A.N. SANTHOSHKUMAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner has approached this Court complaining police harassment.

(2.) BRIEFLY put, the case of the petitioner is as follows: The petitioner is the approver in C.P.No.12/2012 in the "Unnithan Murder Attempt Case" in which a Dy.S.P. by name Abdul Rasheed is also an accused. There is harassment after the petitioner gave statement before the court. It is stated that there is a crime registered against the petitioner. He would submit that there is a complaint given by the wife of the Dy.S.P. alleging defamation and morphing.