MANOJ M K Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER has approached this Court seeking the following relief:

(2.) BRIEFLY put, the case of the petitioner is as follows: Petitioner married one Smt. Siji and a child was born. There is allegation of ill-treatment by his wife and he had to leave the house of his wife to save his mental balance. It is stated that the second respondent called him stating that there is a complaint against him by his wife. In short, the allegation is one of harassment by the second respondent.