Madras High Court
V.Marx vs The Inspector Of Police on 23 August, 2018
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.08.2018
CORAM
THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
Crl.O.P.(MD).No.14923 of 2016
V.Marx
...Petitioner
Vs.
The Inspector of Police,
All Women Police Station,
Aruppukkotai Taluk,
Virudhunagar District.
...Respondent
PRAYER: Criminal Original Petition filed under Section 482 of the Cr.P.C., to
direct not to harass the petitioner and his parents and his sister and
sister's husband.
For Petitioner :Mr.S.Malaikani
For Respondents :Ms.K.Suyambulinga Bharathi, G.A.(Crl.side)
:ORDER
This Criminal Original Petition has been filed seeking for a direction to the respondent police not to harass the petitioner and his family members.
2.Heard learned Counsel for the petitioner and learned Government Advocate (Crl.side) appearing for the respondent Police.
3.The learned Government Advocate (Crl.side) appearing for the respondent Police submits that based on the complaint petition enquiry was conducted and the same was closed.
4.The same is recorded. It is made clear, now that the complaint has been closed, the respondent Police shall not call the petitioner under the guise of enquiry and harass him.
5.With the above direction, the Criminal Original Petition is closed.
To
1.The Inspector of Police, All Women Police Station, Aruppukkotai Taluk, Virudhunagar District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
.