GOPAKUMAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THIS is a petition alleging police harassment. A crime was registered regarding an agreement of sale of the property and petitioners were called to the police station with regard to the investigation of the crime even though they are not made accused. According to petitioners several times they were called to the police station. In the above circumstances, investigation of the crime can be made according to law but petitioners shall not be harassed and if their presence is necessary, written summons should be issued. As they are not accused, presence of the advocate also should be allowed at the time of questioning. With the above observations this writ petition is disposed of.