MERCY JOHNY, AGED 43 YEARS, W/O. JOHNY, KUNNUMPURATHU VEDU, MONASTRY WARD, PALA Vs. THE DEPUTY SUPERINTENDENT OF POLICE, PALA KOTTAYAM-686575,

JUDGEMENT

(1.) THE case of the petitioner in brief is as follows:

(2.) WE heard the learned Senior counsel for the petitioner, learned counsel for the 4th respondent as also the learned Government Pleader. The learned Government Pleader submitted that they are neighbours and they were friendly till recently. The learned counsel for the 4th respondent would submit that the 4th respondent has denied all the allegations. The learned counsel would reiterate that the 4th respondent has no intention to cause any threat or tease the petitioner. We are not pronouncing on the merit of the allegations made by the parties each other. We record the submission of the learned counsel for the 4th respondent that the 4th respondent has no intention to cause any threat or to tease the petitioner. We take note of the same and close this writ petition.