BABU K K Vs. STATE OF KERALA

JUDGEMENT

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

(2.) BRIEFLY put, the case of the petitioner is as follows: Petitioner is an Astrologer by profession and he is doing real estate business. During 2011, in partnership with one Mr. Rahuldas who is the son of the 7th respondent, the real estate business was started. Mr. Rahuldas invested Rs.2,50,000/=. He obtained signed blank cheque and blank documents from the petitioner. The condition of the partnership was that if the business becomes profitable, then the petitioner will give a portion of the profit at the rate of amount given by Mr. Rahuldas. It is stated that due to decline in the real estate market, the business was running in loss and the petitioner as well as Mr. Rahuldas suffered loss. Rahuldas demanded the money which he has invested. Petitioner was threatened by Mr. Rahuldas and his henchmen saying that they will put the petitioner behind bars. He was also forced to enter into an agreement before the sixth respondent, Sub Inspector of Police. When the petitioner approached the Sessions Court, Thrissur for anticipatory bail, a false case was registered against him under Section 420 IPC by the sixth respondent. By Ext.P4, anticipatory bail was granted. Even then, the sixth respondent under the influence of the seventh respondent threatened the petitioner and his family and demanded money. Petitioner filed Ext.P5 before the third respondent and is before us.