ANTONY @ JAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court alleging harassment by the Excise authorities, who apparently visited the petitioners residence for taking a statement from his wife with regard to the purchase of a SIM card for the petitioner's mother, who is an accused in various cases under the NDPS Act . Through a statement filed on behalf of the 3 rd respondent, it is stated as follows in paragraphs 1 to5 :

(2.) The petitioner has since filed a reply affidavit, wherein he maintains that the Excise authorities are continuing to harass him. The latter submission is vehemently denied by the learned Government Pleader appearing on behalf of the respondents.

(3.) Taking note of the explanation given by the respondents, and finding no reason to doubt the veracity of the same, I deem it appropriate now to close this Writ Petition by recording the statement of the respondents as extracted above.