G.K.Ilanthiraiyan,J. - (1.) This petition has been filed seeking direction to direct the 3rd and 4th respondents not to Harass the petitioners under the guise of enquiry and not to interfere in the family dispute.
(2.) The learned counsel appearing for the petitioners submits that the respondent police harassed the petitioners under the guise of enquiry.
(3.) The learned Government Advocate(Crl. Side) appearing for the respondent police submits that on the complaint given by the defacto complainants against the petitioners, petition enquiry is pending on the file of the respondent police;