N C DIVAKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is a Homeo practitioner. He has approached this Court seeking relief against the alleged police harassment at the influence of the 3rd respondent.

(2.) THE case of the petitioner in brief is as follows: After the death of the petitioner's wife, his children were taken away by the in-laws. Ever since the petitioner obtained the legal heir ship certificate, fearing that he will get the monetary benefits, there is increased harassment by relatives of petitioner's late wife.

(3.) WE record the said submission. We also leave free to the police officers to investigate the complaint received from the father-in-law of the petitioner relating to the alleged practice by the petitioner of the Alopathy system of medicine.