M J SABASTIAN Vs. SUB INSEPCTOR OF POLICE

JUDGEMENT

(1.) THE petitioner has approached this Court seeking the following reliefs:

(2.) BRIEFLY the case of the petitioner is as follows. The third respondent has borrowed Rs. 3 lakhs from the petitioner. A cheque was issued by the third respondent for repayment of the amount. The same was dishonoured due to insufficiency of funds. The petitioner filed a complaint before the J.F.C.M., Vaikom. The third respondent entered appearance. Thereafter the wife of the third respondent filed a petition before the superior police officer and respondents 1 and 2 have interfered in the dispute pending before the Court in order to harass the petitioner and thereby to compel him to withdraw the case filed by him. Respondents 1 and 2 directed the petitioner to appear before them, failing which it is threatened that case will be charged against him for non-bailable offence.