THANKAPPAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The prayer in the writ petition is as follows:

(2.) Briefly put, the case of the petitioner is as follows: one Sivadasan has filed a complaint before the police that his wife and three children are missing and the petitioner, his wife, son and mother-in-law were called to the police station on 14.10.2010 and 15.10.2010 and they were unnecessarily retained there. Even now the harassment is continuing.

(3.) Learned Government Pleader, on instructions, submits that there was a complaint. It was looked into and it was found that the wife and children of Sri.Sivadasan are with the parents. He would submit that there will be no harassment of the petitioner and his family members as apprehended. We record the above submission and close the writ petition.