K RAVEENDRAN PILLAI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS Writ Petition is filed by the petitioners complaining of harassment by the police at the behest of the party respondents. The party respondents have filed counter affidavit denying the allegations levelled in the Writ Petition against them. As directed by us, the learned Government Pleader has obtained instructions from the police. Today, the learned Government Pleader Smt.Charisma submitted before us on the basis of written instructions received from the police that the petitioners are residing in Mavelikkara police station limit and that the 6th respondent Smt.Howleth Beevi is the neighbour of the petitioners and the 7th respondent Smt.Beena Sulaiman, daughter of Howleth Beevi is residing 750 metres away from the petitioner. Smt.Howleth Beevi, 6th respondent filed two complaints one addressed to the District Collector and the second one addressed to the Inspector of Police, Mavelikkara. Both these petitions were entrusted with the Sub Inspector of Police, Mavelikkara Police Station for enquiry and have been registered as 126/10 and 111/11. The Sub Inspector of Police, Mavelikkara Police Station enquired into the matter and it was found that the allegations in the petitions were without basis. The petition matters were disposed of accordingly. Both the parties (the petitioners as well as respondent No.6) were summoned to the Police Station. But both of them were unwilling to sign the petition register signifying their agreement to the closure of the petition. The learned Government Pleader submitted that the police harassed neither the petitioner nor the petitioners' family members either prior to the Writ Petition or during the course of the enquiry.

(2.) BEFORE us the counsel for the petitioner and the counsel for the party respondents addressed extensive arguments. The learned Government Pleader made submissions on the basis of the instructions already indicated. Having considered the rival submissions, we are of the view that no case is made out for issuance of the directions sought for in the Writ Petition. However, we record the submission of the learned Government Pleader that the police do not intend to visit the house of the petitioners much less to harass them. The Writ Petition is disposed of as above.