CHELLAPPAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioners have come to this Court complaining about harassment by the police and for consequent directions to the police under Art.226 of the Constitution. THE petitioners are the parents of a person who got married to the daughter of the 2nd respondent on 15/4/09. It would appear that there is strain in the matrimonial relationship and the spouses are residing separately. THE 2nd respondent is a retired Under Secretary to the Government. THE short grievance of the petitioner is that taking advantage of the position of the 2nd respondent, the 2nd respondent is making use of the police machinery to compel and coerce the petitioners and their son to agree to unreasonable terms.

(2.) THE learned Government Pleader, after taking instructions, submits that there was a complaint from the 2nd respondent about the mental and physical harassment of his daughter by the son of the petitioners and the petitioners. THEre was claim for return of ornaments, articles etc., also. On receipt of the said complaint the police have called the parties and according to the learned Government Pleader, it was agreed that all the disputes will be settled. But the articles were not returned and the disputes were not finally settled. Parties wanted time to approach the Family Court to get their disputes resolved. In these circumstances, articles have not been returned. THE police on coming to know that the parties have agreed to move the Family Court for appropriate relief have directed the parties to seek appropriate relief. THE police have no intention to interfere in the disputes between the petitioners and their son on the one hand and the 2nd respondent and his daughter on the other. Parties having promised to move the Family Court and get their matrimonial disputes resolved before the Family Court, no further action will be taken by the 1st respondent or the police officials under him, accepts and undertakes the learned Government Pleader.

(3.) THIS writ petition is, in these circumstances, allowed in part. The above submission of the learned learned Government Pleader, on behalf of the 1st respondent, is recorded. It is not, in these circumstances, necessary to issue any further specific directions.