P SIVAKUMAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Government Pleader. Having regard to the nature of the directions being issued hereunder, notice to private respondents is dispensed with, reserving their right to seek re-hearing of this writ petition, if needed.

(2.) Petitioner says that he introduced a person to avail certain financial facilities and on his not honouring repayment, the petitioner is subjected to certain threats. He stated that he has made Exts. P1 and P2. If we were gone by Ext.P2, it contains certain threats, which do not find a place in the writ petition.

(3.) Under such circumstances, without expressing anything on the merits of the matter, we direct the petitioner to appear before the first respondent, who will require the appropriate officer to look into the grievance of the petitioner and issue such directions as may be found necessary. We also record the submission of the learned Government Pleader that a crime has been registered against the petitioner by Attingal Police. Writ Petition is ordered accordingly.