C CHANDRABABU Vs. RDO THIRUVANANTHAPURAM

JUDGEMENT

(1.) THE petitioner complains of harassment by the police. According to the petitioner, the fifth respondent is a very influential neighbour of the petitioner. THEre have been disputes between the petitioner and the fifth respondent in relation to a tree which was overhanging on the boundary. THE petitioner is continuously vexing and harassing the petitioner by filing false and frivolous complaints. THE police are succumbing to the influence of the fifth respondent and are indulging in unnecessary vexation against the petitioner. THE petitioner is being called to the Police Station frequently. This interferes with his peaceful life. Appropriate directions may be issued, submits the learned counsel for the petitioner.

(2.) THE fifth respondent has entered appearance. Counsel prays for time for filing counter affidavit. We have heard the learned counsel. THE counsel in short contends that the fifth respondent is not guilty of making any false complaint. Genuine complaints have been filed. It is the petitioner who indulges in the exercise of filing false complaints, contends the learned counsel for the fifth respondent.

(3.) WITH the above observations, this writ petition is dismissed.