JOICE THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is a petition alleging police harassment. According to the petitioner, police is interfering in civil disputes. On instructions, Govt.Pleader submitted that on the basis of a private complaint filed by the 4th respondent, Magistrate directed to register a crime and on that basis, a crime is registered against the petitioner. In the above circumstances, we direct the police that investigation should be only according to law. With the above direction this writ petition is disposed of.