C.Arokiyasamy vs The Superintendent of Police & Anr

These Criminal Original Petitions have been filed to register a case based upon a complaint given by the petitioner.

Heard the learned counsel for the petitioner and learned Government Advocate(Crl.side), appearing for the respondents.

The learned counsel for the petitioner has submitted that on 01.10.2017 at 3 p.m., when the petitioner was returning to his house, the proposed

accused persons waylaid him and abused him and also criminally intimidated him. Hence he lodged a complaint on 01.10.2017 and for that, CSR

No.237 of 2017 has been issued. He further submitted that subsequently the same proposed accused persons, on 03.10.2017 at about 10.30

a.m., again way laid the petitioner and did the same kind of offence and for that also another complaint has been lodged on 09.10.2017, but the

second respondent so far has not taken any steps to register a case.

The learned Government Advocate(Crl. Side) has submitted that an enquiry has been conducted in both the complaints and after enquiry both

the complaints have been closed as no such occurrence has took place.

By way of reply, the learned counsel for the petitioner has submitted that so far the petitioner has not received any information with regard to the

closing of the complaint.

Considering the above said submissions, the second respondent is directed to send a communication to the petitioner with regard to the closing

of the complaint and it is open to the petitioner to seek appropriate remedy before the proper forum.

With the aforesaid observations, this Criminal Original petition is disposed of.