MADHU Vs. SANTHOSH ALIAS KUTTAN

JUDGEMENT

(1.) Petitioner alleges that he being harassed by respondents 2 and 3 and that he is forcefully taken to the Police Station on 25/4/2007 by the 2nd respondent based on the direction of the 3rd respondent and he was detained in the station upto 11 a.m. on 26/4/2007. As a matter of fact, no case is registered against him also. He has already preferred a complaint before the Commissioner of Police, a copy of which is produced as Ext.P1.

(2.) We have heard both sides.

(3.) In the facts and circumstances of the case, we direct the Commissioner of Police, Ernakulam to consider Ext.P1 and dispose of the same in accordance with law and if the allegation is found true, he shall take remedial measures. This shall be done as expeditiously as possible at any rate within a period of three weeks. Petitioner shall produce a copy of this judgment along with a copy of this writ petition before the Commissioner of Police for information land compliance. Writ Petition is disposed of as above.