ADV PRAMOD CHAKRAVARTHY Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioner has approached this Court complaining of harassment by respondents 1 to 3.

(2.) Briefly put, the case of the petitioner is as follows: Accused 1 and 2 in Crime No.1008/2010 of Sakthikulangara police station approached the petitioner. The offence alleged against the accused in the above crime are under Sections 120 (B), 417, 420 r/w 34 IPC. Petitioner obtained copies of FIR and perused the remand application and advised them to surrender before the Judicial First Class Magistrate Court, Karunagappally. It is stated that subsequently he filed an advance petition through his colleague Adv.Binu.R, since he is a candidate for the Grama Panchayat election. It is stated that the accused expressed their unwillingness to surrender and requested for anticipatory bail. Petitioner advised them to move the High Court for anticipatory bail. On his advice the accused filed application for anticipatory bail and it is pending. Petitioner is a well- known personality and Vice Chairman of the Kerala University Students Union for the year 1992-93. The Ist respondent contacted the petitioner and enquired about the details of the accused. At that time the petitioner intimated him that he is not bound to give the details. The petitioner was directed to appear before the Ist respondent. Thereafter it is stated that petitioner is being harassed.

(3.) Learned Government Pleader, on instructions, submits as follows: It is true that a crime is registered under various sections. One Susan revealed to the police that she along with the Ist accused had gone to the office of the petitioner and given Rs.3.5 lakhs for getting bail and settling the case. A1 also in his confession statement stated that the amount is given to the petitioner. He also revealed that further amount is taken by the petitioner. It is further submitted that petitioner has stated he has given back Rs.3.5 lakhs to Susan. Police have realised that there is no need to question the petitioner and it is further submitted that the petitioner will not be harassed by respondents 1 to 3 in the matter. We record the said submission and close the writ petition.