PREMA NAMBIAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS is a petition alleging police harassment. On instructions, Govt.Pleader submitted that police is not harassing the petitioner. The 5th respondent is residing in the disputed property and she is managing the property. Civil disputes are pending and it is the duty of the police to see that life of the 5th respondent is also protected. Recording the submission that police will not harass both petitioner and 5th respondent and police will do their duty in maintaining law and order strictly according to law, this writ petition is disposed of.