SATHEESAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

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

(2.) BRIEFLY put, the case of the petitioner is as follows: Petitioner purchased a Bus from the fourth respondent, who was the financier. Fifth respondent is the RC owner. There were arrears due from the fifth respondent and the vehicle was re-possessed and sold to the petitioner. Petitioner has to pay Rs.1,10,000/= of which he paid Rs.60,000/=. Rs.50,000/= remained to be paid within ten days from the date of the agreement and at that time, the fourth respondent was to issue the original RC Book and Clearance Certificate to the petitioner. But, this was violated and the fourth respondent had not issued the documents. Since the petitioner has not paid the balance amount, the fourth respondent re-possessed the vehicle. There is reference to proceedings of the Regional Transport Officer demanding arrears of tax. Thereafter, respondents 4 and 5 joined together and the fourth respondent filed a complaint against the petitioner before respondents 1 and 2. Thereafter, respondents 4 and 5 approached the second respondent Police Officer who called the petitioner to the police station on several occasions, compelling him to agree to the illegal demands. It is stated that he has physically manhandled by the second respondent and threatened that he will be charged with criminal cases.