S SREEKUMAR GOPINATHAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is a petition alleging police harassment. According to the petitioners they are the witnesses to an agreement regarding the money transaction between 5th and 6th respondents. Govt.Pleader submitted that Crime No.1233/2006 was already registered against the 3rd respondent and investigation is conducted. Counsel for the petitioners submitted that three times he was called to the police station. According to the Govt.Pleader he never appeared. In the above circumstances, if petitioners presence is required, a written summons should be issued and he shall not be harassed. With the above observations this writ petition is disposed of.