RAJEEVAN Vs. DISTRICT POLICE CHIEF

JUDGEMENT

(1.) THIS Writ Petition is filed seeking relief by way of direction commanding respondents 2 and 3 not to harass the petitioner and his family members at the instance of respondents 4 to 6. Respondent No.4 is the wife of the petitioner and 5 and 6 are her father and uncle respectively. Admittedly there exists some matrimonial disputes between the petitioner and the 4th respondent. Complaint of the petitioner is that the respondents 1 to 3 are unnecessarily interfering with the dispute and compelling the petitioner to yield to the illegal demands raised by respondents 4 to 6. It is further complained that respondents 2 and 3 are not even permitting the petitioner to reside in his house and that he had been forcefully ousted from there.

(2.) WHEN the Writ Petition came up for consideration, this Court directed the Government Pleader to ascertain correctness of the allegations leveled against respondents 2 and 3. The learned Government Pleader, on the basis of instructions received, submits that the 4th respondent has lodged a complaint before the 2nd respondent raising allegations of offence committed by the petitioner, punishable under Section 498A IPC. On the basis of the said complaint, Crime No.552/11 of Ezhukon Police Station has already been registered against the petitioner for offence punishable under Section 498A and 34 IPC. It is further submitted that the case registered is being investigated by the 2nd respondent and in that connection, the police authorities are taking steps to record arrest of the petitioner.

(3.) CONSIDERING the factual aspects as stated above, we are of the opinion that the allegation regarding harassment from the side of respondents 2 and 3 has no basis. However, it is assured that, apart from steps taken for investigation of the crime already registered against the petitioner, there will not be any harassment to his family members. It is left open to the petitioner to pursue the application for bail already filed.