FIRSHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner has approached this Court complaining of harassment by police.

(2.) Briefly put, the case of the petitioner is as follows: The petitioner is a practitioner in Electropathy / Electro Homoeopathy which is a system of medicine and classified as an Alternative Medicine. Petitioner relies on series of judgments, which according to him, covers the issue.

(3.) We heard the learned counsel for the petitioner, learned Government Pleader and also the learned counsel for the 4th respondent. We take note of Ext.P6 judgment and dispose of the Writ Petition (Civil) as follows: