CHANDRAN Vs. CITY POLICE COMMISSIONER ERNAKULAM

JUDGEMENT

(1.) THE petitioner complains of police harassment. THE petitioner had engaged the third respondent to construct a building, as per Ext.P1 agreement executed between them. However, he complains that in violation of the agreement, the construction was made using inferior quality materials. THE work was finally stopped by the third respondent on 7-12-2011. THEreafter, since the third respondent was not completing the construction as agreed, the petitioner engaged another contractor for completing the construction. THEreupon the third respondent complained to the second respondent. On the basis of the complaint the petitioner was summoned to the Police Station and according to him he was harassed and directed to pay an amount of ` 8,50,000/- to the third respondent. He also alleges that he was summoned to the Police Station on 9-4-2012 and was compelled to remain there for the whole day.

(2.) THE learned Govt. Pleader on instructions submits that on receipt of a complaint from the third respondent, the second respondent had only called the parties to the Police Station and worked out an amicable settlement of the entire dispute. He submits that there was no harassment of the petitioner, as alleged.