ANIL Vs. STATE OF KERLA

JUDGEMENT

(1.) The inviolable essential for the Police Force to act with self control and tolerance and to treat citizens with respect and courtesy have already been spoken affirmatively by a learned Division Bench of this Court in Siddique Babu v. State of Kerala (2018 (5) KHC 576). However, instances of allegations to the contrary are still arriving at the doors of this Court with alarming regularity and therefore, I feel it necessary to issue certain general directions in this judgment, apart from deciding the specific factual assertions of the petitioner.

(2.) The petitioner has approached this Court making several accusastions against fourth respondent - Sub Inspector of Police, who, he says, has been harassing him constantly and even subjected his daughter to verbal abuse. The petitioner says that the fourth respondent also attempted to foist various complaints against him; and consequently that he was left without any other remedy but to have approached this Court through this writ petition.

(3.) The afore submissions of the petitioner, made by his learned counsel - Smt.Ansu Sara Mathew, were countered by the learned Government Pleader ? Sri.E.C.Bineesh, submitting that the truth is not as has been averred by the petitioner. He submitted that an "Action Taken Report" on the allegations of the petitioner has been placed before this Court, through his memo dated 30.07.2021, wherein, it has been explained that on "one day in April 2021", while the fourth respondent - Sub Inspector of Police was on COVID enforcement duty, the petitioner's minor daughter and certain other people were seen gathered in the former's Supermarket by name "Priya Supermarket" violating the COVID?19 protocols and therefore, that he issued a notice to them and explained the necessity of complying with the said protocols.