Kanagaraj vs The Commissioner of Police, The Inspector of Police and Samuel

M. Jaichandren, J.—Even though it is a well settled position of law that the police authorities cannot interfere in civil matters, in the present case, it is found that the second Respondent had issued a summon to the Petitioner, to produce certain documents relating to a civil dispute, based on a complaint alleging that the Petitioner had threatened the third Respondent. It is noted that certain criminal cases are pending against the Petitioner and the first and second Respondents had been acting only based on the said complaint made against the Petitioner.

In such circumstances, this Court is of the considered view that the Petitioner has not shown sufficient cause or reason to grant the relief, as prayed for by the Petitioner, in the present writ petition. Hence, the writ petition stands dismissed. No costs. However, it is open to the Petitioner to appear before the concerned authorities, to prove his claim that he has not been involved in such criminal activities, as alleged by the third Respondent. Consequently, the connected Miscellaneous Petition is closed.