SUBRAMANIAN Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioners have approached this Court seeking the following relief:

(2.) Briefly put, the case of the petitioner is as follows: Petitioners are conducting a saw mill near Pulimoottu Bridge, Palluruthy. Respondents 3 to 6 are residing very near to the saw mill. Under the influence of other saw mill owners very near to it, from the beginning of starting of the saw mill by the petitioners, false complaints have been lodged. But, the Authorities have not found any truth upon these complaints. Later, the fifth respondent, a lady was asked to file false complaint and to pressurise the petitioners to withdraw the complaints pending against her husband and father-in-law in Magistrate Courts. It is alleged that respondents 3 to 6 have filed false complaint against the petitioners before different Authorities. But, nobody found any guilt upon these persons. It is alleged that respondents 3 to 6 are threatening the petitioners saying that they will file complaints against the petitioners by using the fifth respondent. Petitioners are afraid that the fifth respondent may misuse her status as a lady to harm the reputation of the petitioners by filing false complaints.

(3.) We heard the learned counsel for the petitioners and the learned Government Pleader. Learned Government Pleader submits on instructions that there is no threat as such to the life of the petitioners. Several complaints have been lodged against the first petitioner by the party respondents.