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    K.GNANSEKARAN v. THE DISTRICT SUPERINTENDENT

    This Criminal Original Petition has been filed to direct the respondents not to harass the petitioners.

    2. Heard the learned counsel appearing for the petitioners and the learned Government Advocate (Crl. side) appearing for the respondents.

    3. The learned Government Advocate (Crl.side), on instructions, submitted that no case has been registered as against the petitioners and as such, the petitioners are not required for any enquiry by the respondent Police.

    4. Recording the submission of the learned Government Advocate http://www.judis.nic.in (crl. side), this Criminal Original Petition is closed. 08.10.2021 Index: Yes/No

    1. The District Superintendent of Police, Thiruvallur Road, Mayiladuthurai District, Pin: 609001.

    2. The Deputy Superintendent of Police Deputy Superintendent of Police office, Office at Near New Bus Stand, Velipalayam, Elancheran Nagar, Mayiladuthurai District, Pin: 609001.

    3. The Inspector of Police, C-6 Manalmedu Police Station, Mayiladuthurai District, Pin: 609001. http://www.judis.nic.in M.NIRMAL KUMAR, J. 08.10.2021 http://www.judis.nic.in

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    K.GNANSEKARAN v. THE DISTRICT SUPERINTENDENT
    (Oct 8, 2021)