VAISHAK T K Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this court alleging that he was "tortured" and abused by the 4th respondent police officer because he had removed his face mask temporarily in a public place.

(2.) Noticing the allegations of the petitioner, we had, on 4 th of May, 2021, issued the following order:

(3.) Learned Government Pleader Sri.Manuraj K.J. submitted that a statement has been filed wherein the following have been averred:-