Madras High Court
Daisy Simporium vs The Superintendent Of Police on 10 August, 2018
Author: P.N.Prakash
Bench: P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 10.08.2018 CORAM THE HONOURABLE Mr.JUSTICE P.N.PRAKASH Crl.O.P.No.19350 of 2018 Daisy Simporium .. Petitioner Vs 1.The Superintendent of Police, O/o.The Superintendent of pOlice, Nagappattinam District. 2.The Inspector of Police, District Crime Branch, Nagappattinam District. .. Respondents Criminal Original Petition filed under Section 482 Cr.P.C., praying to direct the 2nd respondent not to harass the petitioner. For Petitioner : Ms.Greetha Senthilkumar For Respondents : Ms.M.Prabhavathi, APP O R D E R
This Criminal Original Petition has been filed to direct the 2nd respondent 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. P.N.PRAKASH, J.
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3.Today, Ms.K.Jothi attached to DCB, Nagappattinam is present before this Court. On instructions, learned Additional Public Prosecutor submitted that on the complaint given by one Sundari against the petitioner, petition enquiry is pending in CSR.No.G3/4068/18 on the file of the 2nd respondent.
4.In such view of the matter, the petitioner is directed to cooperate with the police for enquiry and at the time of conducting enquiry, the petitioner shall not be harassed. During the course of enquiry, if any cognizable offence is made out, the respondent police is free to register an FIR and this order shall not be a shield for the petitioner against arrest. With the above direction, this petition is closed.
10.08.2018 gya To
1.The Superintendent of Police, O/o.The Superintendent of pOlice, Nagappattinam District.
2.The Inspector of Police, District Crime Branch, Nagappattinam District.
3.The Public Prosecutor, High Court, Madras.
Crl.O.P.No.19350 of 2018