PATHUMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has come to this Court complaining about harassment by the police. According to the petitioner, the police officials appear to be in the search for the son of the petitioner by name Haneefa. To secure the presence of the said Haneefa, the petitioner is being vexed and harassed unnecessarily. This may be stopped. This in short is the prayer.

(2.) ACCORDING to the petitioner, petitioner's son is not arrayed as accused in any case. But the police are unnecessarily trying to take him into custody. The petitioner is being harassed as they are not successful in taking the petitioner's son into custody. It is in these circumstances prayed that direction under Article 226 may be issued in favour of the petitioner.

(3.) WE are satisfied in these circumstances that the submission of the learned Government Pleader can now be taken note of and recorded and this writ petition can be dismissed.