SHYAM BALAKRISHNAN Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) An action initiated by the Home Department of the State through the Police force, to prevent the activities of the Maoist - idealist people in the forest area within the Vellamunda Police Station and other areas, under the name of "thunder bolt" and "anti - naxal squad" resulted in filing this writ petition on the premise of deprivation of liberty of the petitioner without justifiable reasons under law. Petitioner says that he has been arrested wrongfully and later released. He seeks action against the police officials besides compensation, in this writ petition.

(2.) The brief facts involved in this case are as follows:

(3.) The stand of the petitioner is that he was arrested without following any procedure established by law, as a suspected Maoist and on revealing his identity and whereabouts and on also finding that there is nothing connected to determine him as Maoist, he was released from the custody. Petitioner submits that he has been living in that area for more than four years along with his partner and is engaged in 'yoga sastra'.