ABBAS Vs. CITY COMMISSIONER OF POLICE

JUDGEMENT

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

(2.) Briefly put, the case of the petitioner is as follows: One Faizal is a distant relative of of the petitioner. He had a suspicion that petitioner is having illicit relationship with his wife. On one or two occasions there was a verbal altercation between the petitioner and Faizal on this. The said Faizal is making threat to the petitioner by saying that he will be implicated in false crimes by influencing the police by incorporating grave offences. Petitioner is called by the 2nd respondent in his mobile number asking him to come to the Medical College Police Station in connection with investigation of some crime. Petitioner is not so far involved in any crime and petitioner understands that in view of the incessant threats at the hands of Faizal if the petitioner appears before the police, he will be implicated in crimes by planting even contrabands.

(3.) Learned Government Pleader, on instructions, submits that a written complaint is received from one Faizal wherein it is said that the petitioner has sent obscene SMS to the wife of the complainant. Petitioner was summoned to the police station. Petitioner did not turn up. We dispose of the writ petition as follows: It is open to the respondents to register a crime and proceed against the petitioner in accordance with law. We direct that the petitioner shall not be harassed otherwise by the respondents.