SHAFEER K H Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THIS writ petition under Article 226 filed by two persons who claim to have been victims of the large scale cheating by a public limited company called " Bizarre" by introducing an investment scheme styled as a multi level marketing scheme. According to the petitioners, they are only two among nearly 2.5 Lakhs of people who have enrolled in the said scheme without knowing that the same is only a device of money chain cheating. Alleging that respondents 2-the Superintendent of Police and 3 -the Circle Inspector of Police are harassing them in connection with the investigation of the offences committed by the company "Bizarre" they pray for the following reliefs in this writ petition;

(2.) WE have today heard Sri. Babu S.Nair, learned counsel for the petitioners and Sri. K.A.Jaleel, learned Additional Advocate General for the respondents.

(3.) HAVING considered the rival submissions, we are convinced that the accusations of harassment, by the police, of the petitioners are without basis. The petition will stand dismissed.