BIJU K G Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER has approached this Court complaining of harassment by the police. The prayers in the writ petition are as follows:

(2.) BRIEFLY put, the case of the petitioner is as follows: Petitioner happened to advertise in the matrimonial column for his marriage. Among several persons responded, the 4th respondent also came forward with a marriage proposal and invited the petitioner to her house. Ultimately the petitioner was trapped. Now, the 3rd respondent is compelling the petitioner to marry the 4th respondent against his consent. It is stated to be on the basis of an undertaking forcibly obtained from the father of the petitioner at the Chengamanad police station. Petitioner preferred Ext.P2 complaint.