HARIKRISHNAN M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners have filed this writ petition under Article 226 of the Constitution of India seeking an appropriate writ order or direction to the 2nd respondent Station House Officer not to harass the petitioners or arrest them and the parents of the 1st petitioner in connection with the complaint of the 2nd petitioner's parents. In this writ petition it is alleged that parents of the 2nd petitioner are very affluent and politically influential and as such, the 2nd respondent Station House Officer would go to any extent to get the custody of the petitioners. Though serious allegations are leveled against the parents of the 2nd petitioner, they are not made parties to this writ petition. The only documents placed on record along with this writ petition is Exts.P1 and P2 Aadhaar cards and Exts.P3 and P4 Secondary School Leaving Certificates of petitioners.

(2.) On 03.03.2021, when this writ petition came up for consideration this Court passed the following order:- The relief sought for in this writ petition reads thus:

(3.) On 05.03.2021, when this writ petition came up for consideration, the learned counsel for the petitioners submitted that an application for impleadment is being filed.