M S MANI Vs. COMMISSIONER 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 the Chairman and Chief Editor of Kerala Kaumudi News Paper owned by Kerala Kaumudi Private Limited. The 5th respondent is the petitioner's youngest brother and the 6th and 7th respondents are the petitioner's nephew and children of the 5th respondent. There is a reference to orders passed by the Company Law Board. According to the petitioner, the petitioner along with a nominee of respondents 5 to 7 along with another are entitled to sign the cheques of the Company in terms of the order passed by the Company Law Board as it stands now. About this, there is no dispute. The learned senior counsel for the petitioner would submit that the description of the assailant as the 7th respondent is a typographical error and it is the 6th respondent as can be seen from the complaint. The complaint is that while so, the 6th respondent is alleged to have assaulted the petitioner and accordingly the petitioner is before this Court after having filed a complaint. A counter affidavit is filed by the 6th respondent.