K V GOPINATHAN Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioners have come to this Court with this petition complaining about harassment by the police. Interestingly, the 1st petitioner is himself is a police official. He is now said to be under suspension. THE 2nd petitioner is the wife of the 1st petitioner. THE 3rd petitioner is a dismissed Police Constable who is said to be a friend of petitioners 1 and 2.

(2.) THERE are allegations against the petitioner and both departmental proceedings as well as criminal proceedings have been initiated against the 1st petitioner. The 1st petitioner now complains of harassment by the respondents.

(3.) IT is next complained that petitioners 1 and 2 are not permitted to park vehicles in the premises of the quarter allotted to them. The learned A.D.G.P., after taking instructions, submits that the respondents shall not raise any objection to the parking of one vehicle in the compound of the 1st petitioner's quarters, provided that vehicle belongs to petitioners 1 or 2. The learned A.D.G.P. submits that there was objection against unauthorized parking of vehicles and hence action was taken. If the vehicle belongs either to the 1st petitioner or the 2nd petitioner, no objection whatsoever shall be raised against parking of the vehicle, undertakes the learned A.D.G.P. on behalf of the respondents/police officials. We accept that submission also.