JAGADEESH K B Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner, who had already come to this Court and obtained Ext.P3 judgment, has come to this Court complaining of harassment by the police.

(2.) VIDE Ext.P3 judgment it was observed that the parties must go to the civil court to get their dispute resolved. The petitioner has a civil dispute with the widow of his deceased brother. The petitioner came to this Court earlier complaining of harassment by the police and interference by them in the civil dispute between him and the 3rd respondent herein. After hearing all concerned, Ext.P3 judgment was passed.

(3.) THE learned counsel for the petitioner submits that the petitioner was only attempting to re-build a demolished compound which was available. He will not now do it until he secures orders of the civil court, it is undertaken.