HARIS BABU T Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner has come to this Court complaining about police harassment. According to him, he had occasion to be acquainted with a woman. She was a married woman. She was suffering at the hands of her in-laws. She escaped from the house of her in-laws and came to the petitioner for shelter and rescue. THE petitioner has given her shelter. But at the instance of the in-laws of the lady, the 1st respondent is vexing and harassing the petitioner. It is, in these circumstances, that the petitioner came to this Court for issue of directions under Art.226 of the Constitution to ensure that the harassment stops.

(2.) NOTICE was given to the learned Government Pleader. The learned Government Pleader submits that it is true that the police was investigating into Crime No.111/11 registered under the caption "woman missing". Attempts were made to trace the missing woman. In connection with the investigation of the said crime, it is true that the police had made attempts to trace the petitioner and the missing lady. Now the missing lady has appeared before the learned Magistrate having jurisdiction. She has stated categorically that she is not missing and she is not under any detention. In these circumstances, the police have closed the investigation. The petitioner is not required in connection with the investigation of that crime now. Police shall not be calling him to the Police Station in connection with the said crime. These submissions may be recorded. The petitioner is not entitled to reckon the steps taken in the investigation of the crime as harassment or vexation. Police had only discharged their duty. Now, in the light of the surrender of the missing woman before the learned Magistrate, the investigation has been closed and no further steps will be taken against the petitioner. No direction under Art.226 of the Constitution are hence necessary, submits the learned Government Pleader.