, the respondent police is proceeding to initiate enquiry in the case.