Iswarya vs The Commissioner Of Police on 15 November, 2017

[Cites 1, Cited by 0]

Madras High Court

Iswarya vs The Commissioner Of Police on 15 November, 2017

Bench: S.S.Sundar

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 15.11.2017  

CORAM   

THE HONOURABLE MR.JUSTICE S.S.SUNDAR           

CRL.OP.(MD).No.13543 of 2017   


Iswarya                                                  . .
Petitioner


Vs.


1. The Commissioner of Police,
    Madurai District,
    Madurai.

2. The Inspector of Police,
    Sellur Police Station,
    Sellur, Madurai.                                 . .    Respondents

Prayer: Criminal Original Petition is filed under Section 482 of Criminal
Procedure Code, to direct the respondents not to harass the petitioner under
the guise of enquiry.

!For Petitioner                   : Mr.M.M.Saravanan    
For Respondents                   : Mr.A.Ramar,
                                            Additional Public Prosecutor.

:ORDER

This Criminal Original petition is filed for issuing a direction to the respondents not to harass the petitioner under the guise of enquiry.

2. Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondents.

3. The petitioner states that she is a B.Com., graduate and she worked as Office Admin and Faculty in C.S.C. Computer Education Centre, Thirunagar, Madurai.

4. The petitioner's case is that a complaint was lodged as against the petitioner's Boss, for non-payment of the amount borrowed by the petitioner's Boss. Based on the signature which was obtained from the petitioner without knowing the contents of a Letter, the petitioner states that she is put to harassment by the second respondent.

5. Learned Additional Public Prosecutor on instructions submitted that though a complaint was lodged by a private individual, the same was enquired into and closed as no cognizable offence is made out and the dispute is purely a money transaction. He further submitted that no further enquiry is contemplated and that therefore, there will not be any harassment to the petitioner.

6. Recording the said statement, the Criminal Original petition is closed.

1. The Commissioner of Police, Madurai District, Madurai.

2. The Inspector of Police, Sellur Police Station, Sellur, Madurai.

3. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

Unlock Advanced Research with PRISMAI

Madras High Court