Madras High Court
P.Shankar vs The Sub-Inspector Of Police on 7 April, 2015
Author: M.M.Sundresh
Bench: M.M.Sundresh
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 07.04.2015 CORAM THE HONOURABLE MR.JUSTICE M.M.SUNDRESH Criminal Original Petition(MD) No.2329 of 2015 P.Shankar ... Petitioner vs. 1.The Sub-Inspector of Police, West Police Station, Virudhunagar. 2.The Superintendent of Police, Virudhunagar District. .. Respondents PRAYER : Criminal Original Petition filed under Section 482 of the Code of Criminal Procedure to direct the respondents not to harass the petitioner and his family members in any manner in the name of enquiry or pass any other order or direction to the circumstances of the case as this Court may deem fit and proper in the circumstances of the case and thus render justice. !For Petitioner ... Mr.P.Santhoshkumar ^For Respondents ... Mr.K.Anbarasan Govt. Advocate (Crl. Side) :ORDER
This Criminal Original Petition is filed for a direction to the respondents not to harass the petitioner and his family members in any manner in the name of enquiry.
2. The learned Government Advocate (Crl.side), on instructions, submitted that a petition enquiry has been conducted and closed.
3. Recording the submission made by the learned Government Advocate (crl.side), this criminal original petition is closed.
07.04.2015 skn To
1.The Sub-Inspector of Police, West Police Station, Virudhunagar.
2.The Superintendent of Police, Virudhunagar District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
M.M.SUNDRESH.,J skn Criminal Original Petition(MD) No.2329 of 2015 07.04.2015