LATHA Vs. DIRECTOR GENERAL OF POLICE KERALA

JUDGEMENT

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

(2.) Briefly put, the case of the petitioner is as follows: Petitioner is a 48 year old lady. Allegations centers around her son and one Shalu. There is reference to the petition filed by the petitioner for police protection. Ext.P1 is the judgment therein. It is alleged that there is harassment by the police officers.

(3.) Learned Additional Director General of Prosecution, on instructions, would submit that there is a writ petition seeking police protection and also Habeas Corpus petition. It is submitted that on a complaint filed by Shalu originally the petitioner and her son were arrayed as accused. Subsequently, the petitioner was deleted from the array of accused. However, her son is accused in Crime numbered as Crime No.480/2010 of the Varkkala police station for the offences under Section 376, 420 of IPC and also under Section 3 (xii) of the Schedule Castes and Schedule Tribes (Prevention of Atrocities) Act, 1989. It is submitted that the son of the petitioner is absconding. It is only to secure the presence of the son certain enquires are conducted. Learned Additional Director General of Prosecution would submit that police will resort only lawful procedure and there will be no harassment of the petitioner,in particular he would submit that, the petitioner will not be called to the police station in connection with this matter. We record the said submission and leave it free the police officers to conduct enquiries in accordance with law without harassing the petitioner.