G BALACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has come to this Court complaining of police harassment and issue of directions to respondents 1 to 5 to ensure that the police officials do not vex and harass him at the instance of the 6th respondent, a retired high ranking police official.

(2.) ACCORDING to the petitioner, the 6th respondent was guilty of committing criminal offences against the petitioner and his wife. Prosecution was launched. It ultimately ended in conviction. The conviction was upheld by all courts upto the Supreme Court. ACCORDING to the petitioner, the 6th respondent, who is a very influential person, prevailed upon the Government to commute/remit the punishment imposed to him. This obliged the petitioner to approach this Court and this Court set aside the order of remission granted in favour of the 6th respondent.

(3.) THE learned Government Pleader appears for respondents 1 to 5. THE learned Government Pleader submits that it is true that a complaint was received from one Krishnamma, allegedly a neighbour of the petitioner. That complaint was registered as a petition. No crime was registered. THE petitioner and the said Krishnamma were called to the police station. An attempt was made to ensure that the parties settle their disputes. THEy did not. THEirs was a civil dispute. Parties were directed to approach the civil court. THE parties including the petitioner, were asked to affix their signatures in the petition registered. THE petitioner is relying upon that innocuous circumstance to raise false and untenable allegations against the 6th respondent as also the other police officials.