P.D.JAWAHAR Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner has come forward with this petition seeking for a direction, directing the Respondent police Inspector not to interfere in the Civil Matter and unnecessarily trouble the aged and sickly petitioner.

(2.) The learned Government Advocate (Criminal side), on instructions, would submit that the respondent police will not interfere in civil dispute and they have issued summons only for enquiry on the complaint lodged against him.

(3.) I have heard the counsel appearing on either side.