SANTHA SADANANDAN Vs. STATE POLICE CHIEF POLICE HEADQUARTERS

JUDGEMENT

(1.) The above Writ Petition(Crl.) is filed with the following prayers:

(2.) The main grievance of the petitioners is that, no FIR is registered by the Police even though complaint is filed by them regarding the alleged fraud committed by the members of the Managing Committee and Staff of the Perinad Service Cooperative Society Ltd., No.788.

(3.) Heard the learned counsel appearing for the petitioners and the learned Public Prosecutor.