JAYAPRAKASH Vs. DISTRICT POLICE CHIEF KOTTAYAM

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner as well as the learned Government Pleader.

(2.) SO far as the 4th respondent is concerned, the notice could not be served as she is employed abroad. According to the petitioner, 4th respondent has taken some blank papers with the signatures of him, therefore he lodged a complaint in this connection. According to the Government Pleader, there was a money transaction over the sale of a vehicle and some money was due to 4th respondent as money was received through the petitioner. In this connection some complaints seems to have been lodged by the petitioner. 2. According to the Government Pleader as it involves civil dispute, i.e., money transaction, Police advised the parties to approach the civil court. They also advised to go to appropriate jurisdictional police station as the police station in question has no jurisdiction to entertain the matter.