S.GUNASEKARAN v. STATE BY

This Criminal Original Petition has been filed seeking for a direction to direct the respondent police not to harass the petitioner in the name of enquiry, based on the complaint given by the de facto complainant. 2.Heard the learned counsel for the petitioner and the learned Government Advocate (Crl.Side) for the respondent. 3.The learned Government Advocate (Crl.Side) for the respondent would submit that based on the complaint given by the de facto complainant, petition enquiry is pending and the petitioner has to necessarily appear before the respondent/police for enquiry. 4.In view of the above, this petition is not maintainable by invoking Section 482 Cr.P.C., and hence, this Court is not inclined to interfere with power of investigating officer. 5.Accordingly, this Criminal Original Petition is dismissed. http://www.judis.nic.in 20.07.2021 Internet: Yes/No 1.The Inspector of Police, R-5, Virugambakkam Police Station, Virugambakkam, Chennai 93. 2.The Public Prosecutor, High Court, Madras. http://www.judis.nic.in P.VELMURUGAN, J. 20.07.2021 http://www.judis.nic.in