A V RAMAKRISHNAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners have come to this Court complaining of harassment by the police. THE first petitioner is the brother of the second petitioner and third petitioner is the son of the 2nd petitioner. THE 5th respondent is another son of the 2nd petitioner. 6th respondent is his wife. According to the petitioners, 5th and 6th respondents are staking a claim over the tharavadu property of the petitioners and the 5th respondent. THEre are other sharers also. Respondents 5 and 6 have no right to compel the petitioners or other sharers to assign any portion of the property to them. THE total extent is only 32 cents. According to the petitioners, the police are unnecessarily obliging respondents 5 and 6, who are compelling the petitioners to execute document in favour of the 5th respondent. It is in these circumstances that the petitioners have come to this Court complaining of harassment by the police. THEy seek directions under Article 226 to put an end to such harassment.

(2.) RESPONDENTS have been served. The 6th respondent alone has entered appearance. She has a different version to advance. The learned counsel for the 6th respondent submits that the 5th respondent is addicted to alcohol and in sheer helplessness, the 6th respondent to pull on her life only demands some arrangement to be made and it is incorrect to say that the 6th respondent has in any way prevented upon the police for harassing the petitioners. This attempt on the part of petitioners 1 to 3 in collusion with the 5th respondent is only to deter the claim of the 6th respondent, submits the learned counsel. The counsel prays for time to file a counter affidavit.

(3.) THIS writ petition is accordingly dismissed with the above observations.