BIJUKUMAR P KANNAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) BASANT,J. The petitioner has come to this Court with this petition under Art.226 of the Constitution complaining about the harassment by the police i.e., respondents 1 and 2.

(2.) NOTICE was given to the respondents. The learned Additional Director General of Prosecutions has appeared on behalf of respondents 1 and 2. As directed by this Court, the 2nd respondent has already filed a statement.

(3.) WE are satisfied that no further directions are necessary in this writ petition. This writ petition is accordingly dismissed.