LIJO K BABU Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) PETITIONERS have approached this Court seeking the following reliefs:

(2.) BRIEFLY put, the case of the petitioners is as follows: Petitioners were implicated in Crime No.602/2011 of Pathanamthitta Police Station. The petitioners were ranked as 5th and 6th accused in the said case. There is allegation that the 2nd respondent Circle Inspector of Police demanded huge amount and the petitioners were forced to hand over Rs.1 lakh. The 2nd respondent threatened the petitioners that they will be taken into custody and harassed. Ext.P1 is the copy of the FIR in Crime No.602/2011. There is constant harassment from the 2nd respondent along with the 3rd respondent under the guise of arrest of the accused. There is reference to an incident where the vehicle belonging to the 2nd petitioner was taken away into custody by the 2nd respondent. After being enlarged on bail, the petitioners approached the 2nd respondent to release the vehicle for the reason that the vehicle was not seized by preparing a seizure mahazar. The second respondent demanded huge amount for the release of the vehicle. Petitioners were not ready to meet his demand. Thereafter, the vehicle was included in the seizure mahazar and that was produced before the court. Petitioners have filed Ext.P2 complaint before the Ist respondent.