SAURABH SUNNY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner challenges Annexure-A3 notice dtd. 23/9/2025 issued by the Station House Officer, Harbour Police Station, Kochi under Sec. 172 of the Bharatiya Nagarik Suraksha Sanhita, 2023, on the ground that, it was issued at the instance of the 2nd respondent only to harass him.

(2.) The learned Public Prosecutor, upon instructions, submitted that the Station House Officer has a received a complaint from the 2nd respondent and it was as part of the enquiry in the said complaint, Annexure-A3 notice was issued to the petitioner.

(3.) The apprehension raised by the petitioner is that he is suffering from various ailments and he apprehends that he will be harassed by the Station House Officer, if he appears before him.