S SADASIVAN Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The petitioners are the parents of one Gangadevi, who died in suspicious circumstances, at the residence of her husband, the 5th respondent. Three children were born in the wedlock of their deceased daughter. The complaint in the writ petition is that the petitioners are being harassed by the police officers. Investigation into the matter is not being done correctly and properly. Hence the petitioners approached this Court seeking the following reliefs:

(2.) Adv.Sri.B.H.Mansoor appears for the 5th respondent.

(3.) As far as the 1st prayer is concerned, we would think that the petitioners may have to approach the appropriate court/forum. No doubt, a counter affidavit is filed. The petitioners, of course, seek time to file reply affidavit. Since we are not pronouncing on the merits of the allegations made by the parties, we do not deem it necessary to grant time.