Madras High Court
Srinivasan vs State Rep. By on 1 June, 2015
Author: P.N.Prakash
Bench: P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 01.06.2015 CORAM THE HONOURABLE MR.JUSTICE P.N.PRAKASH CRL.OP.No.12380 of 2015 1.Srinivasan 2.Ravi 3.Baranikumar 4.Jamuna 5.Dhakshnamurthy 6.Muthamizhan 7.Thyalnayagi ... Petitioners Vs 1.State rep. by The Inspector of Police, Vengikkal Police Station, Vengikkal, Tiruvannamalai District. 2.The Superintendent of Police, Thiruvannamalai District, Vengikkal,Tiruvannamalai. ... Respondents Criminal Original Petition filed under Section 482 of Cr.P.C., praying to direct the respondents for taking action against the representation dated 11.05.2015 given by the petitioners, consequently directing the respondents not to harass the petitioners. For Petitioners : No appearance For Respondents : Mr.C.Emalias, Addl. Public Prosecutor O R D E R
This Criminal Original Petition has been filed praying to direct the respondents for taking action against the representation dated 11.05.2015 given by the petitioners, consequently directing the respondents not to harass the petitioners.
2. Heard the learned Additional Public Prosecutor appearing for the respondents and perused the materials placed on record.
3. No representation for the petitioners. It is represented by the learned Additional Public Prosecutor that on a complaint given by one Arumugam, a case in Crime No.220 of 2015 has been registered for the offences under Section 147, 148, 294B, 427, 447 and 506[i].
4. In view of the above, order of not to harass cannot be passed. With this observation, this Criminal Original Petition is closed.
01.06.2015 gya To
1.The Inspector of Police, Vengikkal Police Station, Vengikkal, Tiruvannamalai District.
2.The Superintendent of Police, Thiruvannamalai District, Vengikkal, Tiruvannamalai.
3.The Public Prosecutor, High Court, Madras.
P.N.PRAKASH, J.
gya CRL.OP.No.12380 of 2015 01.06.2015