ANEESH A NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Shaffique,J Petitioner has approached this Court alleging police harassment. It is stated that he is unnecessarily being summoned by the police at the instance of the 4th respondent.

(2.) The learned Government Pleader, on instructions, would submit that a complaint came to be filed by the 4th respondent in which it is alleged that the petitioner has assaulted him when he demanded certain amount which was given as loan to the petitioner. Petitioner as well as the 4th respondent was summoned to enquire into the matter. Other than that, the police has not harassed the petitioner, as alleged by him.

(3.) Having regard to the fact that the petitioner was summoned on the basis of the complaint filed by the 4th respondent, we do not find any element of police harassment in this case. Recording the aforesaid submission of the learned W.P.C.No. 15999/2016 Government Pleader, this writ petition is closed.