SAYANA VIJAYAKUMAR Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

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

(2.) Briefly put, the case of the petitioner is as follows:

(3.) The petitioner is conducting beautician work at her residence. Her husband has been arrayed as the 3rd accused in an Abkari case. The police party frequently visited her house and she left her own house and shifted to a rented house due to the harassment caused by them. But they are causing ugly scene, public crowded and the second respondent openly declared that he would continue to harass the petitioner though he is aware that the petitioner's husband is not in station for a long time.